Section 33(1) in The Orissa Land Reforms Act, 1960
(1)The fair and equitable rent determined under Section 27 shall be payable-(a)if the landlord is a raiyat or land-holder, to the person immediately under whom such raiyat or land-holder was holding the land; and(b)in any other case, to the immediate land-holder.Explanation - For the purpose of Clause (b) the term "land-holder" shall include Government.
