Section 14(2) in The Orissa Land Reforms Act, 1960
(2)[ Without prejudice to the provisions of Sub-section (1), [but subject to the provisions of Sub-sections (4) and (5)] [Substituted vide Orissa Act No. 13 of 1965.] a tenant shall cease to have the right to cultivate the land -(a)in any case where the landlord is a person under disability at the end of the year during which the disability ceases; and(b)in any case where the landlord being a privileged raiyat or a person under disability, ceases to be the landlord at the end of the year during which such cess action takes place :][Provided that in case of transfer of the land by any such landlord the tenant shall not cease to have the right to cultivate the land until after the expiry of a period of six months from the date of service of a notice in the prescribed form by the landlord on the tenant intimating him the particulars of the transfer and where the said period terminates on a day prior to the last day of a year, the cessation of the right of the tenant to cultivate the land shall take place at the end of that year :Provided further that where the landlord -(i)being a person under disability, ceases to be the landlord by reason of transfer of the land in favour of another person under disability, or(ii)being a privileged raiyat referred to in Sub-clause (b), (c), (d) or (e) of Clause (24) of Section 2, ceases to be the landlord by reason of transfer of the land in favour of any person, the tenant shall not cease to have the right to cultivate the land, but shall, subject to the other provisions of this section continue as a tenant under the transferee.Explanation. - Where a person ceases to be a person under disability as a consequence of amendment of Clause (21) of Section 2 by the Orissa Land Reforms (Second Amendment) Act, 1975, such cessation shall be construed as cessation of disability for the purpose of Clause (a).] [Inserted vide Orissa Act No. 29 of 1976.]
