(1)The rights of a raiyat in any land held by him as such shall be permanent heritable and transferable.(2)Notwithstanding anything in Sub-section (1) but subject to the provisions of Sub-section (3) a transfer after the commencement of this Act by way of a lease of any land held by a raiyat shall be void and inoperative.(3)It shall be lawful for a raiyat who is a person under disability or is privileged raiyat to lease out his lands to any tenant.[6A. Temporary ban on transfer of land settled by Government. - (1) Notwithstanding anything contained in Sub-section (1) of Section 6, but subject to the provisions of Sub-section (3) thereof any transfer by a raiyat of any land which has been settled with him for agricultural purpose under a permanent lease from Government shall, if such transfer is made within [a period of ten years] [Inserted vide Orissa Act No. 9 of 1974.] from the date of such settlement without obtaining the previous permission in writing of the Revenue Officer, be void.(2)No right, title or interest held by a raiyat in any such land as aforesaid shall, unless permission in writing is accorded by the Revenue Officer to that effect, be attached and sold in execution of a money decree passed against such raiyat.(3)Notwithstanding anything contained in any other law for the time being in force, where any documents required to be registered under the provision of Clause (a) to Clause (e) of Sub-section (1) of Section 17 of the Registration Act, 1908, (16 of 1908) purports to transfer any such land within the period specified in Sub-section (1) no Registering Officer appointed under that Act shall register any such document unless such document is accompanied by the written permission of the Revenue Officer for such transfer.(4)Nothing in Sub-section (1) or Sub-section (3) shall apply 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 Societies Act, 1962 (2 of 1963) applies and nothing in Sub-section (2) shall apply to a money decree obtained by any such Bank.] [Inserted vide Orissa Act No. 29 of 1976.]Note. - Transfer of any land to settle with a raiyat for agricultural purposes under a permanent lease from the Government is banned for a period of ten years from the date of such settlement except with the previous permission of the Revenue Officer in writing accompanying the documents for registration. Sub-section (3) is the exception provided for under the Act.
