Section 40A(2) in The Orissa Land Reforms Act, 1960
(2)In any case where on the date of submission of the return under Sub-section (1) -(a)any proceeding for resumption under Chapter III or mutation proceeding or proceedings for partition in a Civil Court [instituted prior to the 26th day of September, 1970] [Inserted vide Orissa Act No. 29 of 1976.] in respect of any land forming subject-matter of the return; or(b)any proceeding under Section 57-A relating to trust on whose behalf the return has been submitted, is pending the person who has submitted such return shall submit a revised return on the basis of the result of such proceeding in accordance with Subsection (1) within [thirty days] [Substituted vide Orissa Act No. 29 of 1976.] from the date of issue of the certificate under Section 29 or, as the case may be, from the date of final disposal of the mutation proceedings, proceedings for partition or proceedings under Section 57-A after the termination of appeal, revision or review, if any [or from the date of commencement of the Orissa Land Reforms (Second Amendment) Act, 1975, whichever is later] [Added vide Orissa Act No. 29 of 1976.].
