DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
Act 21 of 1972
Keyword(s):
Agricultural Land, Chaka, Consolidation, Consolidation Area, Consolidation Scheme, Fragment, Land Owner
1
O-SA ACT $1 OF 1972
THE ORISSA CONSOLIDATION OF HOLDINGS AND
PRRVENTION OF FRAGMENTATION OF LAND ACT, lW2
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement
CHAPTER I1
P R ~ P A R A ~ O H OF MAP AND LAND REOISTER
3. DecIaration and notification regarding consolidation
4. Effcct of no1 ificetion
6. Preparation of map, land regi~~cr and determination of vaIuation ant1 share in joint holdings.
7. Powers relating to Partition of joint holding, amalgamation d holdings and to determine rcnt and cess and effect change in the village boundaries.
8. Preparation of stcternent or principles
9. Publication of records and issue of cxtracts and notices
10. Disposal of objectj on by thc Assistant Consolidation Oficer
1 I. Disposal of objections by the Consolidation Oficer
12. Appeal
13. Revision of Map and Land Rcgister
14. Bar on objections
15. Decision of matters relating to changes and transactions affecting right of interest recorded in revised records.
CHAPTER XU
PREPARAWON F CONSOLTDATION SCHEME
16. Conditions to be fulfilled by Consolidation Scheme
17. Preparation of provisional Consolidation Scheme
18. Publication of the provisional Consolidation Scheme and receipt of objections . ,
thereon.
19. DisposaI of objection
20. Appeal
2
21, Codrmation of provisiollal Consolidation Schcmc
22. Preparation and publication of final map and rrcord-of-rights and coming iuto force of'the final- Consolidation Schcme.
CHAPTER IV
ENFORCEMENT OF THE SCHEMY
23. Entering into possession by the Iand-owner
24. Compensation for housos, structures, trees, wells, ctc.
25. DeIivery of possession
26. Cornpeasation for standing crop
27. Recovery of compensation
28. Reduction of rent and a s s on account of contribution of land for public purpasr
29. Amount to bc paid for land contributed for public purpose
30. Vesting of land contributed For public purpases and ail0 tted to SEate. Govewmcnk 31'; Consequences to ensue on [and-owner;entering into possession
32. &st of consdidation operation
CHAPTER V
P ~ e v ENT~ON OF FRAGMENTATION
33. Application of this Chapter
34. Prevention of Fragmentation
35. Conseqnen~s of transfcr or partition contrary to provisions of section 34.
CHAPTER VX
36. Revision
37. Power to call for records.
38. Powers of Board of Revenue
99. Exchange of possession
40. MU&I exchange of chakas among land-o.wners
41. Closure of consolidation operatioas
42. Exemption from court-fee
43. Instrument not necssary for transfer
I
700
44. Powers of Civil Court to be exercrsca by autri>rtttcs uwer 1nIs A r t
45. Powver as rcgards production of documents
46. Power to enter upon land for survzy alld demarc.tLio~l
47. Jurisdicrion of courts
48. Correction of clericnl and arit hmatical mistakes
49. Powcrs of subordinate authority to be excrciscd by a supcrior
50. Delegation of powers
51. Bar of jurisdiction of Civil Courts
52. Indemnification of Acts done in good hith
53. Transfer made in contravention of the provisions af the Act
54. Penalty for contravening provision of the Act
55. Penalty for destruction, damage or ramov~ l of survey marks
56. Penalty and compensation recoverable as public dcrnantl
57. Limitation
58. Rules
59. Act to override other laws
60. Repeal
4
ORISSA ACT 21 OF 1972
'[ THE ORISSA CONSOLIDATION OF HOLDINGS AND PREVENDON OF FRAG-
MENTATION OF LAND ACT, 1972. ]
[Aeceived the assent of the President or1 ihe 16th November 1972, 3 r d published in an extraordinary issue of the Orissa Gazette, dared the 30th IVove&er. 1972 ]
AN ACT TO PROVIDE FOR CONSOLIDATION OF
HOLDINGS AND PREVENTION OF FRAGMENTATION OF
LAND FOR DEVELOPMENT OF AGRICULTURE IN
THE STATE OF ORISSA
BE it enacted by the Legislature of the State of Orissa in the Twenty-third Year of the RepubIic of India, as follows :-
CHAPTER I
PRELIMINARY
1. (I) This Act may be called the Orissa ConsoIi- zi;2t2:i dation of Holdings and Prevention of Fragmentation comment+ of Land Act, 1972. ment.
(2) It extends to the whole of the >tatc of Orissa.
(3) This sectiou shall come into force at once and
the remaining provisions of this Act shall come into
force2 on such date or dates as the State Governtrcnt
may, by notification, appoint in this behaIf and different dates may be appointed for different areas of
the State.
2. In this Act, unless the context otherwise nchnitinhr requires,-
(a) "agriculture" includes the raisin? of crops, grass or garden produce, I~or\iculture,
1. For Statcmcnt of Objccts and Reasons Scc Orissa Gwotte, Extraordi- nary, dated the 7th January 1972, (NO. 51) and for Report or Sclect Cornmi-
itce, scc ibirl, ddatc~l i!ic 3rd April, 1977 {No. 425).
2. Sections 2 to 60 came into force tllfougtrorit rbc State wirh effect from the 10th AuGust 197?. vide Orissa Gazette, Extraordinary, datcd the 8th ~ugast, I973 (NO. 1030 1.
5
704 THE ORISSA CONSOLIDATION OF HOLDINGS AND [Or. A c ~
dairy farming, brceding and keeping of
live-stock, pisciculture, poultry farming and use of land as pasmce or for forest or fcr
any purpose where such use is ancillary to
agrjculture ;
(b) "agricultural land" means land held or
occupied for agriculture .or for purposes
connected with agriculture and includes-
( i ) a house or similar structure standing over such land ancillary to agriculture and
(ii) trees, wells and other improvements
existing on such land j
( ~ 1 ccAss is t ant Consolidation Officcr" means a person notified as such by the Cansolida-
tion Commissioner to exercise the powers
and perform the duties of an Assistadt
Consolidation Officer under this Act and
the rules made thereunder ; (dl "Board of Revenue" means the Board of
Revc:nue constituted under the Orissa :
Board of Revenue Act, 1951 ; 23 OT 19~1. :
(e) "chaka" means a compact parcel of land allotted to a land-owner on consolida-
tion ;
(f) "consolidat ion" means amalgamation arid redistribution of a parcel or ' fparels of land] comprised in different,hoIdin~s of a unit ;or the purpose of rendering .such holdings more compact ;
Explanation-For the purpose of this clause, holding shall not include the follo- wings-
2E (i) l a d s which are covered by [orchards,
groves or homesteads] by the date of
publication of s notification in the official Gazette under sub-section ( I ) of section 6;]
--- -.. . - - - . - -. -, .
1. Subs(ituted by the Orissa Consolidation of Holdings and Prevention of Fragnienta~ion of Land (Amcndmcnt) Act. 1979 (Or. Act 31 of 19791, S. 2 (a) m. c. f. 23rd May 1979.
2. Substitutcci by thc Oricsa consolidation nf Holdings and Prcvcntion of Fragmentation of Land (Amcndnlent) Act, 1976 (Or. Act 15 of 1976), s. 2 (a).
3. Substitt~tcd by thc Otissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amfldmcnt) Act;; 1979 (Or. Act 3 1 of 1979). s. 2 k)
w. e. f. 23rd May, 1979.
6
(Sec. 2 catrtd.)
