Section 4(1) in The Orissa Offices of Village Police (Abolition) Act, 1964
(1)All Jagir lands resumed under the provisions of this Act shall, subject to the provisions of Sub-section (2), be settled with rights of occupancy therein on a fair and equitable rent to be determined in the prescribed manner, with the Village Police Officer or with him and all those other persons, if any, who may be holding the land or any part thereof as his co-sharer or as tenants in pursuance of any local custom, usage or practice under him or under such co-sharer to the extent that each such person was in separate and actual cultivating possession of the same immediately before the appointed date.
