Section 3A in The Orissa Government Land Settlement Act, 1962
3A. [ Power to do-reserve land. [Inserted vide Orissa Act No. 5 of 1974.]
(1)The Government may, by notification in the Official Gazette, authorise any officer, not below the rank of a Collector, to de-reserve any land which has been reserved under Clause (a) of Section 3 [of any Government land recorded as gochar] [Inserted vide Orissa Act No. 5 of 1974.] or any portion thereof.](2)Any officer authorised under Sub-section (1) shall subject to such conditions and limitations as may be prescribed, have power to de-reserve any land referred to in that sub-section or any portion thereof, as the case may be-(a)is no longer required for the purpose for which it was reserved; or(b)can no longer serve the purpose for which it was reserved;(c)is in excess of the reasonable requirement for the purpose for which it was reserved :[Provided that the officer so authorised shall in assessing the reasonable requirement for the purpose of gochar follow the prescribed principles laying down the extent of gochar land to be set apart for use by the community.] [Inserted vide Orissa Act No. 48 of 1975.]
