- Save as otherwise provided in this Section, the provisions of this Chapter shall not apply to -(a)lands held by a privileged raiyat :Provided that nothing in this clause shall apply to any land held by a raiyat a privileged raiyat;(b)lands held by industrial or commercial undertaking or comprised in mills, factories or workshops, where such lands are necessary for the use, for any non-agricultural purpose, of such undertakings, mills, factories or workshop:Provided that where the said lands are not actually used within a period of five years from the commencement of the Orissa Land Reforms (Amendment) Act, 1973 (President's Act 17 of 1973), for the purpose for which they had been set apart, the Collector may, after giving notice to the persons concerned, by order, direct that the provisions of this Chapter shall apply to the said lands :Provided further that the Collector may, on an application made to him in this behalf and on being satisfied that it is necessary or expedient so to do, extend the said period of five years by such further period or periods, as he may deem fit, so, however, that the total period of such extension shall not exceed in any case, eight years;(c)plantations;Explanation. - "Plantation" means any land used principally for cultivation of coffee, cocoa or tea (hereafter in this Explanation referred to as plantation crops) and includes lands used for any purpose ancillary to the cultivation of the plantation crops or for the preservation of the same for their marketing;(d)lands held by any agricultural university, agricultural school or college, or any institution conducting research in agriculture.
