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State of Odisha - Act

The Orissa Land Reforms (Financial) Rules, 1975

ODISHA
India

The Orissa Land Reforms (Financial) Rules, 1975

Rule THE-ORISSA-LAND-REFORMS-FINANCIAL-RULES-1975 of 1975

Published on 25 September 1965
Commenced on 25 September 1965
[This is the version of this document from 25 September 1965.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Land Reforms (Financial) Rules, 1975Published vide Notification Orissa Gazette Extraordinary No. 1090/27.6.1975

1. Short title.

(1)These rules may be called the Orissa Land Reforms (Financial) Rules, 1975.

(2)They shall come into force at once.

2. Definition.

- In these rules, unless the context otherwise requires-

(a)"Act" means the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960);

(b)"Form" means form appended to these rules;

(c)"Section" means a section of the Act;

(d)All words and expressions used in these rules but not defined there, shall have the same meaning as are respectively assigned to them in the Act.

3. Manner of payment of [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.].

- After final publication of the [Assessment Roll] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] under Sub-section (1) of Section 49 of the Act and the certificate of publication is appended thereto under [Sub-rule (3)] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] of Rule 38 of the Orissa Land Reforms (General) Rules 1965 the Revenue Officer shall proceed to make payment in the manner indicated in these rules.

4. [ Fixation of instalments for payment of amount under Section 50. [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.]

(1)The amount indicated in the final Assessment Roll minus the recoveries under Section 46 of the Act, shall be payable on and from the date of delivery of taking over possession of the surplus lands under Section 45-A of the Act.Explanation I. - For the purpose of this Sub-rule the date on which the surplus lands vested in Government under Section 45 of the Act immediately prior to the commencement of the Orissa Land Reforms (Second Amendment) Act, 1975 (Act 29 of 1976) shall be taken as the date of delivery or taking over possession of such lands.Explanation II. - In view of the provisions contained in Section 19 of the Orissa Land Reforms (Second Amendment) Act 1976 (44 of 1976) the surplus lands which are finally published in the statement referred to in Sub-section (3) of Section 44 during the period between 1st day of April 1976 and the 19th day of May of 1976 shall be deemed to have been vested in Government with effect from the date on which the statement of surplus lands becomes final under Section 44(3) of the Act.

(2)The amount shall be payable in cash in annual instalments not exceeding five in number in the manner indicated below and interest shall accrue on the unpaid balance of the amount at the rate of two and half percentum per annum up to the date of payment fixed by the Revenue Officer.Manner of payment of instalment amount -

(i)	Amount upto and including rupees five thousand	To be fully paid in one instalment
(ii)	Amount above rupees five thousand	The first instalment shall be rupees five thousand. The nextthree instalment will be payable in annual instalment notexceeding rupees three thousand each if any, shall be paid in thefifth and the last instalments;

Provided that Government may make full payment of the amount outstanding at any time before expiry of the period of five years specified above in one instalment.

(3)The Revenue Officer shall fix the instalments, the dates of payment as well as the interest due for each year.

5. Due date of payment.

- Each annual instalment or the lump sum amount shall be paid on or after the date fixed.

(2)Revenue Officer shall intimate the date, place and time of payment of the amount to the person concerned either through Process Server or by registered post giving adequate time for the first annual instalment including subsequent annual instalments or the entire amount in one instalment.

6. Preparation of Bill and drawal of money from the Treasury.

(1)The amount on account of the annual instalment together with the interest due thereon payable under Sub-rule (2) of Rule 4 shall be drawn from the nearest treasury of the district by the Revenue Officer in the Miscellaneous Bill Form (Orissa Treasury Code Form No. 13) after the instalment amount is sanctioned by the Revenue Officer in Form A :Provided that where Government decide to make full payment of the amount in one instalment or the outstanding balance under the proviso to the said Sub-rule, the lump sum amount shall also be drawn and paid in the same manner ;Provided further that when the annual instalment is drawn for the first time or the entire amount is drawn, the amount deducted from the amount under Section 46 of the Act shall be included in the amount of the Bill and shall be simultaneously adjusted under the appropriate head of account by transfer credit for which necessary chalan in the Orissa Treasury Code Form No. 6 shall be attached.

