Section 17 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
17. Preparation of provisional Consolidation Scheme.
(1)The Assistant Consolidation Officer shall, as soon as may be [after publication of the Map, Land Register and other records under sub-section (1) of section 13] [Substituted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979), s. 10 w.e.f. 23rd May 1979.] and in consolidation with the consolidation Committee, prepare a Provisional Consolidation Scheme for the unit on the basis of the map and Land Register published under section 13 and as revised under the provisions of this Act.(2)Notwithstanding anything contained in this Act or in any law for the time being in force, it shall be lawful for the Assistant Consolidation Officer, while preparing the Provisional Consolidation Scheme, to allot to a land-owner after determining its valuation, any land belonging to the State Government and any land used for public purposes:Provided that where any land is used for public purpose, it shall be allotted only after the Assistant Consolidation Officer has declared in writing that it is proposed to transfer the rights of the village community as well as of all individuals in or over that land to any other land specified in the declaration and earmarked for that purpose in the Provisional Consolidation Scheme.
