Section 10A in The Administration of Orissa States Orders, 1948
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 Ruler 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 therein ;(b)when a person holds Khamar, Nij-jote or any other private lands of a Ruler which has been recognised as such by the Provincial Government he shall not 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 right shall accrue to him therein if on the application of the Ruler the Provincial Government direct that the holder shall continue to render such service.
