Section 29 in The Orissa Development Authorities Act, 1982
29. Disputed ownership.
(1)Where there is dispute as to the ownership of any land included in an area, in respect of which a declaration has been made under Sub-section (1) of Section 23 and any entry in the records-of-right or mutation relevant to such dispute is inaccurate or inconclusive, an enquiry may be held on an application being made by the Authority or the Valuation Officer at any time prior to the date on which the Valuation Officer draws up the preliminary town planning schemes under Section 35 by such officer as the State Government may appoint for the purpose of deciding as to who shall be deemed to be the owner for the purposes of this Act.(2)Such decision shall not be subject to appeal but it shall not operate as a bar to a regular suit in the Court of competent jurisdiction.(3)Such decision shall, in the event of the Civil Court passing a decree which is inconsistent therewith, be corrected, modified, or rescinded in accordance with such decree, as soon as practicable, after such decree has been brought to the notice of the Authority by the Civil Court or the person concerned.(4)Where such a decree of the Civil Court is passed after the final town planning scheme has been sanctioned by the State Government under Section 48 such final scheme shall be deemed to be suitably varied by reason of such decree.
