Section 8 in The Orissa Vesting of Properties (in Grama Sasans) Rules, 1965
8. Conditions and restrictions.
- The Grama Sasan concerned shall be entitled to the possession, management and control of the property in respect of which a declaration has been made under Section 3 of the Act, subject to the following conditions and restrictions, namely:(a)half of the annual income from the tanks should be utilised, for proper repair and renovation of such tanks according to such directions as the Sub-divisional Officer may give from time to time;(b)properties shall be maintained in proper condition and be protected from deterioration, destruction and encroachment;(c)the right of way, if any, over embankments and through orchards shall not be interfered with;(d)no live trees should be cut down unless so required for the development of an orchard.