(ii) land which, in the opinion of the Direc- tor of Consolidatior, is subject to
severe fluvia1 action, inteilsive soil erosion or prolonged water-logging or
is otherwise u& for cultivation ;
and
(iii) such other areas as the Director of
Consolidation may declare to be un-
suitable for the purpose of consoli-
dation:
[Provided that no such declaration shall be
made on a-daim preferred by any land-owner
if such claim is preferred after the date of
' - publication of the Provisional consolidation ,S&~me . . relating to the area under section 1 8; ( g ) "consolidation area" means the area in respect of w&& a not%cqti.on wder sub- sect-ion (1) of section 3 has been issued ;
(h), "Conso lidation l om missioner" means the
Consolidation Commissioner n ~ t s e d as
- - such by the State Government to exercise
. . the' poweTs and paforin the ddties of the Consolidation Commissioner under this Act and the rults made thereunder ;
, - Ci)," consolidation Committee " means a
Committee to be constituted far each unit
in the manner for the purposes
ofithis A d which shall consist of at 1eaJ . . . - . : One representative clf the landless persons and of each category of land-owners of
. - .,
the unit and one person from among the
members of the Scheduled Castes and Scheduled Tribes of theunit if the afore-
said representatives do ilot include a mem-
ber of the said Castes and Tribes ;
( j ) "Consolidation Officer" means a person
notified as such by the Board of Revenue to exercise the powers and perform the duties of a Consolidation Oficer under this Act and the rules made thereunder ; , , . (kJ, c:~onsolidati6n scheme" means the scheme
of consolidation prepared under this Act;
- - I . Insertcd by thc Orissa Conso~idati~n or Holdingsand Prevcnflonof EraggiqLatton :of-hnd. (Amcodmen t) Act, 1979 (Or. Act 3.1 of 1979); s. 2 (c),
w4r e. f. .= May, t 979. ,
(89-73 (a1 ];awl
7
' [(k-1) "co-operative society" means a society xegis!ered or deemed to have becn register-
ed under the Orissa Co-operative Societies
Act, 1962 and includes a Land Development orissa ~ c t 2 3ank as defined in that Act;] of 1963
( 1 ) " Director of Consolidation " means the
person notified as such by the Statc Government to exercise thc powers acd to
perform the duties of the Director of Consclidation under this Act and the rules made thereunder and shall include
an Additional Direct or of Consolidation,
a Joint Director of ,Consolidation and a
. . 'Deputy Director of Consolidation appoin-
. . ted by the State Government to discharge
,..... . . . -any of-t-he functions of the Dire~tor under
: .. .. this -Act ; - - .
(m) "fragmect" means a compact parcel of
agricultural land hdd by a land owner by himself or joimly with otbeis comprising
an area which is less than :-
( i ) one acre in the districts of Cuttack, Puri, Balasore and Ganjam and in the Anandpur Subdivision in the district of Keonjhar ; and
(ii) two acres in the other areas of the State ;
' (n) "holding" means a parcel or parcels of land forming the subject-matter of a separate tenancy;
. . - (0). land " means land of whatever descrip
. . ' tjon ;
( p ) ' I land owner " means-
(i) a raiyat ;
r ' (2) a s e ~ c e tenure holder 2 ( i v ) a land holder,
and includes a GrarnaPaochayaf,p Local Authority or a Co-operative Socrety which
holds land ; : 1. lnsertid b~ thc Orissa ConsolIdation of Holdlop and Prcventioo of Fragmentation of Land (Amendment) Act, 1976 {Or Act.1.5 of 1976),.~..2 ;'(b).
- .- : - a ,- .- :b: :
> - , ,+. * I ..- > .' I
8
ACT, 1 Y / L (Sec. 3)
(q) '' prescribed " means prescribed by rules
made under this Act ;
(r) " public purpose " includes auy purpose in
relation to any cornmoil need, convenience
or benefit of the viIlage ;-
(s) &' rectangulation " means the process of dividing the area of a unit into rectangles
and parts of rectangles of convenient sizes with a view to regulating the allotment
of chakas during consolidation ;
( t ) g 4 rules " means rules made under this Act ;
. (u) " unit " means one or more villages - noti- fied as such under sub-section ( I ) of sec-
tion 6 for the purpose of framing a single
scheme of consolidation in respect thereof;
(v) " village " means any tract of Iand which, has been recognised as a village in -the revenue records or which the Board of
. ,. Revenue may, from time to time, declare
to be a village or which has been constitu-
: ted as such under sub-section (4) of section 7 ; and
( w ) words - and expresdcjns used in this Act ortssa~ct . . - . but not defined shall have the same 160f19M) + ' , , meanings as assigned to them in the Orissa Land Reforms Act, 1960 :
. ? .
Provided tbat such of the words and expressions as aforesaid which are not- defiried in the Orissa . Land ~ , " 0 ~ 1 ~ R!forms Act, 1960 shall have the same meanings as assidned to them in the Orissa Survey and Settlement
PREPARATION OF MAP AND LAND
REGISTER
Oris= Act 3 of 1959.
3. (1) The State Government may, where they and ~ c c ~ a r t i o n notifim- are of opinion that any area may be brought under tlon . regard consolidation operations, issue a notification to that ing consoli. effect whereupon it shall become lawful for the Consolidation Officer or his subordinate or any other officer acting under his authority-
(a) to enter upon and survey in connection
with rectangulation or otherwise and to take levels of any land in such zrea, if
necessary ;
9
(b) to clear by cutting or rerno~ing any tree,
jungIe, fence, standing crop or other
material obstruction during such survey or taking of levels ; and
(c) to do a11 acts necessary to ascertain the suitability of the area for consqligation
operations.
(2) The Consolidation Oficer shall cause public
notice of the not ifmation issued under sub-section (1) to be given in the prescribed manner.
(3) The Assistant Consolid ation Offimr shall t er,- der compensation to the person concerned for any
damage which may have been caused by any action taken under sub-section ( I ) and in case of any dispute as to the assessment or payment of tlhe amount so
tendered, he shall refer the matter for decision by the
@onsolidation Officer whose decision thereon shall be final and shall not be questioned in.any court of law.
4. Upon the publication of the notification wm or issued under sub-section ( I ) of se-ction 3 -in the Offi- notf6cation. cia1 Gazette, the consequences as hereinafter setforth, shall, subject to the provisions of this Act, emue in
the c~nsoG&tiop .area till -the publicatj-on of notiha- .. . : , tion under se&on 41 or sub-section'(. of section 5, as the case may be;-
61); the ceasolidation ma s b 4 be dear id -&! -84 m d ~ p consolidation operations and -the duty of:p- . ration of record-of-nghts and map of eadqvdl9 e ,
. .. . . comprised io the area shall be performed: .hy ., , - . :,
Assistant Consolidation Officer. who shall prepare " - - ,
them in the manner hereinafter provided ;
(2) notwithstanding anything contained in any law for the time being in force, no land omer, except with the permission in writing of the Consolidation OfXicer previously obtained, shall, after publication the notification under '[sub-section ( I ) ] of-section 13, transfer by way of sale, gift, mortgage or exchange any agricultural land, other than the categori&,.of
land mentioned in the explanation to clause (fi of
1. substithed by thc Orissa CosoIidation of Holdings afid Prevention of Fragmenmt~on of Land (Amendmenl) Act, 1979(0r. Act 31 of 1979), 8 3 (a) ( i) , w. e. f. 23rd May 1979.
10
seckion 2 ; Lana no document purporting to effect any
such transfer shall be registered by a registering
I 6 of 1908 o6wr ap,pointed under the Registrcltion Act, 1908 unless the document is accompanied by a certified
copy of the doresaid written permission;] '[ (2-a) no land-owner shall, after the pu6Eca-
tim of the Map and Land Register under section 9, convert any land in the unit to be used in any mann- er 30 as to render it unsuitable for consolidation without obtaining the permission in writing of the
consolidation officer.)
(3) every proceeding relatirig to Survey, prepara-
tion and m ainteaance of record-of-rights and set tie- . ,. merit of rent shall stand abated after publicaha-, .. -',
of the notification under sub. section (1) of se.cti~nr6:;
a d I.
(4) every suit and proceedings for declaratiohh of any rlght or interest in any land situate:w%?k the co~soIidation area in regard to which prgcee.dings c d l d be or o,ught to be started under this Act, which
is pending before any Civil Court, whether of the;
first instance or appeal, reference or revisibn. shill, on an order being passed in that behalf by the Cowrf,
before which such suit or proceeding is pending,
stand ,abated :. -
~rovided that no such order shall be passe& . :-- - ,.
without g i~hg the parties co.ncerned an opportm?Q . ; ::
~f ' bei~g,'beard.,: .. .
