Section 8A(3) in The Orissa Prevention of Land Encroachment Act, 1972
(3)If after making such enquiry the Sub-divisional Officer is satisfied that such person has been in such occupation of the land as aforesaid, he may by order, settle the land with him and every such settlement shall be subject to such conditions, regarding assessment and payment of rent (including arrears of rent) as may be prescribed by rules made under this Act.] [Substituted by Act 10 of 1988.]
