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State of Odisha - Section

Section 5 in The Orissa Merged Territories (Village Offices Abolition) Act, 1963

5. Settlement of Bhogra lands.

(1)All Bhogra lands resumed under the provisions of this Act shall subject to the provisions of Sub-section (2) be settled with rights of occupancy therein on fair and equitable rent with the holder of the Village Office or with him and all those other persons, if any, who may be in the enjoyment of the land or any part thereof as his co-sharer or as tenant under him or under such co-sharer to the extent that each such person was in separate and actual cultivating possession of the same immediately before the appointed date :Provided that no water reservoir, whether known as tank, munda, bandha, kata or by any other name whatsoever, which forms part of such Bhogra land and which was being used for the purposes of irrigation or for any communal purpose; shall be settled with the holder of the Village Office or with any other person as aforesaid.
(2)The total area of such land in possession of each such person shall be subject to a reservation of a certain fraction thereof in favour of the Grama Sasan within whose limits the land is situate and the extent of such reservation shall be determined in the following manner, namely :
Land in possession Extent of reservation
  For the first 10 acres Nil
  For the next 20 acres   5 per cent
  For the next 70 acres   10 per cent
  For the next 100-acres   30 per cent
  For the remaining   40 per cent ;
Provided that the area reserved shall, as far as practicabe be in compact blacks of one acre or more.