3 P r b ~ i d e d further that on the issue of a not&.
cation under sub-section (1) of section 5 in respect
of the said area or part thereof,- (&) every order passed by the Court under
c l aw (4) in relation to the lands situate in such area or part thereof, as the case may be, shall stand vacated ; and
(b) all such suits and proceedings as are
referred to in clause (3) or clause (4)
which relate to lands situate in such area
1. Addcd by the OrisSa Consofidation of Holdings and Prevention of Fngmcntation of Land ( Amendment ) Act, 1979 ( Or. Act 31 of 1979 ),
8 . 3:(u),(ii), w.e. f. 22ndOcfober 1979,
2. Inserlcd by /bid., 5. 3 (b), w. e. f. 23rd May 1979.
3. Substitutd by thc Orissa Consolidarion of Holding3 and Prevention of Fragmentation of Land (Amendment) Act, 1976(0r, Act 15 of 1976), s. 3.
11
or part thoreof, as the case may be, shall bc proceeded with and disposed of in acco-
rdance with tile law as if they had never
abated :]
Provided also that such abatement shall be withput prejudice to the right of the person affected to agitate ibe right or interest which formed the subject matter of the said suit or proceeding, before
the prdper consolidution authority in accordance with the provisions of this Act or the rules made thereunder.
~mce~ le t i on - ! 5. ( I ) It shall bz lawful for thc State Govern-
ol notifica- tion. rnent at any time to cancel, by publimtion of an order ,to that effect in the Official Gazette, the
notification made under sub-section ( I ) , of section 3 in respect of the whole or an) part 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.
"ep8ntion of map, hnd 6 . (I) AS soon as may be after the publi+#jition
resister and of the notification under sub-section (I) of section 3, f$zyi, the Director of Consolidation shall issue .a notifica-
ation a q d tion wnsfituting units and initiating preparation of :$g$,Prnt maps and land register in respect of eachunit which
shall be .' [* * * *] published at a consplcusus place of 1l1e village for a period of
not less than fifteen days.
(2) Upon publication [in the village] of the
notification under sub-section ( I ) and subjjfct to the provisions heranafter contained, the Assist ant Con- solidation Officer shall-
(0) prepare- the Map of each village in the coasol~datlon arza in the prescribed
manner ;
. .
1. Omitted by the Orissa Consolidaton of Holdings and prevention of Fraragmenlatian or Lsnd (Amendment) Act, 1979(0r. Acl3l or 1979),.s. 4(o), w. e. f, 23rd May 1979.
, . 2. Substituted by ibid., s. 4 (6). w. c. f, 23rd May !979.
12
(b) prepare a Register known as the land Register showjtlg particulars of the 1 ands,
interests therein, rent and cess settled therefor and such other detaiIs as may be prescribed;
(c) determine in consultation with the Con- solidat ion Committee the valuation of- ( i ) lands, arter taking into consideration their produt ivity, Ioca tion, availabi- lity of' irrigation faciIities and other relevant factors, if any; and
(ii) houses, structures, trees, wells and othcr in~provements existing on such
land ;
(d) determine the shares of individual' laud-
owners in joint holdings for thc purpose of effecting partition to ensure proper
consolidation. ExpJanarion-The expression " interests " shall
include the rent receivins interests of a land-owner ,and,of the interests of a tenant.
(3) The valuation determined under clause (c) of sub-section (2) shall be approved by the Consoli- dation Officer with such changes t i s he deems
,necessary. . .
(4) The Assistant Consolidation Officer shall
-also prepare such other records as may be prescribed to .facilitate. ionsolidation operations in the unit.
7. (1) Upon the publication of the notification PO,, elat- issoed under su b-section (1) of section 3, no par ti- ;;:* 3%:; tion of a holdins lying in the consolidation areahold i n l , under section 19 of the Orissa Land Reforms Act, ;~;lr;,~-
~~f; l ; ; ,&t 1960, shall be effected by the Revenue Officer till in, ,,a I. the publication af the notification under section 42 d eter m i n c or sub-section ( I ) of section 5, as the case may be rcnt and cess and d c c t and the Assistant Consolidation Officer and the ;!$;:e%
Consolidation Officer shall, in addition to the powers aades. vested in them u n t e r this Act, have pokers to effect partition of joint holdings on application of- any
party interesfed not withstanding anything - to the
contraty contained in any other law for the time
being in.force: . . . .
13
( Scc. 7-conid. )
I[ Provided that a partition on t j ~ c basis of speci-
fic parceIs of and may, on an app1ic;:tion made in that cehalf, be effected-
(0) where all the concerned land-owners agree, by f h e Assistant Consolidation Officer or the Consolidation Officer, and ;
( b ) where all the concerned fand-owriers do not agree, by the Consolidation Officer :
Provided further that except where a11 the co-
cerned land-owners agrce, a partition on the basis of
specific parcels of land shall not be effected without giving the parties concerned a reasonable opportunity
, of being heard. ]
(2) The Assistant Consolidation Officer and the
Coqsolidation Officer shall have powers while dis- posing of objections under sections 10 and 1 I to entertain requests for amalgamation of holdings of Tikt: tenure on such terms as may be agreed to by the concerned land-owners and to pass orders effec- ting such amalgamation.
'[(3) The Assist ant Consolidation Officer and the Consolidation Officer sball, notwith -
standing anything contained in any other law for the time being in for=, but subject to the rules made in this behalf, have power
, to settle the fair and equitable rent and coss
"' payable in rospect of any land in awordance with the- provisions hereinafter containqd., (3-a) Where the land is used for agriculture,'such
: 'sattlem.mt. shall b made. having regard to-
. ., (i) the average price of crops diiiing the pre-
ceding ten years othw than the years which the Government may notify to be or to have been either famine years or abnor-
mal years in respect of any local areas ;
(ii) the crop or crops normally gro,wn on
. ,. ' , . such land ;
a . ' - . , . > . (iii) the situation of the land and the nature of
. . . , the soiI; and ..: . . . . . . . . . - , . (ivj'the maximum rent assessed on land of - r 8 - ,+-.; : . , . . -
, .
similar quality and prodkctivi ty elsewbere
. . .. . in the State :
. - --- -
i; Substitufed by thc Orissu Consolktkn of Holdings and ptcue~tiort:oI F4wq-@mtlonlhnd (Amcudmat) Act, 1979 (Or. Act 31 of 19791, s. 5. with -
from, the 23rd May 1979.
' - 2; substiiuted by the Orissa Consolidation of Holdings a ~ d Prtvcntioa of Fmmcntation of h n d (Amendment) Act, 1976 (Or. Act 1.5. of197QAp.; m,
14
Am, 1972
(Sec. 7-contd.) Provided that while considering the situation QX t,he land and the nature of the soil, the saidQEcer
shall take the follo-wing factors into consideration:-
(a) availability of irrigation facilities, ;
(b) salinity of the soil ; fc) susceptibility to aoods and deposit of stilt ; (d). general fertility of the 1.wd -; aqd
(e) such other factors as may begresc&& .
Expldiz.~lion-For the purposes &.is sub-s eption,-
(a) ,''agriculture" includes raising of craps, grass or garden produce, horticultme or
use of land as pasture or forest .tw.fm any other puxpose ancillary to Wwlture
other than residential purp,ose;
(b) tho cuItivable wasto land of a tenant shall be deemed to be land used for agriculture; and
(c) .the crop ot crops which could have ,been p w n in any land rofhed to in t b e . p ~ a - ding clause or in any land which .is a ~ d .for any purpose ancillary to agricdtuw
shall be demcd to be the,qrop OX crops
norm?.lIy grown on such land. (3-b) Where the settlem~xlt of fair .wd equita& rent and cess-is to be made in. respect of any land used ,for )any' PUFPOS 0th er thamamiculiure muding all kinds of homestead lands h urban and rum1 atreas of the State, such settlemenf. shall be made having .rega~d to-
(8) ihe situation of the land;
(b) purpose for which it is used; communication and marketing facilities; and
(d) market value of the land.
(3-,) The rates of rent and cess so fixed shall be
deemed to be the rent and cess payable for the land :
Provided that Government' may, subject to such conditions as they may impose, direct remission rduction of the fair and equitable mnt so fixed ig 190-73(a) Iawl
15
respect of any land which is owned by any religious or charitable inslitution of a public nature and is utilised for the promotion of education, health,
culture, fine ar is sports or games or for social wel- fare and the cess paynble in rcspect of the land shall be remitted or reduced accordingly:
Provided further that no such settlement of rent or cess shaI1 be made in respect of any land the rent whereof has been settled after the 3 1 st day of December 1950.
