Section 2(24) in The Orissa Land Reforms Act, 1960
(24)[ "privileged raiyat" means - [Inserted vide Orissa Act No. 9 of 1974.](a)a Co-operative Society registered or deemed to be registered under the Orissa Co-operative Societies Act, 1962 (Act 2 of 1962) and includes a Land Development Bank and the State Land Development Bank as defined in that Act;(b)"Lord Jagannath" at Puri and his Temple within the meaning of the Shri Jagannath Temple Act, 1955 (Act 11 of 1955);(c)any trust or other institution declared under this Act to have been a privileged raiyat prior to the commencement of the Orissa Land Reforms (Amendment) Act, 1973;(d)any trust of other institution whose estate has been declared to be a trust estate by a competent authority under the Orissa Estate Abolition Act, 1951 (Act 11 of 1952);(e)any other trust which is declared to be a religious or charitable trust of public nature by the Tribunal constituted under Section 57-A;and(f)any public financial institution;]
