Section 3(2) in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964
(2)Upon a declaration being made under Sub-section (1) the rights, if any, of all persons including any village community or a section thereof in respect of such tank, orchard or tree shall stand extinguished:Provided that nothing herein contained shall affect-(a)the customary use of water of such tank for purposes of drinking or bathing ; or(b)any irrigation rights therein allowed under the law in force in the area.