(2)Only the balance amount on account of the annual instalment payable together with the interest shall be drawn in cash.]

7. Identification of the person entitled to [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.].

(1)When the person entitled to [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] appears to receive the annuity for the first time, his specimen signature [or] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] thumb impression, if he cannot sign his name, shall be taken and be preserve to serve as a guide in making future payments.

(2)Where he is not known to the Revenue Officer he shall be identified by a respectable person known to the Revenue Officer.

8. [ Payments of Claims. - A person entitled to the amount shall appear before the Revenue Officer to receive payment or make necessary arrangement through his/her authorised agents as specified in Rule 9, to receive payment on the date mentioned in the amount, payment order issued to him/her in Form A.

9. Production of life Certificate in case of payment through authorised agent.

- If the person concerned is unable to appear in consequence of illness or infirmity or being a female not accustomed to appear in public and desires payment through an authorised agent, he or she should produce at the time of payment of each instalment amount or the lump sum amount, as the case may be, a life certificate to be signed by an officer exercising the powers of a Magistrate under the Criminal Procedure Code or by a Registrar or Sub-Registrar appointed under the Indian Registration Act, 1908 or.by any pensioned officer who before retirement, exercised the powers of a Magistrate or by any Gazetted Officer or by a Police Officer not below the rank of a Sub-Inspector in charge of a Police Station or by a Post Master or a Department Sub-Post Master.] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.]

10. Manner of payment through authorised agent.

- When the person entitled to [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] wants to draw his [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] through an agent or representative there should be a written authority from him/her to pay the [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] to his/ her agent or representative and in such cases the endorsement "Receive payment" must be signed by him/her and a separate receipt which need not be stamped, shall be endorsed by the authorised agent or representative as the case may be, in token of having actually received the payment. All such payments shall be made after taking an indemnity bond duly executed by the payee to the effect that any excess paid shall be refunded.

11. Payment to the Minor.

- When the person entitled to [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] is a minor or is for any other reason incapable for managing his own affairs and has no legally appointed manager or guardian, the Revenue Officer concerned may, on application by or on behalf of such person and subject to such condition as he may impose, declare a suitable person to be the manager or guardian for the purpose of receiving, on his behalf the [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] due to him and shall then pay the amount to such manager or guardian in the same way as to an original payee:Provided that such declaration may at any time be revoked or altered at the discretion of the Collector, of the district :[Provided further that necessary life certificate as prescribed under rule 9 is furnished at the time of payment of each instalment amount or the lump sum amount, as the case may be.] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.]

12. Payment by money order.

- Where the amount [* * *] [Deleted OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] is rupees five hundred only or less the Revenue Officer shall draw the amount and send it to the payee by postal money order after deducting the money order commission to his last known address [on an application filed by the payee to that effect] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] or make payment to the payee in person where the payee prefer to appear in person to take payment. Acknowledgement of the payee on the money order form will be taken as valid receipt in support of such payment for all purposes.

13. [ Undisbursed money to be kept under Revenue Deposit. - If any amount sent by money order is received back undisbursed and if the payee fails to receive the payment of the instalment amount or the lump sum amount as the case may be or fails to, make arrangements to receive the same through his/her authorised agent within a period of one month from the date on which amount falls due, the amount shall be kept in the Revenue Deposit and interest on such amount shall cease to accrue"] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No, 363 dated 20th March, 1979.].

14. Payment of money kept under Revenue Deposit.

- Whenever the payee claims payment of the [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No, 363 dated 20th March, 1979.] which has been kept in Revenue Deposit the payment shall be made according to the procedure prescribed in Subsidiary Rules, 427 to 429 of the Orissa Treasury Code, Volume-I.

