Section 14(3) in The Orissa Land Reforms Act, 1960
(3)Whether the landlord specified in Clause (a) of Sub-section (2) or the succeeding raiyat, if any, in pursuance of Clause (b) of the said subsection, as the case may be, fails to resume the land for personal cultivation at the end of the year specified in the said clauses such landlord shall be deemed to have failed to cultivate the land personally and shall be liable to eviction under the provisions of Section 8.
