Section 2(f) in The Orissa Estates Abolition Act, 1951
(f)["Date of vesting" means, in relation to an estate vested in the State the date of publication in the Gazette of the notification under Sub-section (1) of Section 3 [or Sub-section (1) of Section 3-A] [Substituted by the Orissa Act 18 of 1952.] in respect of such estate and in the case of surrender by an Intermediary under Section 4 the date of the execution of the agreement];(ff)[ "District Judge" and "Subordinate Judge" shall respectively include an Additional District Judge and Additional Subordinate Judge;] [Inserted by the Orissa Act 15 of 1956.]
