27. Determination of resumable and non-resumable lands.
(1)The Revenue Officer shall, [on receipt of application from the landlord under Section 26, consider it alongwith such application, if any, as may have been received from his tenant under the said section] [Substituted vide Orissa Act No. 8 of 1967.] and after giving the parties interested an opportunity of being heard, determine the particulars of the resumable lands and also of the non-resumable lands so far as may be in accordance with the selection, if any, made by the landlord under Section 26, alongwith the fair and equitable rent payable in respect of the non-resumable lands.(2)All proceedings other than appeal, review or revision relating to any other dispute between such landlord and tenant pending on the commencement of this Act in any Revenue Court or instituted thereafter in any such Court shall stand transferred to the Revenue Officer who shall decide, so far as may be, all such disputes alongwith the determination of the aforesaid particulars.
