Section 46 in The Orissa Survey and Settlement Act, 1958
46. Effect of repeal.
(1)Nothing contained in this Act shall, in any way affect any proceedings on pending the date this Act comes into force under any of the enactments or laws referred to in Section 45 and [all such proceedings shall be continued up to the stage of final publication of records under the said enactments or laws] [Substituted by Act No. 7 of 1962.].(2)For removal of doubts, it is hereby declared that the right of the Government to realise the costs of all proceedings relating to survey, record-of-rights and settlement of rent whether continued or completed under the enactments specified in the Schedule shall remain unaffected notwithstanding anything contained in this Act.
