Section 8 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
8. Delivery of possession of land reserved for Grama Sasan.
(1)After preparation of the final Jamabandi under Chapter 3 the Collector shall issue in the manner described in Rule 6, a notice to the Village Officer and all other concerned persons to deliver possession of the land in their cultivating possession which has been reserved for the Grama Sasan under the provisions of Section 5.(2)The person to whom a notice under Sub-rule (1) is issued shall deliver in duplicate, a list of all land in his cultivating possession which has been reserved for the Grama Sasan under the provisions of Section 5 to the authorised officer who on receipt of the list shall be deemed to have taken delivery of possession of the land mentioned therein and shall acknowledge receipt in writing to that effect.(3)After taking possession of the land, the authorised officer shall deliver its possession to the Grama Sasan concerned for management subject to order of Government that may be made from time to time in this behalf.(4)If the period intervening between the appointed date and the date of delivery of possession under Sub-rule (2) exceeds one year, the person concerned shall, for the use and occupation of the land during the period, be liable to pay fair and equitable rent as may be determined by the Tahsildar in that behalf.
