Section 36C(3) in The Orissa Land Reforms Act, 1960
(3)The provisions contained in Sections 28 to 33 (both inclusive) 35-A and 36 shall, so far as may be, apply to the proceedings under this section as if the whole of the land so let out were non-resumable.[Chapter-IV] [Substituted vide Orissa Act No. 13 of 1965.] Ceiling and disposal of surplus land
