Section 41A(i) in The Orissa Land Reforms (General) Rules, 1965
(i)[ A person competent to act on behalf of a trust shall made an application to the Tribunal appointed under Section 57-A stating that the Trust may be declared as a privileged raiyat in respect of the lands held by such Trust.] [Substituted by Notification S.R.O. No. 216/80-D. 11.2.1980.]
