Section 11A in Administration of Mayurbhanj State Order, 1949
11A. [ [Added vide Orissa Gazelle Ext. No. 106/25.7 1949.]
Notwithstanding anything contained in the Tenancy Laws of the state as continued in force under sub-paragraph(b) of paragraph 5-(a)when land is held as service tenure, either under the Ruler of any member of his family the liability of the holder of such tenure to tender service for the use and occupation thereof, shall cease, and he shall, on payment of full assessment to the Provincial Government acquire right therein,(b)when a person holds khamar, nij-jote or any other private land of a Ruler which has been recognised as such by the Provincial Government, he shall not be liable to ejectment but shall be liable to pay such fair and equitable rent as may be fixed by any competent authority appointed in this behalf, by the Revenue Commissioner and thereupon he shall acquire right of occupancy in respect of such landsProvided that such liability of the holder of any service tenure shall not cease and no occupancy right shall accrue to him therein, it on the application of the Ruler, the Provincial Government direct the holder shall continue to render such service.]
