Section 8 in The Orissa Estates Abolition Act, 1951
8. Continuity of tenure of tenants.
(1)Any person who immediately before the date of the vesting of an estate in the State Government was in possession of any building as a tenant under an Intermediary shall, on and from the date of vesting, be deemed to be a tenant of the State Government and such person shall hold the land in the same rights and subject to the same restrictions and liabilities as he was entitled or subject to, immediately before the date of vesting.(2)[Any person who immediately before the date of coming into force of the Orissa Estate Abolition (Amendment) Act 13 of 1986 held land under Government for rendering service as a village servant by whatever name called shall from the date of coming into force of the said Act be discharged from the conditions of such service and the land shall be settled with him with occupancy right in such rent as may be determined by the Collector in the prescribed manner.] [Substituted vide Orissa Act 13 of 1986, see, Orissa Gazette Extraordinary No. 575, dated 17.5.1986.](3)Any person who immediately before the date of vesting held land under an Intermediary on favourable terms for personal service rendered by him to such Intermediary shall, from the date of vesting be discharged from the conditions of such service and the land may be settled with him in such manner and under such terms and conditions as may be prescribed :[Provided that nothing in Sub-section (3) shall apply to trust estate which is vested in the State on or after the date of coming into force of the Orissa Estates Abolition (Amendment) Act, 1970.] [Added vide Orissa Act 33 of 1970, dated 17.5.1986.][Explanation I - [* * *]Explanation II [* * *] [Omitted vide Orissa Act 13 of 1975.]
