Section 2(a) in The Orissa Prevention of Land Encroachment Act, 1972
(a)all public roads, streets, lanes and paths, the bridges, ditches, dikes and fences, on or beside the same, the bed of the sea and of harbours and creeks below high water mark and of rivers, streams, nalas, lakes and tanks and all canals and water sources and all standing and flowing water and all lands including temple sites, house sites or backyards wherever situated, save in so far as the same are the property -(i)of any ruler of Indian State merged with the State of Orissa, Zamindar, Proprietor, Sub-proprietor, Landlord, [* * *] [Omitted by Act 4 of 1975.] Jagirdar, [* * *] [Omitted by Act 4 of 1975.] Khoropshdar or any other tenure holder or any person claiming through or holding under any of them; or(ii)of any person paying shist, kattubadi jodi, porupu or quit rent to any of the aforesaid person; or(iii)of any person holding under raiyatwari tenure or in any way subject to the payment of cess or any other dues direct to Government; or(iv)of any other registered holder of land having proprietary right; or(v)of any other person holding land under grant from Government otherwise than by way of licence; [* * *] [Omitted by Act 4 of 1975.](vi)[* * *] [Omitted by Act 4 of 1975.]
