Section 29 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
29. Amount to be paid for land contributed for public purpose.
(1)An amount equal to five percent of the market value of the land contributed for public purposes as determined in the prescribed manner shall be paid to the land-owner or owners concerned.(2)And amount equal to the market value of houses, structures, tress, wells and other improvement existing on the land contributed for public purposes as determined under this Act shall also be paid to the land-owner or owners concerned.