(4) Wotwithsranding anything contained in any other law for the time being in force, the Director
of Consolidation shall have power to effect changes
in the boundary of an existing village and to
constitute a new village:
. - '[ Provided that the Director of Consolida~ion shall, if he deems it necessary for the purpose of this
sub-section, be competent to effect changes in the
boundary ,of a villa@ situated outside the consoli-
dation area. ]
Preparation . . 8. (I) After publication of the notification under
0fstatemcnt sub-section (1) of section 6, t hc Assistant Consoli- of principIes. dation Officer shall, in consultation with the Con-
solidation Committee, prepare in respect of each unit under consolidation operations, a statement (hereinafter called the Statement of Principles)
setting forth the principles to be followed in carryjng
out consolidation operations in the unit.
(2) The Statement of Principles shall also contain
the following details, namely: -
(a) specific areas, as far as they can be deter- mined, 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 coi~rri bute land for
pubIic purposes.
(3) The Statement of Principles shall be approved by the Consolidation Officer wit11 such modifications
as he deems necessary.
-1 . l ~ c r t e d by the Orissa Consolidation of Holdings ~d Prevention of
Fnsm@tation of Land (Amcndrncnt) Act. 1976 (Or- Act I 5 of 1 ¶6), 5 .4 (b).
16
'[(4)Nothi1ig col~tair~sd in t hc Orjssa Goverrlrnent
Oris= 33 of 1962. Act Land Settlernc~zt Act, 1962 sl~nll apply to lands requil-ed to he eal-marked for public purposes as afores;:id.
9. (1) The copy of the Map, Land Register puMimtion and other records, if any, prc.pared under of records
section G togelllcr wit11 the S talcment of priflciplcs and issuc of cxtracrs and
prepared undcr section S shall be publjshcd in the notices.
unit in I he j~rescribcd maniler and copies thereof shall also be forwarded to the local Tabsildar.
(2) Notices conta in i~~g relevant extracts from the Land Register showing rights and liabi Iities of land-
owners in relation to land, specific shares of . '
individual land-owners in joint holdings where, necessary to ensure proper consolidation, valuation
of lands and valuation of houses, structures, trees,
wells and other improvements for calculating corn-
pensation therefor and its apportionment among
the . land-owners, if there be more land-owners than one, shall be sent to the land-owners mentioned in
the. Land Register.
(3) Any person to whom a notice under sub- section (2) has been sent or any other person
interested may, within '[thirty days1 of the receipt
of the notice or of the publication under sub-
section (I), as the case may be, file before the Assistant Consolidation Officer objecti0.n~ on the -
correctness of entries in tlie records and the extracts
furnished therefrom, or on the Statement of Principles
:or relating to partition. A + , , .
10. (1) Such objections relating to ' rignt, ' title ~ i s p o ~ a l or
and interest in land as can, in conformity with the ;:z;:,"nry
laws in force, be disposed of by conciliation gmdng Cansolidad the parties concerned, shall be disposed of by the tj,oo ?ace r- .Assistant Consolidation Officer. . ' I "
* : .
: 3[Provided.that~h.ereany,partYd~e~not..appear
tho Assistant Consolidatiop. ,-,, Officer
on - the date -fixed , after due ' 'service , of notice in that behalf, he shall him ex parte and
proceed with the conciliation among the parties
. ! -
1. Inscrld by ~ h c O r i s s Consolidalion of Nnldiogs and Prcvatjon of
Fnamen[atjon of Land (Amcndmcnt) Act, f 978 (Or. Act 31 !979), s. F, w. e. f. 23rd May 1979-
2. Substituted by th: Orissa C~nsolidation-of Holdingr; and prevention
of Fragmentation of Land (Amcndmcni) Act, 1975 (Or. Act 28 of 19751, s. 2, w. e. f. 2ltt1 Junc 1975.
3. ] m i c d by thc Orissa Consolidation of Holdings and dPrcvenrjon r
: Fragmentation of Land (Amendment) Act, 1979 (Or. Aet 31 of ~ 9 7 9 ~ ~ . ?,
W. C. f . Urd May 1979.
17
appearing before him; and orders passed on such
conciliation shai I, subject to the orders passed in an
appeal or revision, if any, bc binding on the parties
who are set ex parle.]
(2) All objections which cannot be disposed of
by conciliation under sub-section (1) and all other objections including those relating to valuation or Statement of Principies or the rent or cess sett1e.d under this Act shall be forwarded by the Assiqtant
Consolidation Officer to the Consolidation Officer for dis.posa1.
Disvsal objcctiom byof '[I$. (I) The Consolidation Officer shall dispose the* c o l w ~ i - of objecttiom forwarded to him under sub-section
datloo Officer<(2) of section. 10 after giving the parties conc.er~ed a rgaso.na bls; opp.or tunity of being heard and after such local inspection as he deems necessary :
providee that in disposing of objections
r.elgting to valuation and the Statement of prisciples, ! ,he shall consuIt the Consolidation Commit ice. i I
(2) For the purpose of disposing of objections, i
the Cons.olidatio Officer shall hold his sittings at I i
the heacJquarters of the Grama Panchayat constityted .,, Act under tb;e Oris~a Gsama Panchayat Act, 1964 within of 1965,
&ose jqrisdi~tion the land is situated.] ' .
1
I
Appeal la. Any person agg~ieved by an order of $he hsistant -Conso,lidation Officer or the .Co nsolid~ti ,O@aor Gn&r section 10 or 11 may, .within 2[hh'j&y days] from the date of the order, ae ,anSappaal-ih .the pres~fib,d m w e r bef;o~e -the Dkwhr of .Conso- fidafi~p whose dedsion shall, except as &etwjss ~ g ~ y j d e d , bg or under this Act, be final. Rcvisioir of 3:3. (1) The, map, Land Register and other hiap and tand Regis- recorb, if any, prepared. under section 6 shal1"tie tcr. &, if'uemsmy, on the- basis of the, ordefs- passed d t sections. 10, I1 and 12 asnd. shall be pubUshe;d fnr a M o d of fifteen days in the unit far ijjforma- h L h o 6 all:.concarned.
'C* * * *I
.--
I. S,ubsfitutcd.by the Orissa Consolidation of Holdings and Prcvenlion 0rFragmentation of Land IAmendmcnt) Act, 1976 (Or Act 15 of 1976), s. 3.
2. Substituted by the Orissa Cosolidation o r H o l d i ~ . a n d Preyention of Frqgmeptqtion. 01 Land (Arnendmenl) Act, 1975 (Or. Act a 001 -19751,s. 3, w.e. f. 28th S U ~ C 1975.
2 ~ d e t 4 , b ~ t r, O r k a Consolidation of Holdings and Ptcvqtign of ~f~g&ri@tipn 01 Laq ,IAme,udmcnt) Act. 1979 (or. Act 31, of 1979), , q., &(a) v, Q f. Urd 1973. > ,
18
Orissa Act 3 of 1959. - a
ACT, 1972
(Se cs . 14-15)
(3) The Map, Laad Register and other records, if any, may tliereafter be maintained f1*0111 time to
time on the basis or orders passed by cornpeter11 authorities under the relevant provisions of this Act. '[(4) Where in respect of any village an order is published under sub-section ( I ) of scction 5 at any
time after the publication of the Map and Land
Register under sub-scction (I), the map and the record-of-rights prepared on the b?.sis of such Land Register shall, for all intents and purposes, be deemcd
to have been prepared under the Orissa Survey and Settlement Act, 1958, provided they arc published in the same manner as required by srrb-section ( 2 )
of section 22 and extrscts of the record-ofkights are
svpplied.ta the land-owners at the time of such publi-
cation.]
14. Subject to the provisions contained in Bar on
section IS, no question in respect of- objections.
(a) right, title and interest in land ;
( b ) partition of joint holdings ; or
(c) valuation of lands, houses, structures, treqs, wells and other improvements ,-
where the question. is sought. to be raised, by a land-
owner recorded in the Land!' Register prepared u.&r section 6 which question might or ~pght to have been raiseckunder section 9 but has not been -raised,shalI' be raised or heard at any subsequent stage of the consolidation proceedings.
