Section 26(a) in The Orissa Betterment Charges Rules, 1958
(a)On the acceptance of the relinquishment or delivery in exchange by the State Government the land shall vest in the Government free from encumbrances and the Government may dispose it of in such manner as they deem fit. The Collector of the district shall take steps to enter the land in the Register of Government lands and correct the records of rights of the village accordingly.
