Section 14(5) in The Orissa Land Reforms Act, 1960
(5)For the purposes of Sub-section (4) the provisions contained in Sections 24 to 36 (both inclusive) shall, so far as may be, apply subject to the modification that the period of limitation in respect of an application to be made under Section 26, either by the landlord or by the tenant, shall be six months from the date of such acquisition of additional land.] [Inserted vide Orissa Act No. 29 of 1976.]
