Section 49(1) in The Orissa Estates Abolition Act, 1951
(1)Nothing contained in this Act shall in any way affect :(i)any proceedings pending on the date of vesting with respect to the survey and settlement operations under any of the tenancy laws and any other proceedings before any court or Tribunal on the aforesaid date under any of the said laws; and all such proceedings shall continue as if this Act had not come into force;(ii)any cause of a action arising under any of the tenancy laws prior to the date of vesting and any right of appeal, review or revision arising out of any proceedings with respect to such causes of action; and(iii)the right of any Intermediary to recover any arrears of rent, cesses or other dues which accrued before the vesting and the same shall, notwithstanding anything contained in this Act be recoverable as hereto fore by the Intermediary entitled thereto :Provided that no decree for arrears of rent or order for ejectment in default or arrears of rent shall be executed by ejectment of the judgement-debtor from his holdings.
