Section 23(3) in The Orissa Land Reforms Act, 1960
(3)On a declaration being made under Sub-section (2) the Revenue Officer suo motu or on the application of any person interested cause restoration of the property to the transferor or his heirs and for the purpose may take such steps as may be necessary for compliance with the said order of preventing any breach of peace :[Provided that if the Revenue Officer is of the holding that the restoration of the property is not reasonably practicable, he shall record his reasons therefor and shall, subject to the control of Government settle the said property with another member of a Scheduled Tribe or in the absence of any such member, with any other person in accordance with the provisions contained in the Orissa Government Land Settlement Act, 1962 (33 of 1962).] [Substituted vide Orissa Act No. 44 of 1976.]Explanation. - Restoration of the property means actual delivery of possession of the property to the transferor or his heir.
