56A. [ Certificate of disability. [Inserted vide Orissa Act No. 13 of 1965.]
- [(1) A person under disability specified in Sub-clause (a), (b) or (c) of Clause (21) of Section 2 may, subject to the rules made in that behalf, apply for a certificate specified in the proviso to that clause to the Revenue Officer.](2)On receipt of such application [the Revenue Officer] [Substituted vide Orissa Act No. 29 of 1976.] shall give the person concerned or his guardian, if he is minor or of unsound mind an opportunity of being heard and may, after making such other enquiries [as he may deem fit] [Inserted vide Orissa Act No. 29 of 1976.] either reject the application or issue a certificate to the effect that such person is incapable of cultivating his land personally :Provided that if no orders are passed on such application within thirty days from the date of its filing the application shall be deemed to have been rejected.(3)The application under Sub-section (1) and the certificate to be issued under Sub-section (2) shall be in the prescribed form and the application shall be accompanied by the prescribed fee.]