15. (1) All matters' rdatink to changes and trans- Dmision
fees affecting any. of the rights, title and interest;;;i~zda+ rg-corded in the Land Registerj .pubEshe.d under section Cbangcs and 13 ,for , w , c h wse. of action- arose afhr the publi- ;?
mti~n of record$, under section: ?:.m.~y be-raised before right of the- Assist ant .Coosolidation Officer as1 ;and when they $;?& in .wisg+bu-f: '[n4t3 Mer: tlhaa the d ~ e . . o f phbka tion of the fcviscd
ord cr, if any, under sub-section, &I,): of section 5 rccord5.
or the date of c.onfirmatio n ,of the scheme undor sub- section (1)- of section 21, which F'er is earlier]:
Provided that it shall also be competent for the
Assistant Consolidation Oficer to consider S L I C ~ f * cases .rue moru.
- - - .. __ ' I; Tnserfed by the 0rissa ~onmlidation 0f ~ o l d i n g s and Prcvmtior. magmentation of 'Land . (Amcndrnent.). , a ,Act, ,1979 (Or. AS 3- of 19791, s=8 (b), w..c. f. 23rd Miiy;1979. , . , . ,
2. Subsritutcd by ibid. s- 9, w. e. f. 23rd May, 1979
19
(2) The provisions of sections 6 to 12 shall, ~ l ~ r l n t i s naula~~dis, apply to the Ilearing and disposal
of any mattex raised ulider sub-section (1) as if i t were a matter raised under the aforesaid sections.
PREPARATION OF CONSOLIDATION
SCHEME
Conditions to bc fuI- 16. A Consolidation Scheme shaII fulfil the fillcd by following conditions, namely:-
Consol~dn-
tio n Sclleme.
(1) a land-owner's rights and liabilities as
recorded in the Land Register published under section 13 shall be secured in lands allotted to him on conso- lidation, subject to deductions, if any, made on
account of contributions for public purposes under
this Act ;
(2) the valuation of lands allotted lo a land- owner shaII be equal to the valuation of Iands originally held by him subject to d eductions, if any,
made on account of contributions for public purposes under this Act :
Provided that except with the permission of the I Director of Consolidation obtained in writing, the
area of the holding or holdings allotted to a land- owner shall not differ from the area of his original holding or holdings by more than thirty-three and
one-third per cent of the latter;
(3) the land owner shall be awarded-
(a) compensation determined under this Act or the ruIes for the houses, structures, trees, wells and other improvements existing.on lands originally held by him and allotted to another land owner or existing on land contributed by him for 'public:
purposes; and
(tr) an amount determined as aforesaid for land i contributed by him for public purposes;
(4) the principles laid down in the Statenlent of Principle shall be folIowed ;
( 5 ) every Iand-owner shall, as far as practicable, be allotted a ampact area ,at the place whero he
holds the largest part of his holding, provided that
20
nn land-owner shall Be allotted more than three
'' chakas" in any unit; Expfci~i(~tio~t-For the purposes of this clause, the expression " land-owner" shall not include-
(@) a laud-holder in respect of lands held by
raiyats or service tenure- holders under
him; and
(b) a tenant ;
(6) every Iand-owner shall, as far as practicable,
be allotted the land on which exists his private source of irrigation together rrith an area in the vicinity the value of which shall be equal to the valuation of
lands originally held by him there;
(7) every land-owner shall, as far as possibIe,
he allotted " Chakas " in conformity with the process of rectangulat ion whercvcr such process is adopted; and
(8) such other conditions as may be prescribed.
17. (1) The Assisiant Consolidation OfTicer shalt, hp-tion of provisicnal
AS soon as may bo '[after publication of the Mnp, Land Consolidarion
Register and other records zmdor sub-section (I ) of scl1:mc- section 131 :iud in consultatiolz with the Consolidalion
Commit tee, prcpare z Pr ovisiona l Consolidation Scheme for the unit on the basis of the map and Land Register published under scction 13 and as
revised under the provisions of this Act.
(2) NotwitManding anything contained in this
Act or in any law for the time being in force, it
shall be lawful for the Assistant Consolidatj0tl
Officer, while preparin~ the Provisional ConsoIidation
Scheme, to allot to a land-owner after determining
jb ~aluation, any land belonging to the State Govern-
ment and any land used for public purposes:
provided that where any land is used for public purpose, it shall be allotted only after the Assistant
Consolidation Oficer has decIared in writing that it is proposed to transfer the rights of thc village community as well as of all individuals in or over that land to any other land specified in ---- ----
1. Substituted by thc Oriaa Consolidation OF Holdings and pfiventiun of Fragmcntatioo of I ~ n d IAmendmen!) Act, 1979 (Or. Act 31 of 1979), S. 10 w, c. f. 23rd May 1379-
21
the declaration and earmarked for that purpose in the Provisional Consolidation Scheme.
Publication 18. (1) After preparation of the Provisional I ::z P&Y;: Consolidation Scheme, the Assistant Consolidation
solidation Officer shall cause to be sent to the land-owners Scheme rcccipt and or concerned notices containing relevant extracts there-
obicclions from and shall pu bIish the Provisional Consolidation
thcrcon. Scheme in the unit in the manner prescribed.
(2) Subject to the provisions contained in section
14, any person to whom a notice has been sent
under sub-section (1) and any other person affected
by the Provisional Consolidation Schtme disputing
the corl*ectness of the entries made therein, may,
within thirty days of the receipt of the notice or the
date of publication of the Provisional Consolidation Scheme, as the case may be, file an objection before the Consolidation Officer or the Assistant Consoli-
dation Officer duly eutllorised by the ConsoIidation
Officer in that behalf.
19. (1) The Consolidation Officer shall, in theI Disp-osal of !
objection. pscr ibed manner, dispose of objections flied under
section 18 after giving-the Consolidation Committee and the parties concerned a reasonabIe opportunity of being heard.
(2) The Consolidation Ofticer shall have powers
to Illodify the Provisional Consolidation Scheme to such an extent or to remand the same to the Assistant
Consolidation Oficer with such directions 4s he
necessary in the interest of proper consoli- dation..
Appeal 20. (1) Any person aggrieved by an order of the
consdi,dation Officer under section 19 may, within thirty daysyfrorh the dale of the order, prefer an appeal before .the Director of Consolidation whose
decision .thereon shall, except as otherwise provided by or urrder-this Act, be final.
, (2) The ' Director of Consolidltion shall have
powers to revise the Provisional Consolidation
Scheme to such an extent or to remand the same to
the Assistant Consolidation OEcer or the Consoli- da tion Officer with sucb directions as he deem6 necessary.
22
21. (1) The Director of Consolidation shall COnRrn'a"~n or p r o v i - con6 rnl thc Provisional Consolidation Scheme after sional con.
the disposaI of a11 objections and appeals relating to solidatio~l Scf~cmt. the unit wilh such modifications a s he considers necessary in the interest of proper consolidation.
I [or for giving effcct to the final order, if any, passed under section 151.
(2) Tf~e Fro visional Consolidation Scheme so
:onfirmed shalI bc publishedin ths unit and except as otherwize provided under this Act, shall be k a l .
22. (I) (a) As soon as may be after confirmation ~ ~ p ~ ~ ~ ~ ~ a of the Provision:~l ConsoIidation Scheme, the Conso- tion or final
lid ation Officor shall cause to be prepared for each map and record-of- village in the consolidation area a finalmap andrightsand record-of-rights on the basis of the Consolidation ~~~~~~P~~
scheme so confi rn~ed . 6nal consoli- d a t i o n
SChcmc. i
(b) Tbe map and the record-of-rights shall
contain such particulars as are required under the Orisa A C ~ 3 Orjssa Srrrvey and Settlement Act, 1958, with such "' Igs9. modifications as may be prescribed and shall also show the rent and cess determined under sub-
section (3) of section 7.
(2) The map and the record-of-rights prepared under sub-section (1) shaU be published in the
prescribed manner and the Final ConsoIidation
Scheme shall come into force from the date of such publication.
(3) The relevant extract of the record-of-rights
shall he supplied to the land-owners at the t h e of publication.
(4) The ]nap and the record-of-rights published under sub-section (2) shall, subject to alterations and
modifications made in pursuance of orders passed
under section 15 or 36 or of orders referred to in sub-
section (3) of section 41, for all intents and purpoW On'5sa Act 3 be deemed to hat e been prepared under the Orissa of1959. , SurveyclndSetdement Act, 1958.
