Section 5 in The Orissa Prohibition of Alienation of Land Act, 1972
5. Prohibition of alienation of land by certain persons.
(1)No person whose total land as on the date of commencement of this Act or at any time thereafter exceeds the specified limit shall alienate such land or any part thereof by way of sale, gift, exchange, usufructuary mortgage or otherwise or affect a partition or create a trust of such land or any part thereof and any alienation made or partition effected or trust created in contravention of this section shall be null and void.(2)The provisions of Sub-section (1) shall apply to any sale of land of any person in execution of a decree or order of Civil Court or of any award or order of any other authority :Provided that nothing contained in this section shall apply to-(a)any alienation by way of mortgage executed in favour of any scheduled Bank within the meaning of the Reserve Bank of India Act, 1934 (2 of 1934) or in favour of any Bank to which the Orissa Cooperative Societies Act, 1962 (Orissa Act 26 of 1962), applies; or(b)any sale of land in execution of any decree, order or award as aforesaid for realisation of the arrear dues of any such Bank.
