36C. Tenant inducted in contravention of Act to become raiyat.
(1)Notwithstanding anything contained in Sub-section (2) of Section 6, any tenant to whom land has been leased out on or after the 1st day of October, 1965 in contravention of the provisions of that sub-section may make an application to the Revenue Officer within two years from the date of commencement of the Orissa Land Reforms (Second Amendment) Act, 1975 or the date on which the land was so let out, whichever is later, for being declared to be raiyat in respect of such land.(2)The Revenue Officer may also, on his own motion, initiate proceedings under Sub-section (1) within the aforesaid period of two years for declaring the tenant to be a raiyat.(3)The provisions contained in Sections 28 to 33 (both inclusive) 35-A and 36 shall, so far as may be, apply to the proceedings under this section as if the whole of the land so let out were non-resumable.[Chapter-IV] [Substituted vide Orissa Act No. 13 of 1965.] Ceiling and disposal of surplus land