15. [ Death of the person entitled to amount. - Subject to any rule or order issued by the competent authority in this behalf the following procedure shall regulate payment of amount in respect of the amount-payment-order-holder who is dead.

(i)On the death of the amount-payment-order-holder his/her copy of the amount payment-holder shall be returned by his/her family to the Revenue Officer concerned with a report stating the date of death of the deceased. The report of the death should also be sent to the Treasury Officer so that the disburser's copy of the amount payment-order may be returned immediately by the Treasury Officer to the Revenue Officer under intimation to the Accountant-General, Orissa. On receipt of intimation of death of the amount-payment-order-holder, the Revenue Officer shall at once make a note of the fact in the amount-payment-resister maintained, in his office.

(ii)The legal heir of the deceased amount-payment-order-holder shall apply as early as possible to the Revenue Officer concerned for payment of the unpaid instalments of the amount to him. On receipt of this application the Revenue Officer shall proceed to investigate into the claim of the legal heir. If the amount remaining payable together with the future instalments do not exceed [rupees ten thousand] only. The Revenue Officer may admit the claim for payment on his own authority after taking an indemnity bond in the manner indicated in Rule 10. If however, the said amount due for payment exceeds [rupees ten thousand] [Substituted by O.L.R. (Financial) Amendment Rules, 1992 published in Revenue Department Notification No. Re-1/22/92, 23 G 09/R, dated 4.5.1992.], the Revenue Officer shall insist on production of a [Succession Certificate] [For the words 'Legal heir Certificate' the words 'Succession Certificate' have been substituted by Orissa Land Reforms (Financial) (Amendment) Rules, 1980, Published in Revenue Department Notification No. 48636-Re-1-17/80-R-dated 5.7.1980 and in Extraordinary Orissa Gazette No. 1067 dated 18.8.1980.] from a competent Court of law on production of which payment may be made.]

[Form-A] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.][See Rule 6 (1)]Amount-payment-orderValid up to...................................................Signature or thumb impression of the amount-payment-order-holderOffice of The Revenue Officer.......................No..............Dated...............sanction is hereby accorded for payment of Rs..........(in figures and words) to Shri/Smt........being the amount under Section 47 (1)/47(2) of the Orissa Land Reforms Act, 1960 in respect of the ceiling surplus lands minus the recoveries under section 46 amounting to Rs................(in figures and words).

2. The amount shall be paid in annual instalment/instalments as specified on the reverse commencing from .......

3. The amount is dubitable to the Head "Demand No. 3-304- Other General Economic Services - State Plan - (a) Land Ceiling - (C)Compensation for ceiling surplus-land" and the interest thereon to the Head "249- Interest payment of interest on other obligations-Miscellaneous Interest on compensation payable for ceiling surplus and under OLR Act."

4. In case of death of the payee at any time before all payments are completed, this should be returned to the Revenue Officer with a report of date of death of the deceased to enable him to issue a payment order in favour of the legal heir.

5. The payment of first instalment falls due on..............and the sum for the subsequent instalments on ..............of the year to which is relates. The payment order holder shall appear before the Revenue Officer to receive payment or to make arrangements through his/her authorised agent to receive payment on the date on which such amount or instalment amount falls due.

