Section 12(1) in The Orissa Land Reforms Act, 1960
(1)Any dispute between a raiyat and his landlords relating to -(i)the landlord's right to evict the raiyat under Section 8; or(ii)the rights conferred under Section 4, 9 and 10; or(iii)the raiyat's right to possession of land and his rights to the benefits under this Act;shall be decided by the Revenue Officer on an application to be filed by any person interested :Provided that such application shall be filed before the Revenue Officer in the prescribed manner within sixty days from the date on which the dispute arises.
