Section 2(i) in The Orissa Government Land Settlement Act, 1962
(i)Khasmahal land, that is to say Mahals held under Khas which are treated as Government estates and the rents of which are payable under Section 3 of the Bengal Land Revenue Settlement Regulation, 1822 [Bengal Regulation VII of 1822] or under Section 4 of the Bengal Land Revenue Settlement Regulation [Bengal Regulation IX of 1825] [Inserted vide Orissa Act No. 1 of 1991.];