Revenue OfficerNotifications Bringing The Act to in ForceRevenue and Excise Department[Notification] [Published in the Orissa Gazette Extraorinary No. 1501 dated the 25th September, 1965.]No. 63382 Re.60/65-R the 25th September, 1965. - In exercise of the powers conferred by Subsection (3) of Section 1 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960), the State Government do hereby appoint the 1st day of October 1965 to be the date on which the said Act excepting Chapter III and IV thereof shall come into force.By order of the Governor B.K. Mishra Secretary to GovernmentRevenue and Excise DepartmentNo. 78619 Re.78/65-R the 8th December, 1965. - In exercise of the powers conferred by Subsection (3) of Section 1 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960), the State Government do hereby appoint the 9th day of December 1965 to be the date on which the provisions contained in Chapter III of the said Act shall come into force.By order of the Governor B.K. Mishra Secretary to GovernmentRevenue and Excise DepartmentNo. 916 Re.88/72-R the 5th January, 1972. - In exercise of the powers conferred by Subsection (3) of Section 1 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960), the State Government do hereby appoint the 7th day of January 1972 to be the date on which the provisions contained in Chapter IV of the said Act shall come into force.By order of the Governor Premananda Tripathy Secretary to GovernmentRevenue Departments[Notification] [Published in Revenue Department notification No. 65111-Re-184/73-R, dated the 30th September 1973 and in Orissa Gazette Extraordinary No. 1318 dated the 30th September 1973.]S.R.O. No. 872/73 the 30th September, 1973. - In exercise of the powers conferred by Sub-section (2) of Section 1 of the Orissa Land Reforms (Amendment) Act, 1973 (President's Act 17 of 1973) the State Government do hereby appoint the 2nd day of October 1973, to be the date on which the said Act shall come into force throughout the State.(No. 65111 - Re-184/73-R)By order of the Governor S.M. PatnaikCommissioner-cum-Secretary to GovernmentRevenue Departments[Notification] [Published in the Orissa Gazette Extraordinary No. 1663 dated the 1st October, 1973.]S.R.O. No. 763/75 the 1st October, 1975. - Whereas a State Government are satisfied that there are sufficient reasons for extending the period of limitation provided under the second proviso to Sub-section (2) and the second proviso to Subsection (5) of Section 4 and under Section 36-A of Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960).Now, therefore, in exercise of the powers conferred by Sub-section (I) of Section 63 of the said Act the State Government do hereby extend the aforesaid period of limitation by a further period of one year with effect from the 2nd day of October, 1975(No. 77775-Re-56/75(Pt.)-R)By order of the Governor S.M. Patnaik Commissioner-cum-Secretary to GovernmentRevenue Departments[Notification] [Published in the Extraordinary Orissa Gazette No. 1588 dated the 27th September 1976.]S.R.O. No. 961/76 the 20th September, 1976. - Whereas a State Government are satisfied that there are sufficient reasons for further extending the period of limitation provided under the second proviso to Sub-section (2) and the second proviso to Sub-section (5) of Section 4 and under Section 36-A of Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960).Now, therefore, in exercise of the powers conferred by Sub-section (1) of Section 63 of the said Act the State Government do hereby extend the aforesaid period of limitation by a further period of one year with effect from the 2nd day of October, 1976No. 75589-Re-357/76-R By order of the Governor D.P. Tripathi Secretary