Section 56B(2) in The Orissa Land Reforms Act, 1960
(2)On cancellation of the certificate, the Revenue Officer may, on an application made in that behalf by the tenant within sixty days from the date of such cancellation and after giving the parties interested an opportunity of being heard, declare the whole of the land to be non-resumable and determine the fair and equitable rent and the compensation payable by the tenant in respect of the land in accordance with the provisions of Section 28 and on such determination the provisions of Sections 29 to 33 (both inclusive) 35-A and 36 shall, so far as may be, apply.]
