Section 5A in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
5A. De-reservation of lands.
- The State Government shall, at any time, if it is necessary in the public interest, de-reserve any land reserved in favour of any Grama Sasan under Section s, and on such de-reservation the land shall vest in the State Government free from all encumbrances.
