Section 22(1) in The Orissa Land Reforms Act, 1960
(1)[Any transfer] [Substituted vide Orissa Act No. 13 of 1965.] of holding or part thereof by a raiyat, belonging to a Scheduled Tribe shall be void except where it is in favour of -(a)a person belonging to a Scheduled Tribe; or(b)a person not belonging to a Scheduled Tribe when such transfer is made with the previous permission in writing of the Revenue Officer:Provided that in case of a transfer by sale, the Revenue Officer shall not grant such permission unless he is satisfied that a purchaser belonging to a Scheduled Tribe willing to pay the market price for the land is not available, and in case of a gift unless he is satisfied about the bona fides thereof.
