45A. [ Delivery of possession of surplus lands. [Substituted vide Orissa Act No. 29 of 1976.]
(1)It shall be the duty of the person in possession of the surplus lands to deliver possession thereof to the Revenue Officer within fifteen days from the date of vesting of the lands in the Government or, if there be any standing crop on the land on the said date, within fifteen days from the harvesting of such crop, whichever is later, and the Revenue Officer shall take over possession of land on behalf of the Government.(2)If possession is not delivered in accordance with the provision of Sub-section (1), the Revenue Officer may, by an order in writing direct the person in possession of the surplus lands to deliver possession of such lands within seven days from the date of service of the order on him to such person as may be specified in the order.(3)If the person in possession of the surplus lands refuse or fails without sufficient cause to comply with the order issued under Sub-section (2), the Revenue Officer may take possession of the land and may, for that purpose, use such force as may be necessary.] [Substituted vide Orissa Act No. 29 of 1976.]
