Section 5 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
5. Cancellation of notification.
(1)It shall be lawful for the State Government at any time to cancel, by publication of an order to that effect in the Official Gazette, the notification made under sub-section (1) of section 3 in respect of the whole or any party of the area specified therein.(2)Where a notification has been cancelled in respect of any area under sub-section (1) such area shall cease to be under consolidation operations with effect from the date of the cancellation.
