Section 38(3) in The Orissa Survey and Settlement Act, 1958
(3)Notwithstanding anything in the foregoing sub-sections no proceedings shall be maintainable -(a)under Section 6-D, 15 or 25 if the record or any entry therein or the settlement of rent had, prior to the date of commencement of the Orissa Survey and Settlement (Amendment) Act, 1965, been-(i)subject to the revision by the Board of Revenue; or(ii)after being made, further considered by any authority in accordance with any law or under orders of Government; or(iii)subject to any decision by a Civil Court; or(b)under Section 42 if the matter had been in issue in a previously instituted suit in a Civil Court.]
