Section 5(1) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
(1)All Bhogra lands resumed under the provisions of this Act shall subject to the provisions of Sub-section (2) be settled with rights of occupancy therein on fair and equitable rent with the holder of the Village Office or with him and all those other persons, if any, who may be in the enjoyment of the land or any part thereof as his co-sharer or as tenant under him or under such co-sharer to the extent that each such person was in separate and actual cultivating possession of the same immediately before the appointed date :Provided that no water reservoir, whether known as tank, munda, bandha, kata or by any other name whatsoever, which forms part of such Bhogra land and which was being used for the purposes of irrigation or for any communal purpose; shall be settled with the holder of the Village Office or with any other person as aforesaid.
