Section 3 in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948
3. Prohibition of the alienation of communal forest and private lands.
(1)Notwithstanding anything contained in any other law for the time being in force or any express or implied agreement, but subject to the provisions of Sub-section (2), no landlord shall, without the previous sanction of the Collector, sell, mortgage, lease or otherwise assign or alienate or convert into raiyati land any communal forest or private land or create occupancy rights therein :Provided that nothing in this sub-section shall be deemed to prohibit landlord from leasing out his private land for a period not exceeding two years without the previous sanction of the Collector.(2)When a piece of land comes within the definition of "forest" as given in the Orissa Preservation of Private Forests Act, 1947 (Orissa Act VII-of 1947) and also within the definition of 'communal land' or 'forest land' as given in this Act, the previous sanction given by the appropriate authority under Clause (a) of Sub-section (1) of Section 3 of the Act shall be deemed to be the previous sanction as required by Sub-section (1).(3)Any landlord who contravenes the provisions of Sub-section (1) and any agent of the landlord who abets such contravention shall be punishable with fine which may extend to one thousand rupees :Provided that no landlord shall be liable to the penalty provided in this sub-section for any contravention that took place prior to the date of the passing of this Act.
