36B. Application of Section 36-A consequent upon amendment of the Act.
- Notwithstanding anything contained in Sub-section (1) of Section 24, Section 25 or Section 26, whereas a consequence of the amendment of Section 73 by the Orissa Land Reforms (Second Amendment) Act, 1975 any land becomes subject to the provisions of this Chapter, the provisions of Section 36-A shall, so far as may be, apply to such land subject to the modification that the period of limitation specified therein shall run from the date of commencement of the said Act.
