Section 22(6) in The Orissa Land Reforms Act, 1960
(6)Nothing in this section shall apply -(a)to any sale inexecution of a money decree passed, or to any transfer by way of mortgage executed, in favour of any Scheduled Bank or in favour of any Bank to which the Orissa Co-operative Society Act, 1962 (2 of 1963) applies; and(b)to any transfer by a member of a Scheduled Tribe within a scheduled area.][22A. Surrender or abandonment by raiyat or tenant. - (1) No surrender to the landlord or abandonment of any holding or any part thereof by a raiyat or a tenant shall be valid unless such surrender or abandonment has been previously approved by the Revenue Officer.
