56B. [ Cancellation of certificate of disability and its consequences. [Inserted vide Orissa Act No. 29 of 1976.]
(1)If the Revenue Officer, on application in that behalf by a tenant cultivating land under a person who is a person under disability, is satisfied that a certificate under Section 56-A was obtained by such person by fraud or by misrepresentation or suppression of any material fact, he may, after giving the tenant and the per; on an opportunity of being heard, cancel the certificate.(2)On cancellation of the certificate, the Revenue Officer may, on an application made in that behalf by the tenant within sixty days from the date of such cancellation and after giving the parties interested an opportunity of being heard, declare the whole of the land to be non-resumable and determine the fair and equitable rent and the compensation payable by the tenant in respect of the land in accordance with the provisions of Section 28 and on such determination the provisions of Sections 29 to 33 (both inclusive) 35-A and 36 shall, so far as may be, apply.]
