Section 3(1) in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948
(1)Notwithstanding anything contained in any other law for the time being in force or any express or implied agreement, but subject to the provisions of Sub-section (2), no landlord shall, without the previous sanction of the Collector, sell, mortgage, lease or otherwise assign or alienate or convert into raiyati land any communal forest or private land or create occupancy rights therein :Provided that nothing in this sub-section shall be deemed to prohibit landlord from leasing out his private land for a period not exceeding two years without the previous sanction of the Collector.
