Section 17(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(2)The extent to which land shall be reserved for various public purposes mentioned under Sub-rule (1) shall be determined in consultation with the Consolidation Committee after taking into consideration the availability of land for public purposes, the needs of village community and in conformity with the orders of Government issued from time to time in this regard.
