Section 15(1) in The Orissa Land Reforms Act, 1960
(1)Any claim for recovery of arrears of rent by a landlord and any dispute between a landlord and his raiyat or tenant, as the case may be, regarding -(a)the quantum of the rent payable; or(b)tenant's possession of the land and his rights to the benefits under this Act; or(c)[ the right of the landlord terminate the tenancy of a tenant under Section 14 of the liability of tenant to cease to cultivate the land under that Section; or] [Substituted vide Orissa Act No. 29 of 1976.](d)[ the existence of the relationship of the landlord and tenant;] [Inserted vide Orissa Act No. 9 of 1974.]shall be decided by the Revenue Officer on an application to be filed [in the prescribed manner] [Substituted vide Orissa Act No. 29 of 1976.] by any party interested.[Provided that an application in respect of -(a)a claim for recovery of arrears of rent shall be filed within one year from the date on which such arrears fall due;(b)a dispute referred to in Clauses (a) and (c), shall be filed within sixty days from the date on which the dispute arises;(c)a dispute referred to in Clauses (b) and (d), shall be filed within two years from the date on which the dispute arises;Provided further that in case of any dispute referred to in Clauses (b) and (d) which has arisen prior to the date of commencement of the Orissa Land Reforms (Second Amendment) Act, 1973 an application in respect thereof may, if not filed earlier, be filed within one year from the said date.] [Inserted vide Orissa Act No. 9 of 1974.]
