Section 3A in The Orissa Estates Abolition Act, 1951
3A. [ Vesting of intermediary interest. [Inserted vide Orissa Act No. 15 of 1956.]
(1)Without prejudice to the powers under the last preceding section the State Government may by notification, declare that the intermediary interest of all intermediaries or classes of Intermediaries in the whole or a part of the State have passed to and become vested in the State free from all encumbrances.(2)The notification referred in Sub-section (1) shall be published in the Gazette and on such publication shall be conclusive evidence of the notice of the declaration to everybody whose interest is affected thereby.
