(1)The following persons shall be deemed to be raiyats for the purpose of this Act in respect of the lands held by them namely :(a)persons holding lands immediately before the commencement of this Act or at any time thereafter with rights of occupancy under or within meaning any law for the time being in force;(b)a raiyat in the districts of Angul and Kondhamals within the meaning of the Angul Laws Regulations, 1963 (4 of 1963) and the Khondmals Laws Regulation, 1963 ( 5 of 1963) respectively;(c)a raiyat in a raiyatwari village in the Sambalpur or Baragarh subdivision of the district of Sambalpur within the meaning of Central Provisions Land Revenue Act, 1881 (Act 18 of 1881)(d)a person, who under an inamdar of an inam which is not an estate within the meaning of the Madras Estates' Land Act, 1908 (Madras Act 1 of 1908) whether or not such inam has vested in the State in the districts of Ganjam and Koraput or the subdivision of Baliguda holds land in such inam with heritable and transferable rights therein;(e)the holder of a raiyatwari patta under the raiyatwari settlement in the districts of Ganjam and Koraput and in Baliguda subdivisions of Boudh district;(f)a person with whom land has been settled for agricultural purposes after the commencement of this Act under a lease from landholder, or under permanent lease from Government;(g)persons entitled to acquire rights of occupancy under Clauses (g) and (h) of Section 7 of the Orissa Merged States (Laws) Act, 1950 (Act 4 of 1950);(h)[ subject to the provisions of Sub-Section (2), (3) and (4), persons who are temporary lessees in personal cultivation of lands in the vested estates held under Government for agricultural purposes, persons who are in personal cultivation of such lands held either mediately or immediately under such temporary lessees and the successor-in-interest of any such persons;] [Substituted vide Orissa Act No. 29 of 1976.]Provided that nothing in this clause shall apply to char or diara lands or lands held under the custom of Utabandi or similar other customs;(i)[subject to the provisions of Sub-sections (5) to (8)] [Inserted vide Orissa Act No. 13 of 1965.] persons who are [* * *] [Deleted vide Orissa Act No. 29 of 1976.] in personal cultivation of any land and recorded as sub-tenants or under-raiyats in respect of such land in the record-of-rights under any law in force in any part of the State, [and their successors-in-interest] [Added vide Orissa Act No. 29 of 1976.];[Provided that nothing in this clause shall apply to persons who are recorded as sub-tenants or under-raiyats after the 30th day of September, 1965 or to their successor-in-interest if the land in respect of which they have been so recorded belongs to a person under disability or to a privileged raiyat.] [Substituted vide Orissa Act No. 29 of 1976.]
