Section 8(2) in The Orissa Estates Abolition Act, 1951
(2)[Any person who immediately before the date of coming into force of the Orissa Estate Abolition (Amendment) Act 13 of 1986 held land under Government for rendering service as a village servant by whatever name called shall from the date of coming into force of the said Act be discharged from the conditions of such service and the land shall be settled with him with occupancy right in such rent as may be determined by the Collector in the prescribed manner.] [Substituted vide Orissa Act 13 of 1986, see, Orissa Gazette Extraordinary No. 575, dated 17.5.1986.]
