Section 5 in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964
5. Taking over possession and management of properties vested in Grama Sasans.
(1)Upon a declaration being made under Section 3, the Grama Sasan concerned shall subject to such conditions and restrictions as may be prescribed be entitled to the possession, management and control of the property in respect of which such declaration has been made and in the event of any obstruction in taking over possession of any such property the Grama Sasan may apply to the Collector who shall take such steps as may be necessary to put the Grama Sasan in possession of the property.(2)The income from the aforesaid properties shall be credited to the Grama Fund.(3)The accounts in respect of such properties shall be maintained in the prescribed manner.
