Section 13(1) in The Orissa Bhoodan and Gramdan Rules, 1972
(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.
