(5)The Revenue Officer, on an application in that behalf in the prescribed form and manner [by the sub-tenant or under-raiyat or the successor-in-interest] [Inserted vide Orissa Act No. 9 of 1974.], as the case may be, referred to in Clause (i) of Sub-section (1) made not later than ninety days from the commencement of this Act or within such further period not exceeding thirty days as such officer in his discretion allows, may, after such enquiry as may be necessary, by order declare such sub-tenant or under-raiyat [or successor-in-interest to be a raiyat in respect of the land referred to in the said clause with effect from the beginning of the next following the date of the order] [Inserted vide Orissa Act No. 29 of 1976] :[Provided that any such sub-tenant or under-raiyat who has failed to make an application within the said period, may make such application within ninety days from the date of commencement of the Orissa Land Reforms (Amendment) Act, 1966 (Act 8 of 1967) :Provided further that any such sub-tenant or under-raiyat who has failed to make such application within any of the periods specified in this sub-section may make an application within a period of two years from the commencement of the Orissa Land Reforms (Amendment) Act, 1973 (President's Act 17 of 1973 :] [Inserted vide Orissa Act No. 9 of 1974.][Provided further that any such application made after the expiry of the period specified in this sub-section and before the aforesaid date shall, for all purposes, be treated as an application filed within the period of limitation] [Inserted vide Orissa Act No. 8 of 1967.][Provided further that an application under this sub-section may be made -(a)in the case of sub-tenants and under-raiyat who have been recorded in the record-of-rights on or after the 1st day of October, 1965, within two years from the date of commencement of the Orissa Land Reforms (Second Amendment) Act, 1975 or the date of final publication of the record of the record-of-rights, whichever is later; and(b)in the case of the successor-in-interest of any recorded subtenant or recorded under-raiyat, within two years from the date of commencement of the said Act or the date of the sub-tenant or under-raiyat, whichever is later.]