I . Addcd by the Orissa Consolidation of Holdings and P m n i i o n of
Fragmcntntion of Land (Amendment) Act, 1979 (Or. Act 31 of I979), s. 11, w. e. f. 23rd May 1979.
[ 91-73(a) Law I
23
CHAPTER IV
ENFORCEMENT OF THE SCHEME
Entcnngin'o '23 On andafterthedateof publication of the posscsslon by the Land- m a p and the record-of-rights under' sub-section (2) of unncr. section 22, a land-owner shall be elititled to enter into possession of the lands allotted tojbim.
Compcnsa- tion for - I ) On and fro111 the date of entering into
houses. possession, every land-owner shall .pay or receive
lructuresm compensation. according .as the .v.aluat.ion of houses, trecs, wells, C ~ C . structures, trecs, wells and other improvements
:.existing +on the lands allotted to him .in the final consdidation &erne is more or less than the valua-
tion aY such properties exisrir~g .on .the -lands originally held :by h ~ m .
~rplnnuliott-Fm the purpose of -sub-seetion (1)
"compensation" shall be the difference ;between , f he
valuation of houses, structures, trees, wells and
other .impr.ov,ements existing on tl-e lands allotted to him under .the final consoIidation scheme ,and the
-valuation of-such .pr,operties ,originally held .by him* b (2) The amount ;af c.ampensation detergiined shall'be intimated .to :-the 1an~~own.ers.co~cerge.d :in the prescribed manner.
Dilivery of p w i o n . 'B5. 61) !On Bn application m~.& .within sixty ,days !from :the :date of comipg into ;for@ s f the &,a1 iconsdlidation Scherne :by .the land-,owner :who .,is
.unable to; enter into ~p.ossession,of .,the Ian& ,aU,~tted
to him under the said Scheme, the Assjstapt
.Consolidation Officer may, within six months from
the date of the .-ap@lication, -.put it-he .land awner in actual physical possession of the Iands , so -,.;llotkd, and in doing so, shall have all the powers ,:as . a e ,~xe~;cisable by .a Civil Court in exerution of a decree .fo,r d4iyer.y ,of possessipn of -immovable prqperty :
Provided that rthe &Ii,very of ,possq~i~n .as aforesaid .shall not -affect :the .right, .~f:tht: -,per.son fr~111
~whom,pos~essian -is :transferred to .tend' :and .gather cfhe-crops standing. on t~uch I hods or p.art .thereof .on
the date of the de l i~r~iunl%ss ;?he Assistant ,C,omoli- dation Oficer decides, for reasons to be recorded, that possession of the crops shall- be delivered.
I
1. Subslitu~cd-by the Orissa -Consolidation or Holdi~gs ,.and :-prcvenlion of Fragmentalion of Land (Amcndmenr ) Act, 1976 (Or.-Act, 15 ofi 1976),:s. .:6.
24
(2 )On the expiry of six months. from the date on which the land-owner becomes entitled to enter into possession of the lands allotted to him in accordance with section 23 or, where an application has beon duly madc under sub-section (1), on the
expiiy, of six mon thsJrom the. date of'such application,. the caneerned ,land,owner: shall, i f he has: not e ntored- into nossession earlier; be deemed t o havc entered.'
into actual pllysical possession of the lands allottad'
to him.]
'[3),Notwithstanding the provisions, containad> inJ sub-section (23, where .uo applicsttionL is made: underl
sub-section ( 1 ) by a landowner an& the Assistant:
Consolidation Oficer has reasons to believe that. the lmd-owner: has not entered into possession of. the
lands allo ttcd. to him, he may, .on his cwn- motion and at. any. time. before the issue of a notification under sub-seclion (1 ) of section 41, put, the land-owner; in- actuaI .physical.porjscssion of the l a n d s , ~ ~ ' allotted. in
the Same:manner and. subject to the, same conditions 2s specifid.in sub-section (I). .
(4)'THc powers conferred on the- Assistant Consolidation. Officer under sub-section (3) shall, in 1ike:manaer and. in like circurnstaxlccs, be; exercis,able
by t he:rCahsildar having jurisdiction, after, the. issue of a notification: undea sub-section-(l ) of, sectiop 41 .]
28.- f 1 ). Where pussession- ofr standing- CCOPS is Compcnsa-
delivered along with the 1and:under section; 25, , the gdi$ Assistapt' ConsoIidation Officer: shall; d e t e n n i n ~ in ,,
&nsultdtion- with the Consolidation- Commit tee, the compensation-payaHe imrespect of, such crops' by the
land-owner:p,ut in possessio,n. Explanation-'Tompens.:tion" for this purpose
shall mean the anticipated value of- the standing crop when marketable less reasonable expenses to, be
mcnrredl for harvesting andimarketing of the crop.
(2) Any person. aggrieved- by an order under sub- section (I) may, within thirty days fifrom the date of the order, prefer an appeal before the ConsoDda-
tion m c e r whose decision thereon, shzll -be find. 1; Tnscrld b:t thc O~i?.sa Consolidation of Holdings and Prevention of ~ ~ n i a I i o n or: Imnd (Amcndrntnl) Act; 1979 ( 0t. Act ,31 o l 1979), s; f 2, wle. f, 23rd ,May 1S979.
25
Recovcry 27. (1) Where a land-owner, from whom
.mrnpcn- compensation is recoverable under t lli s Act, fails to ~ t ~ O o ~ pay the same within six months from the date of intimation under sub-section (2) of section 24, the person entitIed to receive Ihe same may, in addition to any other mode of recovery open to him, apply to the ColIector within six months from the expiry of the aforesaid period to recover on his behalf, the amount due as if it were a public demand payable to
the State Government.
(2) Interest at the rate of six per cent per annum
shall be charged on the amount of compensation
remaining unpaid after expiry of the earlier period referred to in sub-section (1).
Reduction of rent and
cess on account of contribution
of land for public pur- Po=
28. Where as a result of contribution for public purposes under the provisions of section 8, the valua- tion of the original holding of a land-owner is
reduced, the rent and cess payable for the hoIding shall be reduced by the Assistant consolidation Officer notwithstanding anything contained in any
other law for the time being in force, in the same
proportion as the val~~at ion of the area so contributed bears to the original total valuation of the hoIding.
Amount to 29. (1) An amount equal to five per cent of the
p j d market value of the land contributed for pubIic
f o r land
mntributed purposes as deterinined in the prescribed manner shall
for public be paid to the land-owner or owners concerned..
'IrpOSC.
(2) An amount equal to the market value of houses, structures, trees, wells and other improve-
ments existing on the land contributed for public purposes as determined under this Act shall also be
paid to the land-owner or owners concerned.
V c s t i of lnnd contri- buted For public Fur- poses and allotted to State
Government.
30. (1) The lands set apart for public purposes
under the Final Consolidation Scheme shall, with effect from the date of coming into force of the final scheme, be utilised for the said purposes.
(2) The lands allotted to the State Government under the final scheme shall, with effect from the aforesaid date, vest and be always deemed to have
vested in the State Government.
(3) Where under a declaration under the proviso to sub-section (2) of section 17, any land belonging to the State,Government or used for public purposes is
alIotted to a land-owner, the rights of the village
community as well as of all the individuals and of the
26
State Gover iiment in such lands shall ceasc to bc
attached to such Iand a:ld shall be attached t o the lands specified f:- r the purpose in r he Final Conyoli-
dation Scheme
31. With effect from the date on which a land- Conscquc-
owner enters '[or is deemed to have entered] into nces to cnsue on land-
possession of the Ckaka allotled to him i n accordance o ~ n c r with the provisions of this Act, tLe follo~ving ~ ~ ~ e i ~ o ~ l a
consequences shall cnsuc -
(1) the right, titIe, intercst and liabilities of
every Land-owner in respect of his original
holding shaIl aase :
Provided that wl~ere the land-owner is allo-
tted his original hoIding either wholly or in
part jn the FinzI Consolidation Scheme, his right, title, interest and liability in such holding or part thereof, as ihe case may
be, shall remain unaffected ;
(2) every land-owner shall have the same right, title, interest and liabili!ies in the " Chaka "
allotted to him as he had in t h e original holdings and the rights and interests of all other persons in respect ,of such
original holdings shall stand transIerred to the said " Chaka " or to such part
thereof as specified in the Final Consolida- tion Scl~eme.
