Section 13(5) in The Orissa Bhoodan and Gramdan Rules, 1972
(5)If the grantee who has been allotted the land or his successors-in-interest-(a)abandons the land granted to him,(b)without any reasonable cause keeps the land fallow for more than two consecutive years, or(c)fails in the case of grant of waste lands within a period of three years from the date of the grant to bring at least half of such land under cultivation without any reasonable cause,the Samiti may make an application to the Tahsildar having jurisdiction for eviction of the allottee from the land.
