Section 5(1) in The Orissa Prohibition of Alienation of Land Act, 1972
(1)No person whose total land as on the date of commencement of this Act or at any time thereafter exceeds the specified limit shall alienate such land or any part thereof by way of sale, gift, exchange, usufructuary mortgage or otherwise or affect a partition or create a trust of such land or any part thereof and any alienation made or partition effected or trust created in contravention of this section shall be null and void.
