Section 5 in The Orissa Betterment Charges Act, 1955
5. Surrender of relinquishment not valid unless settled by landlord.
(1)No surrender or relinquishment of any holding or a pat of a holding by a tenant to a landlord under any law for the time being in force applicable to such tenancy, such tenant being a member of a Scheduled Tribe, shall be valid unless after such surrender of relinquishment the landlord thereof by whatever name called either settles the said holding or art of the holding as the case may be, with another member of a Scheduled Tribe or else retains it in his possession or settles it with any other person with the approval of the competent authority such member of a Scheduled Tribe is not available.(2)Any surrender or relinquishment shall be deemed to be a transfer of immovable property within the meaning of this Regulation and except as otherwise provided in the Sub- Section (1) the other provisions of this Regulation shall, so far as may be, applied.(3)Nothing in this Section shall apply to any tenant holding immediately under the State Government.
