Section 56A(2) in The Orissa Land Reforms Act, 1960
(2)On receipt of such application [the Revenue Officer] [Substituted vide Orissa Act No. 29 of 1976.] shall give the person concerned or his guardian, if he is minor or of unsound mind an opportunity of being heard and may, after making such other enquiries [as he may deem fit] [Inserted vide Orissa Act No. 29 of 1976.] either reject the application or issue a certificate to the effect that such person is incapable of cultivating his land personally :Provided that if no orders are passed on such application within thirty days from the date of its filing the application shall be deemed to have been rejected.
