Section 6(3) in The Orissa Estates Abolition Act, 1951
(3)Notwithstanding anything contained in Sub-section (1), where an Intermediary construed a building or structure in his estate after the 1st day of January, 1946 and used it on the date of vesting for the purpose mentioned in Sub-section (1), he may be entitled to retain possession of such building or structure together with the lands on which it stands as a tenant under the State Government subject to the payment of ground rent as provided in Sub-section (1) only if the Collector, after an enquiry is satisfied that it is constructed or used for a bona fide purpose and not with a view to defeat the provisions of Section 5 of this Act.
