Section 5A in The Orissa Government Land Settlement Act, 1962
5A. [ Preparation of schemes for management and development of gochar lands. [Inserted vide Orissa Act No. 5 of 1974-after Section 5 by President's Act No. 22 of 1973.]
- Notwithstanding anything to the contrary contained in any other law or in any custom, practice or usage having the force of law-(a)the Government may, in the prescribed manner, prepare a scheme for the management and development of gochar lands and different schemes may be prepared in respect of gochar lands situated in different areas(b)where any such scheme has been prepared in respect to any gochar land which vests in a Grama Sasan constituted under the Orissa Grama Panchayat Act, 1964 (Act 1 of 1965) the concerned Grama Panchayat shall manage the gochar land in accordance with such scheme ; and(c)the Government may, if it deems fit, take over any gochar land for management and development in accordance with the scheme prepared in respect of such land.]