to GovernmentRevenue Department[Order] [Published in the Extraordinary Orissa Gazette No. 230 dated the 24th February 1976.]S.R.O. No. 238/76 the 20th February, 1976. - In exercise of the powers conferred by the proviso to Clause (a) of Sub-rule (4) of Rule 38-A of the Orissa Land Reforms (General) Rule, 1965, the State Government do hereby exempt from payment of Court-fee in all cases of applications from persons belonging to Scheduled Castes or Scheduled Tribes and other landless persons as defined in Clause (a) of Sub-rule (2) of Rule 38-A for the settlement of ceiling surplus lands under Section 51 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960).No. 12771 - Re-97/76-R By order of the Governor S.M. PatnaikCommissioner-cum-Secretary to GovernmentImportant Notifications Delegating Powers Under The ActRevenue and Excise Departments[Notification] [Published in the Orissa Gazette No. 1501 dated the 25th September, 1965.]No. 63375-Re-55/65-R the 25th September, 1965. - In pursuance of Clause (28) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960) the State Government do hereby appoint all the Sub-divisional Officers to discharge the function of a Revenue Officer under the provisions of Sections 22 and 23 of the said Act.By order of the Governor M.P. Nanda Deputy Secretary to GovernmentRevenue and Excise Departments[Notification] [Published in the Orissa Gazette No. 1501 dated the 25th September, 1965.]No. 63385-Re-55/65-R the 25th September, 1965. - In pursuance of Clause (28) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960) the State Government do hereby appoint all Tahsildars and Additional Tahsildars to discharge all the functions of a Revenue Officer under the provisions of the said Act, excepting those specified in Sections 22 and 23.By order of the Governor M. P. Nanda Deputy Secretary to GovernmentRevenue and Excise Departments[Notification] [Published in the Orissa Gazette No. 1501 dated the 25th September, 1965.]No. 63378-Re-59/65-R the 25th September, 1965. - In pursuance of Clause (6) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960) the State Government do hereby appoint all Additional Magistrates to discharge the functions of Collector under Section 59 of the said Act, within their respective jurisdictions.By order of the Governor M. P. Nanda Deputy Secretary to GovernmentRevenue and Excise Departments[Notification] [Published in the Extraordinary Orissa Gazette No. 1102 dated the 12th June 1969.]No. 67971-Re-54/65-R the 25th September, 1965. - In pursuance of Clause (28) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960) and in supersession of the notification of Government of Orissa in the Revenue and Excise Departments No. 63385-Re-55/65-R, dated the 25th September 1965, the State Government do hereby appoint all Tahsildars and Additional Tahsildars to discharge all the functions of a Revenue Officer under the provisions of the said Act, excepting those specified in Sections 22, 23 and Sub-section (2) of Section 55 within their respective jurisdictions.By order of the Governor M.P. Nanda Deputy Secretary to GovernmentRevenue and Excise Departments[Notification] [Published in the Extraordinary Orissa Gazette No. 1102 dated the 12th June 1969.]No. 36607-Re-18/69-R the 10th June, 1969. - In pursuance of Clause (28) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960) the State Government do hereby appoint all Assistant Settlement Officers to be the Revenue Officers to exercise the powers and discharge the functions under the provisions of Clause (c) of Sub-section (1) of Section 19 of the said Act in areas where survey and settlement operation are in progress under the Orissa Survey and Settlement Act, 