Section 7 in The Orissa Prohibition of Alienation of Land Act, 1972
7. Exemption.
- Nothing in this Act shall apply to lands hold by-(a)an undertaking owned, controlled or managed by -(i)a Government company as defined in Section 617 of the Companies Act, 1956 (10 of 1956); or(ii)a corporation established by or under a Central or State Act which is controlled or managed by the Central Government or by a State Government.(b)a religious or charitable institution of a public nature.
