Section 15(7) in The Orissa Land Reforms Act, 1960
(7)Pending final disposal of the dispute under this section, the Revenue Officer may pass such interim orders relating to the appointment of Receivers for taking charge of the crops, or getting the lands cultivated on [restraining the landlord from interfering with tenant's cultivation of the land or for such other purpose] [Substituted vide Orissa Act No. 29 of 1976.] as he may deem necessary or expedient.