1958 (Orissa Act 3 of 1959).By order of the Governor B.K. Mohanti Secretary to GovernmentRevenue and Excise Departments[Notification] [Published in the Extraordinary Orissa Gazette No. 1390 dated the 24th October 1973.]No. 67842-Re-188/73-R the 22nd October, 1973. - In pursuance of Clause (6) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960) the State Government do hereby appoint all Tahsildars of the State to discharge the functions of Collector under Clause (5-a) of Section 2 of the said Act within their respective jurisdictions.By order of the Governor S.M. Patnaik Commissioner-cum-Secretary to GovernmentRevenue Department[Notification] [Published in Extraordinary Orissa Gazette No. 985 dated.14.8.1976.]S.R.O. No. 630/76 the 11th June, 1976. - In exercise of the powers conferred by Section 69 of the Orissa Land Reforms Act 1960 (Orissa Act 16 of 1960), the State Government do hereby empowers the Collector of all the districts to constitute the local committees in different areas of the State/under Sub-section (3) of Section 55 of the said Act within their respective jurisdiction.No. 45288-Re-61/76-R By order of the Governor D.P. TripathiSecretary to GovernmentRevenue Department[Notification] [Published in the Orissa Gazette No. 32 dated 6.8.1976 (Part III).]S.R.O. No. 750/70 the 23rd July, 1976. - In pursuance of Clause (6) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960), the State Government do hereby cancel their notification No. 67842-Re-188/73-R, dated the 22nd October 1973.No. 58472-Re-272/76-R By order of the Governor D.P. TripathiSecretary to GovernmentRevenue Department[Notification] [Published in Orissa Gazette No. 3 dated 21.1.1977 (Part III).]S.R.O. No. 27/77 the 4th January, 1977. - In pursuance of Clause (28) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960) and in supersession of the notification of Government in the Revenue and Excise Department No. 63375-Re-55/65-R, dated the 25th September 1965, the State Government do hereby appoint all the Sub-divisional Officers to discharge the functions of a Revenue Officer under the Provisions of Sections 22, 23 and 23-A of the said Act.No. 804-Re-181/76-R By order of the Governor D.P. Mohanty Deputy Secretary to GovernmentRevenue Department[Notification] [Published in the Orissa Gazette No. 32 dated.6.8.1976 (Part III).]S.R.O. No. 28/77 the 4th January, 1977. - In pursuance of Clause (28) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960) and in supersession of the notification of Government of Orissa in the Revenue and Excise Departments No. 67971-Re-55/65-R, dated the 25th October 1965, the State Government do hereby appoint all the Tahsildars and Additional Tahsildars to discharge the functions f a Revenue Officer under the provisions of the said Act, excepting those specified in Sections 22, 23 and 23-A and Sub-section (2) of Section 55 within their respective jurisdiction.No. 807-Re-181 /76-R By order of the Governor D. N. Moanty Deputy Secretary to GovernmentRevenue Department[Notification] [Published in Orissa Gazette No. 11 dated 18.3.1977]No. 17365-Re-II-24/77-R the 4th March, 1977. - In pursuance of Clause (28) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960) and in partial modification of the Notification of Government of Orissa in the Revenue Department No. 804-Re-181/76-R, dated the 4th January 1970 in S.R.O. No. 27/77 of even date published in the Orissa Gazette No. 3, dated the 21st January 1977 the State Government do hereby appoint all the Deputy Collector-in-charge of Revenue Section of Sub-divisional Offices in the State to discharge the functions of a Revenue Officer under the provisions of Sections 22, 23 and 23-A of the said Act also.

