Section 14(4) in The Orissa Land Reforms Act, 1960
(4)[ Where the landlord, being a person under disability within the meaning of Sub-clause (e) or Sub-clause (f) of Clause (21) of Section 2, ceases to be a person under disability by reason of acquisition of additional land through inheritance, bequest, gift, purchase or otherwise, he shall not be entitled to evict any tenant holding any land under him, but may resume lands for personal cultivation in accordance with the provisions contained in Chapter III and the tenant shall be entitled to acquisition of raiyati right in respect of non-resumable land in accordance with the said Chapter.
