Section 4(6) in The Orissa Offices of Village Police (Abolition) Act, 1964
(6)Where the emoluments in relation to any Village Police Officer consists only of remuneration in cash, such officer shall, as soon as may be after the appointed date, be entitled to be paid as solatium a sum equivalent to the total emolument for the period of twelve months immediately preceding the said date and to the settlement of one acre of cultivable land with rights of occupancy therein, on a fair and equitable rent to be determined in the prescribed manner:Provided that in cases where any Village Police Officer has already been settled with one acre of cultivable land with rights of occupancy therein prior to the appointed date solely in consideration of the impending abolition of his office, the settlement so made shall, for all purposes, be deemed to be settlement of land made under this subsection.
