Section 57B(4) in The Orissa Land Reforms Act, 1960
(4)On a declaration being made under Sub-section (2), the Revenue Officer may, on application in that behalf by any tenant cultivating any land under such trust or other institution filed within sixty days from the date of the order made under the said sub-section and after giving the parties interested an opportunity of being heard, declare the whole of the land in cultivation of the tenant to be non-resumable and determine the fair and equitable rent and the compensation payable by the tenant in respect of the land in accordance with the provisions of Section 28 an on such determination the provisions of Sections 29 to 33 (both inclusive) 35-A and 36 shall, so far as may be apply.
