Section 2(6) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
(6)"privileged waste land" means waste land reclaimed by a Village Officer prior to the 1st day of January, 1942 in the merged territory of Pallahara or waste land reclaimed by a Village Officer prior to the 1st day of January, 1949 in any other merged territory;
