Section 9 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
9. Procedure for taking possession of ordinary waste land surrendered and abandoned holdings.
(1)After preparation of the final Jamabandi under Chapter IV, the Collector shall issue, in the manner prescribed in Rule 6, a notice to the Village Officer to deliver possession of all ordinary waste lands in his cultivating possession.(2)After preparation of the final Jamabandi under Chapter V, a similar notice shall be issued by the Collector to the Village Officer to deliver possession of all surrendered and abandoned holdings in his possession.(3)The person to whom a notice under Sub-rule (1) or Sub-rule (2) is issued shall deliver possession of the land specified in the said notice in the manner laid down in Sub-rule (2) of Rule 8.(4)After taking possession of the land the authorised officer shall deliver its possession to the person in whose favour the land has been recorded in the final Jamabandi prepared under Chapter IV or Chapter V, as the case may be.(5)If the period intervening between the appointed date and the date of delivery of possession under Sub-rule (3) exceeds one year the Village Officer shall for the use and occupation of the land during the period the person liable to pay fair and equitable rent as may be determined by the Tahsildar in that behalf.Chapter-III Settlement of Bhogra lands, Gounti-Rayati lands and privileged waste lands
