26. Rights of the landlord and the tenant to apply.
(1)The landlord shall have the right to make his selection under Section 25 and may within three months from the commencement of this Act apply on the basis of such selection to the Revenue Officer in prescribed form and manner, with intimation of a copy of such application to each of his tenants for the issue of a certificate specifying separately the particulars of the resumable and non-resumable lands.(2)A tenant may also apply to the Revenue Officer within the period aforesaid in the prescribed form and manner under intimation to the landlord for a determination of the non-resumable lands in respect of his tenancy and for the issue of a requisite certificate in that behalf;[Provided that any landlord or tenant who has failed to apply within the aforesaid period, may make such application within three months from the date of commencement of the Orissa Land Reforms (Amendment) Act, 1966 (Orissa Act 8 of 1967) ;Provided further that any such application made after the expiry of the period specified in Sub-section (1) or Sub-section (2) and before the aforesaid date shall, for all purposes, be treated as an application filed within the period of limitation.] [Added vide Orissa Act No. 8 of 1967.]
