Section 7A(1) in The Orissa Estates Abolition Act, 1951
(1)If the State Government are of the opinion that any land, whether used for the purposes of hat, bazar, orchard, mine, quarry or otherwise, tank or building (being part of a trust estate) vested in the State Government is needed for carrying out the purposes of the trust efficiently, then, notwithstanding anything contained in any other law for the time being in force or in any other provision of this Act, the State Government may settle such land, tank or building with the person who immediately before such vesting was an Intermediary in respect of such land or tank or building, subject to the payment of such fair and equitable rent as may be determined by the Collector in the prescribed manner and subject to such other terms and conditions as may be prescribed:Provided that no such land, tank or building shall be settled under this Section -(i)after the expiry of a period of [thirteen years] from the date of commencement of the Orissa Estates Abolition (Amendment) Act, 1978;(ii)if such land, tank or building is held by a tenant; or(iii)if such land, tank or building has already been settled by Government with any other person.
