Section 11A(b) in Administration of Mayurbhanj State Order, 1949
(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 lands
