Section 4(2a) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(2a)[ no land-owner shall, after the publication of the Map and Land Register under Section 9, convert any land in the unit to be used in any manner so as to render it unsuitable for consolidation without obtaining the permission in writing of the consolidation officer] [Inserted by Orissa Consolidation or Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979),, s. 3(b), w.e.f. 23rd May 1979.]
