Section 23(1) in The Orissa Land Reforms Act, 1960
(1)In the case of any transfer in contravention of the provisions of [Sub-section (1) of Section 22] [Substituted vide Orissa Act No. 13 of 1965.] the Revenue Officer on his own information, or on the application of any person interested in the land may issue notice in the prescribed manner calling upon the transferor and transferee to show cause why the transfer should not be declared invalid.
