Section 3(1) in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964
(1)The Collector may, in the public interest by notice published in the prescribed manner declare the possession, management and control of any tank, orchard or tree belonging to Government to have vested in the Grama Sasan having jurisdiction :Provided that no such declaration shall be made in respect of any such property, wherein any village community or a section thereof has any rights, other than rights as were liable to be terminated without payment of compensation at any time by or on behalf of Government unless the Grama Panchayat of the Grama Sasan having jurisdiction, by resolution passed by two-thirds majority, expresses its willingness to take over such property.
