Section 38(2) in The Orissa Survey and Settlement Act, 1958
(2)The other provisions of the Act shall, mutatis mutandis apply to all such records and rents so settled.Explanation. - For the purpose of the application of Sections 6D, 15, 25 and 42 of the date of final publication shall be taken to be the date of commencement of the Orissa Survey and Settlement (Amendment) Act, 1965.