2. The notification of the Revenue Department No. 90241-Re-389/76-R, dated the 22nd November 1976 in S.R.O. No. 1170/76 of even date published in the Orissa Gazette No. 52, dated the 24th December 1976, is hereby cancelled.

By order of the GovernorD.N. MohantyDeputy Secretary to GovernmentRevenue DepartmentS.R.O. No. 399/80 the 31st March, 1980. - In pursuance of Clause (6) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960), the State Government do hereby appoint all the Additional District Magistrates to discharge the functions of Collector under Section 38 of the said Act, within their respective jurisdiction.No. 24303-Re-148/80-R By order of the Governor S.N. Mishra Deputy Secretary to GovernmentRevenue DepartmentS.R.O. No. 161/80 the 30th January, 1980. - In pursuance of Clause (28) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960) and in partial modification of the notifications of the Government of Orissa in the Revenue Department No. 804-Re-181 /76-R- dated the 4th January 1977 and as notified in their notification in the said Department No. 17365-Re-II-24/77-H, dated the 4th March, 1977, published in the Orissa Gazette No. 11, dated the 18th March 1977 the State Government do hereby appoint all the Special Officers of the district of Koraput, Ganjam and Phulbani who have been appointed to perform the functions of a Competent authority under Section 3 of the Orissa Schedule Area Transfer of Immovable property (By Schedule Tribes) Regulation 1956 (Orissa Regulation 2 of 1956), to discharge the functions of a Revenue Officer under the provisions of Sections 22, 23 and 23-A of the said Act.No. 6970-Re-1 -3/79-R By order of the Governor S.N. Mishra Deputy Secretary to GovernmentRevenue and Excise Departments[Notification] [Published in the Extraordinary Orissa Gazette No. 627 dated 28.4.1980.]S.R.O. No. 538/80 the 28th April, 1980. - In pursuance of the powers conferred by Section 69 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960), the State Government do hereby direct that the powers and functions exercisable by Government under the third proviso to Sub-section (1) of Section 51 of the said Act to accord prior approval on the proposal of the Collectors for setting apart of the surplus land for being utilised for any public purpose, other than the purpose of cultivation, shall also be exercisable by the Revenue Divisional Commissioner within their respective jurisdictions.By order of the Governor S.N. Mishra Deputy Secretary to GovernmentRevenue and Excise Departments[Notification] [Published in the Extraordinary Orissa Gazette No. 1505 dated 29.10.1986.]S.R.O. No. 892/86 the 29th October, 1986. - In pursuance of Clause (28) of the Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960), the State Government do hereby appoint the Officer-in-Charge of Revenue Section of each headquarters office of Collectors to discharge the functions of a Revenue Officer under the provisions of Sub-section (2) of Section 55 of the said Act.By order of the Governor P.C. Rath Deputy Secretary to GovernmentRevenue DepartmentNo. 287/96-Re-1-12/80 the 18th April, 1980. - In exercise of the powers conferred by Section 69 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960), the State Government do hereby direct that the powers and functions exercisable by Government as landlord under Sub-section (9) of Section 4, Section 8, Section 12 of the said Act shall also be exercisable by the Tahsildars and Additional Tahsildars, as the same may be within their respective jurisdictions in respect of the lands held directly under the State Government either by raiyat or a temporary lessee or a tenant.By order of the Governor S.N. Mishra Deputy Secretary to GovernmentRevenue and Excise Department[Notification] [Published in the Extraordinary Orissa Gazette No. 177 dated 28.1.1988.]S.R.O. No. 52/88 the 11th January, 1988. - In pursuance of Clause (28) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960) and in supersession of the notification of the Government of Orissa in the Revenue and Excise Department No. 62652-Re-III-12/86-R.E., dated the 26th September 1986, the State Government do hereby appoint all the Additional District Magistrates in charge of land reforms in the districts to discharge the functions of Revenue Officer under the provisions of Sub-section (2) of Section 55 of the said Act.No. 1664-Re-I-60/87-R.E.By order of the Governor P. C. Rath Joint Secretary to GovernmentRevenue and Excise DepartmentS.R.O.No. 1175/95 the 25th October, 1995. - In pursuance of Clause (3-a) of Section 2 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960), the State Government do hereby appoint all Tahsildars as authorised Officers for the purpose of Section 8-A of the said Act in their respective jurisdiction.[No. 47759-Re-I-11/95-R.]By order of the GovernorVinod Jha Principal Secretary to GovernmentRevenue and Excise DepartmentS.R.O.No. 117/97 the 11th March, 1997. - Government have been pleased to withdraw the Government of Orissa, Revenue & Excise Department Notification No. 17365-R., dated the 4th March, 1977 published in the Orissa Gazette on the 18th March, 1977 bearing S.R.O.No. 175/77, appointing all the Deputy Collectors-in-charge of Revenue Section of Sub-Collectors Office to discharge the function of a Revenue Officer under Sections 22, 23 and 23-A of the said Act.[No. 11723-Re-I-114/96-R.]By order of the Governor G.K. Jena Deputy Secretary to GovernmentRevenue and Excise DepartmentNo 59535-Re-l-29/97-R the 8th December, 1997. - In exercise of the powers conferred by Sub-section (3) of Section 8-A of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960), the State Government do hereby specify the area as noted against each under Clauses (i), (iii), and (iv) of the said sub-section in the Schedule below :

