Section 3B(2) in The Orissa Betterment Charges Act, 1955
(2)If any person fails to notify the information as required by Sub Section (1) within the period specified therein it shall be presumed that such person has been in possession of the agricultural land without any lawful authority and the agricultural land shall on the expiration of the period aforesaid, revert to the person to whom it originally belonged and if that person be dead, to his heirs.
