Section 23(2) in The Orissa Land Reforms Act, 1960
(2)[ After holding such enquiry as the Revenue Officer deems fit and after hearing the persons interested, he may declare such transfer to be invalid and impose on the transferee penalty of an amount not exceeding two hundred rupees per acre of the land so transferred for each year or any part thereof during which the possession is continued in pursuance of the transfer which has been declared to be invalid] [Substituted vide Orissa Act No. 9 of 1974.] [and may also order such portion of the penalty as he deems fit, to be paid to the transferor or his heir.] [Added vide Orissa Act No. 44 of 1976.]
