Section 8(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(2)The Statement of Principles shall also contain the following details, namely:-(a)specific areas, as far as they can be determined, to be earmarked to be earmarked for such public purposes and to such extent as may be prescribed; and(b)the basis on which and the extent to which the land-owners shall contribute land for public purposes.
