Section 8A(3) in The Orissa Land Reforms Act, 1960
(3)The lease documents executed on or before the date of commencement of the Orissa Land Reforms (Amendment) Act, 2006, for the purpose of conversion under this section shall be in operative and the premium paid for such lease shall be treated to be conversion fee.] [Substituted by Orissa Act No. 8 of 2006 O.G.E. No. 965 dated 7.7.2006.]
