(3)It shall be lawful for a raiyat who is a person under disability or is privileged raiyat to lease out his lands to any tenant.[6A. Temporary ban on transfer of land settled by Government. - (1) Notwithstanding anything contained in Sub-section (1) of Section 6, but subject to the provisions of Sub-section (3) thereof any transfer by a raiyat of any land which has been settled with him for agricultural purpose under a permanent lease from Government shall, if such transfer is made within [a period of ten years] [Inserted vide Orissa Act No. 9 of 1974.] from the date of such settlement without obtaining the previous permission in writing of the Revenue Officer, be void.