E x p J a n a l i ~ ~ E v e r y such land-owner .shall enjoy
the bendit of irrigation existing on -the land allof ted to him..* .
32. (1) The State Government may recover as cost or they may fix from the land owners of the Unit consolidation towards the' cost of the operations conducted under opera'ion. this Act :
provided that the aforesaid amount shall not be fixed at a rate exceeding ten rupees per acre and sh:rll
be recovered in five equal annual instalmeats. , . , .
(2) An amount payable as costs under this,
se;ctibn shall be . .recoverable , , as a public demand.
1. 1n;rted by thcorissa ons solid at ion of'.kbldings and ~ r e v ~ t i o n of Fragmentation olLand (Amendment) Act. 197G(Or. Act 15 of197G)~s. 7. '
27
CHAPTER V
PREVENTION OF FRAGMENTATION
A plication
o f this 333 This Chapter shall apply to an area in resgect Chapter. 0f~hi~han0tificationunders~ction41 hasbeenissued- Prevcntion
ot framen- 34. ( I ) . No agricultural 1and.h a locality.shal1 be tation,, tranqferred.or partitioned so as to create a fragment.
(2) No fragment shaIl be transferred except, to. a.land-owner~of a contiguoushChaka :
Provided that a fragment may be mortgaged or
transferred in farour of the! State Goverrlm&nt, a co-opera tive society, a scheduled .bank- within the meaning of the Reserve ,Bank of India. Act, 1934 or of1934 such other financial institution a5 may be notified
by the- State Government indthat! behaif' as security for the- loan advanced by such Government, Society, Bank or Institution, as the case may be.
(3) When a person intending to transfer a
fragment is unable to do so owing to restrictions imposed under sub-section (21, he may apply in the
prescribed:rnanner. tb.the Tahasiidar ofthe:IocaIity for this purpose whereupon, the TabasiIdar sha 11, as
far as practicable within forty-five, days: from receipt oftheapplieatirm aeterrnin~ the;markat!v~\ue of the
fgagment and sell it thmugh;an , auction .among the
1hrid':owners oA wntiguous Ch'akas at- a. value not less than tfre:-,marJtet value,. so determined.
(4)- When the frag ment'is trot sold 'ijlr , course of the auction, it may be transferred ' ' to- the State Governmenti and- the- State. Government, shall, on
paymenG of thet market - ,vgIue determid. under. sub:
section (31, purchase the same and thereupon; .the fragment shall vest in the State Government free from a31 encumbrances.
(5)1 Nothing- in sub-sections (1)' and' (2'). shall
a& to a tiansfer of any land, for such., poblic purposes as may be specified by notification inA this
liehalf bythe State:Gbvernrnent. Consquen- 3'5.. (I), A. transfer or partition; in contravention wsof trans- of lhe provisiotis of sectlon 34'stiall be void; ftr or partr- tion contrary
to provisions (j, A- person! occupyiirg, or in possession.of any
or section 34. land by virtue of-a transfer or partition which is 'void under tlie ,provisions of this Act, may be summarily
etiiitkd%y, tfie;Cblkcfor;
28
36. (1) The Corisolidation Commissioner may, Revision .on an application ,by any person aggrieved by a n?y
'decision of .the .Director .on .Consolidation -WII hl n tiinety days from the date of the decision, revise s ~ c h decision and for the said purpose, he Inny rca'll for and examine the-records:
Provided -that i.lo .such order sllii11 be -passed -without ,giving , the parlies concerned a rensonable oppmhmi ty of being heatd.
(2) All orders passed under this section -shall be final and shall not be called ill question in any
-court ~ o f . 1 ~ .
37. (1 ) The \Consolidqtio,n .~gmmissio~cr may patvcr lo cal l Fnr call for and cxamine the records of any case decided ,d,.
or pqoseediqgs, taken. vp, by any ,sub,ordiflate ,authol-ity for.the ,p ,~rpo~.e,~f ,~t~~fyjngihin~s,eIf ,-as to the mgu- -,larity,of,prqw.di~gs,or as,to Qe ,corre.c$nqss,. l~gality
-or ,proprie~y,of apy qrder passed .by such ;ggtkprity ip.&e,c.aseigr ,proee.cdings and sliy,.,after g-llowing
the parties concerned a reasonable opp,orfugity ,of
being heard, make such order as he thinks fit. ' :f2) .fbe :power ,uqder -s,~bds~ction ,(I$ -may .be
-eqercised ,by,th$ Qir~ctor, o f :Conso~da~n $n .respect of authorities subordinate to him.
, , , ,
38. Th-e Board .qf Revenue shill1 have cpQwers to ppwers or
Board of superintend,:and ~egdlate all mF,a$yres un6er .this Act.
1
-Revenue.
idcluding issue o'f instructions -for the efficient znd ' ! prqper-%o&ing -of. thc -provi sions of thk Act. 39.. (1) Where change of possession becomes E ~ ~ I + , ~ ~ ~ ~ of +necessary amongst 'land-owIlers a s a -~esul t -of orders P O ~ C ~ ~ ~ O ~ - passed;under section,s 36:and 37;it -shalI be-JawfuI for them to exchange possession amongst tJ,~$m-s,eIves in .accordance with S U G ~ urde~s.
, -
( (2 ) W h ~ z e cahange cf ;pp~session lwnnrrt -tc cffec-
. :ted .b W U ~ W I ,grr~ugqm ent, :the Assistant ;.Ccnsoli- : d ~ t ~ ~ . ~ , r O f E ~ r ; s h f l ~ effect delivery, of. possession ~to~the land-owners concerned Jn,amordstqce:~ith~the.provi-
sions of section 25.
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Mlrtiial ex- 40, It sl~nll be lawftll for the Consolidation
cllangeor Officer atany stageofthec~nsolidationproceedi~gs cl~akas among and oivncrs. but l~efore the preparation of the hnal records under scction 22 to allow nlzltual excl~ange of chakas or part thcreof by agreement between 01- among
the land-owners where he is satisfied that the
cxchangc wilI improve the shape of the cllakas or
reducc their number and gc~~crrrljy lead to develop-
mcnt of agricultur;: i l l the unit.
Closure of consolidation
41. (1) As soon as may I)c after t11s Ii~laI maps
cpcratiDns and records have becn prepared uncler section 22,
the State Government shall issue a notificationto
the effcct that the consolidation operations have
been closed in the unit and then the village or
villages forming part of the unit shall cease to be
i mdcr the coxlsolidation operations:
Provided. that the issue of a notifidation urider
this section shall not affect the operation pf the provisions contained 'in Chapter 1V.
(2 ) Notwithstanding anything contained in sub- section- (1) consolidation operations shall not be
deemed to have been closed in respect -of cases or proceedings pending under the provisions of
this Act on the date of issue of the notification under 'sub-section ( I ) .
( 3 ) The orders passed by the competent authoe
rities in matters referred to in sub-section (2) shaII be
given effect to by such authorities as may be prescribed.
E X C ~ ~ I I O D 42. Notwithstandirig any[ hi ng contained in the f ~ . rmm- Cour t ,Fees Act, 1870, no court fee s11aIl be payable 7 or 1870 on any application maclc or - any document fiIed in
any proceedins undcr thc provisions of this Act. Explanatioo-For the purposes ''of this section,
'Cdocument" shall not include a Vakalatnama. lnstrumc~~l 43. Notwithstanding anything contained in any
not n-ary other Isw for the time Leing in force, no instrment tr;lnsrcr. in writing shall be necessary for effecting a transfer
of a holding' involved in giving effect to a Final
Consolidation Scheme nor shall any sucl~. instrqment,
-. if exekuted, require registration.
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44. The consolidation Comn~issioner; Director Powers of Civil Court of Consolidation, Collector, Consolidation OEcer , b, ,xcrei.
Assistant Consolidation Officer and Tahasildar shall scd by authorites have aU such powel-s, rights and privileges as are ,,dCrthi,
vastcd in a Civil Court in respect of the following Act. matters in trying a suit-
(#) surnmol~ing and enforcing the at tendance of witnesses and examining them oh oath,
affirmation or dtherwise and the issue of a commission ;
(b) compelling the production of documents ;
(c ) admission of evidence by affidavit ; ai~d
(d) any other matter that may be prescribed.
