Section 56B(1) in The Orissa Land Reforms Act, 1960
(1)If the Revenue Officer, on application in that behalf by a tenant cultivating land under a person who is a person under disability, is satisfied that a certificate under Section 56-A was obtained by such person by fraud or by misrepresentation or suppression of any material fact, he may, after giving the tenant and the per; on an opportunity of being heard, cancel the certificate.
