Section 13 in The Orissa Bhoodan and Gramdan Rules, 1972
13. Rights and liabilities of the grantee.
(1)Any land granted under the provisions of the Act may be cultivated by the grantee either individually or with the help of family members or by hired labourers and the grantee shall be liable to pay the rent, cess and any other dues for the time being in force payable to the State Government in respect of such land :Provided that where the land has been granted to a number of persons jointly, all the persons to whom the land is granted shall be jointly and severally liable for payment of rent, cess and other dues payable to the State Government in respect of the said land.(2)The grant of land in pursuance of Sub-section (1) of Section 14 of the Act, shall take effect from the date on which the land has been granted by the Samiti.(3)On the death of a person the land granted to him under the provisions of this Act, shall pass on to his successor in interest, who shall hold the land on the same terms and conditions as the grantee.(4)All alienations by way of mortgage, sale, lease, exchange, gift, bequest or otherwise of lands granted under the provision of this Act shall be void and inoperative :Provided that the grants may for the purpose of incurring a loan for reclamation, cultivation or improvement of the land, mortgage the same with the State Government or any Co-operative Society subject to such loan being recoverable as arrears of land revenue.(5)If the grantee who has been allotted the land or his successors-in-interest-(a)abandons the land granted to him,(b)without any reasonable cause keeps the land fallow for more than two consecutive years, or(c)fails in the case of grant of waste lands within a period of three years from the date of the grant to bring at least half of such land under cultivation without any reasonable cause,the Samiti may make an application to the Tahsildar having jurisdiction for eviction of the allottee from the land.(6)Upon receipt of an application under Sub-rule (5) the Tahsildar may, after giving the person concerned a reasonable opportunity of being heard and after holding such enquiry as he deems fit, evict such person from the land.
