Section 22F in The Orissa Land Reforms (General) Rules, 1965
22F. Surrender or abandonment by raiyat or tenant.
(1)The information referred to in Sub-section (2) of Section 22-A shall be furnished in Form No. 18.(2)The information in Form No. 18 shall be presented to the Revenue Officer personally by the applicant or by his authorised agent.(3)For every village there shall be a separate application in Form No. 18.(4)The application shall, in each case, be made in triplicate.(5)One copy of the application shall be published by the Revenue Officer in the village in which the land is situated and objections shall be invited to the proposed surrender or abandonment within a period of 30 days with effect from the date of the publication. Where the application is made by a tenant, a copy thereof shall be sent to his landlord by registered post with acknowledgement due.(6)A date shall thereafter be fixed for hearing after issuing notices to the applicant and objectors, if any. Final orders in each case shall be passed after such hearing. While passing the final orders, the Revenue Officer shall keep in view the circumstances of the proposed surrender or abandonment, as the case may be and determine whether the surrender or abandonment has been applied for due to natural reason, like inundation sand casting, erosion etc. or with a view to circumventing the provisions of any law for the time being in force or underling the effect of any law, contract, decree or order of a Court.(7)Where the surrender or abandonment of any holding or part thereof is approved by the Revenue Officer under Sub-section (4) of Section 22-A, the holding or part thereof so surrendered or abandoned shall vest in the Government.(8)A copy of the final order referred to in Sub-section (6) above shall be sent by the Revenue Officer to the Tahsildar entrusted with the maintenance of record-of-rights under Chapter IV of the Orissa Survey and Settlement Rules, 1962.Chapter-III Resumption of Land For Personal Cultivation
