Section 4(2) in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948
(2)If any dispute arises as to the validity of the claim of any person to any land under Clauses (i) and (ii) of the proviso to Sub-section (1), it shall be open to such person to apply to the District Judge of the district in which the land is situated for a decision as to the validity of such claim.
