Section 2(21) in The Orissa Land Reforms Act, 1960
(21)[ "person under disability" means - [Substituted vide Orissa Act No. 13 of 1965.](a)a widow, or an unmarried woman or a woman, who is divorced or separated from her husband by a decree or order of a Court or under any custom or usage having the force of law, or(b)a minor, or(c)a person incapable of cultivating land by reason of some mental or physical disability; or(d)a serving member of the Armed Forces, or(e)[ a raiyat the total extent of whose lands held in any capacity whatsoever does exceed three standard acres; or](f)a raiyat the total extent of whose lands held in any capacity whatsoever for personal cultivation after the disposal of proceedings, if any, under Chapter-III [does not exceed three standard acres] [Substituted vide Orissa Act No. 13 of 1965.] Provided that in the case of a person covered by any of the Sub-clauses (a), (b) or (e) a certificate has been obtained in accordance with the provisions of this Act, to the effect that such person is incapable of cultivating the land personally :[Provided further that a certificate as aforesaid shall not be granted to a person who is subject to any physical disability if he has any source of income (other than land) as may be prescribed;] [Inserted vide Orissa Act No. 9 of 1974.]Explanation. - In computing the extent of lands for the purposes of Sub-clause (e) or (f) lands covered by homestead, orchards and tanks shall not be taken into account.
