Section 57B(5) in The Orissa Land Reforms Act, 1960
(5)The trustee or trustees or the person in charge of management, as the case may be, of the trust or other institutions in respect of which a declaration is made under Sub-section (2), if the lands held by it on the date of the order made under the said sub-section exceed the ceiling area, submit return in accordance with the provisions of Section 40-A within ninety days from the said date and the provisions of Chapter IV shall, so far as may be, apply to the lands so held.]Chapter-VI Miscellaneous
