Section 8A(1) in The Orissa Land Reforms Act, 1960
(1)Notwithstanding anything contained in Section 8 -(a)the authorised officer may, where an application is made to him by a raiyat in the prescribed form for conversion of the use of any agricultural land belonging to him for purposes other than agriculture, allow such conversion, if he is satisfied that such conversion shall not violate -(i)any master plan, improvement scheme, development plan or town planning scheme, made or published under the Orissa Town Planning Improvement Trust Act, 1956 (Orissa Act 10 of 1957) or under the Orissa Development Authorities Act 14 of 1982 or under any law for the time being in force and applicable to such land; and(ii)any other condition or conditions as may be prescribed for the purpose of dealing with bona fide cases of such conversions.](b)[ in every case where the authorised officer allows conversion of the use of any agricultural land under Clause (a), the raiyat is required to pay conversion fees for such land, calculated at the rate specified in Sub-section (2) and the kissam of the land so converted shall be corrected accordingly; [Substituted by Orissa Act No. 8 of 2006 O.G.E. No. 965 dated 7.7.2006.](c)where the conversion of the use of any agricultural land by a raiyat for the purposes other than agricultural has been made prior to the commencement of the Orissa Land Reforms (Amendment) Act, 1993 or, where the land has been transferred by the raiyat to any other person prior to such commencement, and the transferee uses the land for the purpose other than agriculture, without paying the premium fixed therefor as per the provisions existing prior to the commencement of the Orissa Land Reforms (Amendment) Act, 2006, such raiyat or such transferee, as the case may be, is required to pay conversion fees within the prescribed period and in the prescribed manner in respect of that land as calculated at the rate equivalent to fifty per centum of the rate of conversion fees specified against that category of the land in Sub-section (2) and the kissam of the land so converted shall, after the payment, be corrected accordingly;Provided that if the convesion fees so payable is not paid within the prescribed period it shall be recoverable as an arrear of land revenue.(d)the lands which were deemed to have been surrendered to Government and settled on lease basis under the provisions of the Orissa Government Land Settlement Act, 1962, prior to the date of commencement of the Orissa Land Reforms (Amendment) Act, 2006, shall cease to be so surrendered and settled on lease basis and be held freely by the raiyat or the transferee, as the case may be.]
