Section 57B(2) in The Orissa Land Reforms Act, 1960
(2)On receipt of an application under Sub-section (1) the Tribunal may, after making such enquiry and in such manner as may be prescribed, by order, declare the trust or other institution to have passed a privileged raiyat:Provided that no such declaration shall be made without giving an opportunity to the trustee or trustees or the person in charge of management of the trust or other institution, as the case may be, of being heard in the matter.
