Section 41(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)As soon as may be after the final maps and records have been prepared under section 22, the State Government shall issue a notification to the effect that the consolidation operation have been closed in the unit and then the village or villages forming part of the unit shall cease to be under the consolidation operations:Provided that the issue of a notification under this section shall not affect the operation of the provisions contained in Chapter IV.
