Section 73(b) in The Orissa Land Reforms Act, 1960
(b)[ to land held by - [Substituted vide Orissa Act No. 29 of 1976.](i)the Government of India,(ii)any local authority,(iii)any University established by law in the State,(iv)the Bhoodan Yagna Samiti established under the Orissa Bhoodan and Gramdan Act, 1970 (Orissa Act 2 of 1971),(v)any Government, company as defined in the Companies Act, 1956 (1 of 1956),(vi)any Corporation established under any law in force;]
