Section 10A in Administration of Mayurbhanj State Order, 1949
10A. [ Notwithstanding anything contained in the Tenancy Laws of the States, as continued in force under sub-paragraph (b) of paragraph 4-
(a)when land is held as service tenure, either under the Rules or any member of his family, the liability of the holder of such tenure, to render service for the use and occupation thereof shall cease, and he shall on payment of full assessment to the Provincial Government acquire occupancy right thereon,(b)when a person holds khamar, nij jote or any other private lands of a Rule which have been recognised as such by the Provincial Government;he shall not be liable to ejectment out shall be liable to pay such fair and equitable rent as may be fixed by any competent authority appointed in this behalf by Commissioner and thereupon he shall acquire right of occupancy in respect of such lands :Provided that such liability of the holder of any service-tenure shall not cease and no occupancy tight shall accrue to him therein if, on the application of the Ruler the Provincial Government direct then the holder shall continue to render such service.] [Substituted vide Orissa Gazette Ext. No. 106/25.7.1949.]
