Section 26 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
26. Compensation for standing crop.
(1)Where possession of standing crops is delivered along with the land under section 25, the Assistant Consolidation Officer shall determine, in consultation with the Consolidation Committee, the compensation payable in respect of such crops by the land-owner put in possession.Explanation. - "Compensation" for this purpose shall mean the anticipated value of the standing crop when marketable less reasonable expenses to be incurred for harvesting and marketing of the crop.(2)Any person aggrieved by an order under sub-section (1) may, within thirty days from the date of the order, prefer an appeal before the Consolidation Officer whose decision thereon shall be final.
