Section 5(d) in The Orissa Estates Abolition Act, 1951
(d)All arrears of revenue and cesses remaining lawfully due on the date of vesting [and all other dues payable to the State Government] [Inserted vide Orissa Act No. 15 of 1956.] in respect of any such estate and [* * *] [Omitted vide Orissa Act No. 15 of 1956.] recovered as arrear of land revenue shall, after such date, be recoverable and continue to be so recoverable from the out going Intermediary by whom they were payable [* * *] [Omitted vide Orissa Act No. 16 of 1962.] :
