Section 6 in The Orissa Estates Abolition Act, 1951
6. Homestead of Intermediaries and Buildings together with lands on which such buildings stand in the possession of Intermediaries, and used as golas, factories or mills to be retained by them on payment of rent.
(1)With effect from the date of vesting, all homesteads comprised in an estate and being in the possession of an intermediary on the date of such vesting, and such buildings or structures together with the lands on which they stand, other than any buildings used primarily as offices or Kutcheries or rest houses for estate servants on duty as were in the possession of an Intermediary at the commencement of this Act and used as golas (other than golas used primarily for storing rent in kind), for factories or mills for the purpose of trade, manufacture or commerce, or used for storing grains or keeping cattle or implements for the purpose of agriculture and constructed or established had used for the aforesaid purpose before the 1st, day of January, 1946, shall, notwithstanding contained in this Act, be deemed to be settled by the Government with such intermediary and with all the share-holders owning the estate, who shall be entitled to retain possession of such homesteads of such buildings or structures together with the lands on which they stand, as tenants under the State Government subject to the payment of such fair and equitable ground-rent as may be determined by the Collector in the prescribed manner :Provided that where the Intermediaries have come to any settlement among themselves regarding the occupation of buildings and file a statement to that effect before the Collector, the buildings shall be deemed to have been settled with the Intermediaries according to that settlement :Provided further that homestead in actual possession of the Intermediary shall be settled with him free of ground-rent in those areas where no ground-rent is charged under the existing law on homestead lands.(2)[* * *] [Omitted vide Orissa Act No. 15 of 1956.](3)Notwithstanding anything contained in Sub-section (1), where an Intermediary construed a building or structure in his estate after the 1st day of January, 1946 and used it on the date of vesting for the purpose mentioned in Sub-section (1), he may be entitled to retain possession of such building or structure together with the lands on which it stands as a tenant under the State Government subject to the payment of ground rent as provided in Sub-section (1) only if the Collector, after an enquiry is satisfied that it is constructed or used for a bona fide purpose and not with a view to defeat the provisions of Section 5 of this Act.
