Section 10A(b) in The Administration of Orissa States Orders, 1948
(b)when a person holds Khamar, Nij-jote or any other private lands of a Ruler which has been recognised as such by the Provincial Government he shall not be liable to pay such fair and equitable rent as may be fixed by any competent authority appointed in this behalf by Commissioner and thereupon he shall acquire right of occupancy in respect of such lands:
