Section 57B(1) in The Orissa Land Reforms Act, 1960
(1)If the Collector of the district on his own information or on receipt of information from any source whatsoever, is of opinion that there are circumstances to indicate that in respect of any trust or other institution which is a privileged raiyat within the meaning of Sub-clause (c) of Clause (24) of Section 2 -(a)return of the accounts of such trust or other institution has not been periodically furnished or lands belonging to the trust or other institution have been alienated or encumbered without the previous permission of the authority prescribed in that behalf, at any time prior to the commencement of the Orissa Land Reforms (Amendment) Act, 1973 [President's Act 17 of 1973]; or(b)the trust or other institution has ceased to provide benefit to the public;he may make an application to the Tribunal constituted under Section 57-A for a declaration that such trust or other institution has ceased to be a privileged raiyat.
