Section 4 in The Orissa Government Land Settlement Act, 1962
4. Settlement of char and diara lands.
- Nothing in any other law or custom or usage having the force of law shall debar the Government from making a settlement of any char or diara land coming into existence after the date of commencement of this Act such persons and subject to such terms and conditions as Government may deem fit :[Provided that nothing in this section shall apply to any char land which may form part of the holding of a raiyat under Section 21 of the Orissa Land Reforms Act 1 6 of 1960.Explanation - For the purpose of this section-(a)"Char" means a gradual accretion to the bank formed by alluvial deposits in a river,(b)"Diara" means an island formed in the bed of a river or any land formed by the recession of a river.]