(2) A summons signed by such officer may be substituted for and shall be equivalent to any formal ' process capable of being issued in any action by a Civil Court for enforcing the attendance of witnesses and cornpelling the production of documents.
415. (I) Subject to any condition or restriction power as rcgards pro- that may be prescribed, the Consolidation Commissi- d ucioon or oner, Directo K of Consblidition, Coll&tol; ConsoIi- doeumfl's.
dation OBcer, Assistant Qrisolidation OEcer or
Tahasildar may, by a writfen oi-dei, require any person to produce such docume'nts, papers and
registers or to furnish such information as he may
deem necessary for the proper exercise of his powers or the proper discharge of his duties under this Act.
(2) Every person fequired to. $roduc& any docu- ment, paper or register or' to fihrhish any infoimation
under this, section: shall be deemed legally bound to doso' withiri the mdiinilig of skctiodi 175 and 176 of
45 of 1866 the Indian' Penal C(jd e.
46. Any Officer mentioned in this 4ct or any to
person acting under orders of any one of them may, enter upon land for in the discharge of any duty under this Act, enter swvey ,
upon acd survey any land and erect s w e y marks demarcation
thereon and demarcate the boundaries thereof, take
levels and do all other acts necessary for the perfor- mance of his duty.
47. A11 authorities hearing any application, appeal Jurisdiction
or rev-ision under any of t he provisions of this Act shaU do so as revenue courts.
L92-73(a) Law ]
31
Ci1r1 ;ution 48. Not withstanding anything contained in any
of c!ciric.it and Iaw for the time being in force, if at any timo before
nri!l~maric;ll thc issue of (1 notification under Section 41 the
niistnkcs. ConsoJidation OEcer or Assistarlt Consolidation Officer is satisfied that a clericaf or arithmatical error
apparent on the f x e of the record exists in any
document prepared under any provision of this Act,
he did, either on his own motion or on the appli- cation of any person interested, correct the same after
giving to the parties concerned a reasonable oppor- tunity of being heard.
POXC~S of 49. Where powers are to be exercised or duties
sllbOrdirlatc are to be performed by any authority under this Act a uthorily to be cxcrciscd or the rules made thereunder, such powers or duties by n superior. may also be exercised or performed by any authority
superior to i t . Drleg. & t' ion 50. The State Government may, by notification
of powcrsm and subject to such restrictions and conditions as
may be specified therein-
(a) delegate to any officer or authority any of
the powers, conferred upon them by this Act;
(h) confer powers of the Consolidation Com-
missioner, Director of Consolidation, Collector and Consolidat ion Officer under this Act or the rules made thereunder on
ony other officer or authority.
Bar of
51. Notwithstanding any thing conia ined in any
jurisdiction other law for the time being in force, but subject to of Civil the provisions contained in '[ clause 1 (3) of section 4 Courls. and sub-section ( I ) of section 7-
( I ) all questions relating to right, title, interest and liability i n land lying in the cansoli- dation area, except those coming within
the jurisdiction of Revenue Courts or authorities under any local law for the time being in force, shall be decided under the provisions of this Act by the appro- priate authority during the consolidation operations ; and
(2) no Civil Court shall entertain any suit or proceeding in respect of any matter which an officer or authority empowered under
this Act is competent to decide. - ..-
1. Substituted by the Orissa Consolidalion or Holdings and Prevcnlion of Fragmenlation of Land Act, 1976 (Or. ,Act -15 of 1936 ), s. 8.
32
-= v- " ' U , r * = L r L i l * l l v l ~ u r I'nnUMClYlflllUN Uk- L A N U I J 1
ACT, I972
( Secs. 52-57 )
52. No suit, prosecution or other legal proceeding I,,dmlnilicl. shall l ie agqinst. any person for anything whidl is in tiun of A c ~ s
good faith done or intended to be done utlder thisfi.4i''guui Act or the rules made thereunder.
53. A traasfer made in cnntr:~vention of any o f ~ n n j f c r
the pr-ovisions of this Act shall not bc valid or l-ecog- co~ltravcn- ruadz in
nised, any thing contained in any other law for the tion or t i ~ c time being in force not withst auding. prc)visions the ACI. of
54. ( I ) Any person contravening any provision Penalty for cf this Act shzll beIiableto paya penalty not conlravcnjng provision of exceeding five hundred rupees by an order passed by t sc A C ~ .
the Subdivisional Officer of the locality:
provided that the Subdivisional Ofitber, before
passing an ordcr levying penalty, shall give to the person concerned a reasonable op port11 nity of being
heard.
(2) An appeaI against ally order passed under
45 t0 1869 sub-section ( I ) shall lie, if filed within thirty days
from the date of the order, to the Collector whose
decision thereon shall be final. . -
55. (1 ) If any person destroys, damages or Penalty for dcslrucr inn,. , removes without lawftll autllority a survey or recta- ,,, ., ngulation mark' lawfully erected, 11e may be ordered rcmoval of survey by the Consolidation Officer to pay such cornpcnsa- tion not exceeding fifty rupees for each mark so
destroyed, damaged or removed as may, in the
opinion of that officer, be necessary to defray the
expenses of restoring the same and of rewarding the
person, if any, who gives information of the destruc-
tion, damage or removal.
(2) An order for payment of cornpensatio~l
passed under sub-section (2) shall not bar a procecu- 4 s of 1966 tion under section 434 of the Indian penal Code.
(3) An appeal against any order passed under sub-section (I) sl~all he, if tiled within thirty days from the date of the order, to the Director of Con- sol idat ion whose decision thereon shalI be final.
56. The penalty imposed under the provisions PcnalIy and
of tbis Act or the compensation ordered to be paid cornpcnsn- n tion rrcov
under section 55 shall be recoverable as a public rable as
demand. public dcmand.
57. ~ubjict o the provisions of this Act, the Lituilition 36 d l 9 6 3 provisions of the Limitation Act, 1963 except sections 6, 7, 8, 9, I8 and 19 shall apply to all applications,
33
appeals, revisions anti other proceedings under tbis
Act or the rules made thereunder.
RUICS 58. (I) The Stalc Gover~lruent may make rules for carrying out all or aily of the p-rlrpos:s of this
Act.
(2) In particular and without prejudice to thc geuerali!~ of the foregoing poivers, hey may make rules in respect of all matters expressly required or aIlowed by this Act to be prescribed.
(3) All rules made under this section shall, as soon as may be after they are made, be laid before the Slate LegisIature for a total period of fourteen days which may be comprised in one or Inore sessions and if during the said period, the State Legislature makes modifications, if any, therein, the rules shall thereafter have effect only in such modified form ;
so, however, that such modifications shall be without prejudice t o the validity of anything previously done
under thc rules..
~ c t IO ovcr- 59. Save as otherwise provided, the provisions ride otherofthis Act shall Izaveeffectnotwithstanding anything
laws. to the contrary in a:ly other law, custom, usage,
agreement, decree or order of Court.
Repeal 60, The Central provinces Consolidation of central
Hol~i ings Act, 1928 in its appIication to the State of P~crvioces Act 8 of 1928
Oris,sa and Chapter VI of the Orissa Agricuiture Act, ?ti;;$:
1951, are hereby repealed.
34
u p I Y I L , rKEVENTlON OF FRAGMENTATION OF LAND ACT, 1972 733 [PROVISION OF THE ORlSSA CONSOLIDATION
OF HOLDINGS AND PREVENTION OF
FRAGMENTATION OF LAND
(AMENDMENT) ACT, 1575
(OR. ACT 28 OF 1975) NOT
INCORPORATED IN THE
ORIGINAL ACT ]
4. Notwithstanding anything contained in the ~r~~~~~ principal Act as amended by this Act, where the
time-limit for filing an objection under section 9 of the principal Act or an appeal under section 12 of, that Act has begunto run prior to the 28th day of June
1975 such objection or appeal, as the case may be,
may be filed within the period provided therefor under the principal Act prior to the arnezidment made under this Act or within a period of thirty days from the aforesaid dale, which ever period expires earlier. * 0 L
35
36