Schedule

1.	Municipal area to come under Clause (i) of Sub-section (3) ofSection 8-A.	Area covered by Bhubaneswar Municipal Corporation, CuttackMunicipal Corporation, Sambalpur Municipality, BerhampurMunicipality, Rourkela Municipality.
2.	Area to come under Clause (iii) of Sub-section (3) of Section8-A.	Area covered by Municipalities and Notified Area counsilsother than the Municipal areas under Clause (i).
3.	Area to come under Clause (iv) of Sub-section (3) of Section8-A.	Area covered by Development Plans/Master Plans but fallingoutside Municipalities/Notified Area Councils.

In all other areas premium shall be payable at the rate specified in Clause (v) of Sub-sec. (3) of Section 8-A of the said Act.By order of the GovernorJ.K. MohapatraCommissioner-cum-Secretary to GovernmentCorrigendumNo. 63137-Re-I-29/97-R the 27th December, 1997. - The Clause '(ii)' appearing at the 3rd line of first paragraph of Revenue and Excise Notification No. 59539-Re.I/97-R, dated the 8th December, 1997 published in the extraordinary issue of Orissa Gazette No. 1520, dated the 10th 1997 bearing S.P.O.No. 802/97 may be read as '(iii)'.By order of the Governor Srihari Nayak Additional Secretary to GovernmentRevenue Department[Notification] [Published vide Orissa Gazette Extraordinary No. 120 dated 6.2.2006.]No. 3312-Re-I-3/2004 (Part-III)-R the 28th January, 2006. - In supersession of Revenue Department Notification No. 59539, dated the 8th December, 1997 and clarification issued thereon vide G.O. No. 68811, dated the 22nd December, 1998, Notification No. 36886, dated the 21st September, 2004 and the clarification issued vide G.O. No. 6106, dated the 8th February, 2005, the State Government do hereby specify the area noted against each under different clauses of the sub-section (3) of Section 8-A of the Orissa Land Reforms Act, 1960 in the Schedule below :

1. (a)	Land situated in the Municipal area for whichpremium is to be paid @ Rs. 3 lakh per acre (Clause-1)	Area under the jurisdiction of BhubaneswarMunicipal Corporation, Cuttack Municipal Corporation, Balasore,Berhampur, Bolangir, Jharsuguda, Khurda, Puri, Rourkela andSambalpur Municipality.
(b)	Areas within one-half Km. i.e. 500 meters oneither side of National Highways for which premium is payable @ 3lakh per acre (Clause-1)	Area on both sides of National Highways fromBhubaneswar Municipal Corporation to Khurda Municipality,Chhatrapur N.A.C. to Kanisi, Bhubaneswar Municipal Corporation toPipili N.A.C., Puri Municipality to Chandanpur, Cuttack MunicipalCorporation to Tangi, Badachana to Jaraka, Kuakhiato Panikoili,Panikoili to Vyasanagar, Chandikhol to Duburi, Paradeep N.A.C. toBhootmundei, Angul N.A.C. to Meramundali, Banharpal to TalcherMunicipality, Sambalpur Municipality to Hirakud N.A.C., SambalpurMunicipality to Burla N.A.C., Rourkela Municipality to Lathikata,Rourkela Municipality to Biramitrapur Municipality.
		Areas on both sides of National Highwayssituated within the limits of Municipalities/N.A.Cs., namelyAngul, Aska, Baripada, Baragarh, Balugaon, Bhadrak, Bhawanipatla,Brajrajnagar, Choudwar, Deogarh, Dhenkanal, Junagarh,Keonjhargarh, Kendrapara, Kesinga, Khariar, Koraput, Nayagarh,Nawarangpur, Nuapada, Rambha, Soso, Sunabeda, Talcher, Titilagarhand Vyasanagar.
2.	Land situated in any area within one-forth Km.on either side of State Highways running within theMunicipal/N.A.C. areas for which premium @ Rs. 1 lakh per acre isto be paid (Clause-II).	Areas on both sides of the State Highwayspassing through Barapaili, Bhanjanagar, Boudh, Digapahandi,Hinjilicut, Jagatsinghpur, Joda, Kantabanjhi, Padampur,Parlakhemundi, Phulbani, Rayagada, Rajgangpur, Sundargarh andSubarnapur.
3.	Land situated in the Municipal/ N.A.C. area orany area notified as Urban area under OGLS Rules, 1983 for whichRs. 75,000 is payable per acre as premium (Clause-III).	All Municipal/N.A.C. areas excluding the areasas indicated in 1 and 2 above.
4.	Area for which premium is payable @ Rs. 30,000per acre (Clause-IV).	Area covered by Development Plans, Master plansbut falling outside the Municipal/N.A.C. except as mentioned in1, 2 and 3 above.
5.	Areas for which premium is payable @ 5% ofmarket value of such land but not less than Rs. 1,000 per acre(Clause-V)	All other areas not covered above.

This will come into effect on the date of publication of the same in the Official Gazette.]By order of the Governor T.K. Mishra Principal Secretary to Government[Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No, 363 dated 20th March, 1979.]

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