Section 3A(1) in The Orissa Government Land Settlement Act, 1962
(1)The Government may, by notification in the Official Gazette, authorise any officer, not below the rank of a Collector, to de-reserve any land which has been reserved under Clause (a) of Section 3 [of any Government land recorded as gochar] [Inserted vide Orissa Act No. 5 of 1974.] or any portion thereof.]
