Section 36A(2) in The Orissa Land Reforms Act, 1960
(2)The Revenue Officer may also on his own motion, take all such action and in such manner as is provided in Sub-section (1) at any time within three years from the commencement of the said Act :Provided that where the period of limitation specified in Sub-section (1) is extended by any further period under Section 63, the period of three years as aforesaid shall equally be extended.
