Section 5(2) in The Orissa Prohibition of Alienation of Land Act, 1972
(2)The provisions of Sub-section (1) shall apply to any sale of land of any person in execution of a decree or order of Civil Court or of any award or order of any other authority :Provided that nothing contained in this section shall apply to-(a)any alienation by way of mortgage executed in favour of any scheduled Bank within the meaning of the Reserve Bank of India Act, 1934 (2 of 1934) or in favour of any Bank to which the Orissa Cooperative Societies Act, 1962 (Orissa Act 26 of 1962), applies; or(b)any sale of land in execution of any decree, order or award as aforesaid for realisation of the arrear dues of any such Bank.
