(2)[ The Revenue Officer, on an application in that behalf in the prescribed form and manner by a person referred to in Clause (h) of Sub-section (1) made not later than ninety days from the commencement of this Act or within such further period not exceeding thirty days as such officer in his discretion allows, may after such enquiry as may be necessary by order declare that such person shall be a raiyat holding immediately under Government in respect of the land held as specified in the said clause] [Inserted vide Orissa Act No. 13 of 1965.] [with effect from the beginning of the year next following the date of the order] [Added vide Orissa Act No. 13 of 1965.];[Provided that any such person as aforesaid, who has failed to make an application within the said period, may make such application within ninety days from the date of commencement of the Orissa Land Reforms (Amendment) Act, 1966 (Act 8 of 1967):] [Inserted vide Orissa Act No. 8 of 1967.][Provided further that any such person as aforesaid who has failed to make an application within any of the periods specified in this sub-section may make such application within a period of two years from the commencement of the Orissa Land Reforms (Amendment) Act, 1973 (President's Act 17 of 1973) :] [Inserted vide Orissa Act No. 9 of 1974.][Provided further that any such application made after the expiry of the period specified in this Sub-section and before the aforesaid date shall, for all purposes, be treated as an application filed within the period of limitation;] [Inserted vide Orissa Act No. 8 of 1967.][Provided further that an application under this sub-section, may, if it relates to any land situate in an estate vested in the Government after the 30th day of September, 1965, be filed within two years from the date of commencement of the Orissa Land Reforms (Second Amendment) Act, 1975 or the date of vesting of the estate, whichever is later.] [Inserted vide Orissa Act No. 29 of 1976]
