Section 5 in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
5. Settlement of lands.
- All lands resumed under the provisions of this Act shall be settled with rights of occupancy therein on a 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-sharers or as tenants 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.
