(1)Nothing contained in this Act shall affect the rights or properties vested in a Grama Panchayat, Zilla Parishad, Panchayat Samiti, Municipality or Municipal Corporation under any law for the time being in force.(2)Nothing contained in this Act shall apply to the minor water bodies if any, in the Scheduled Areas in the State of Orissa.Explanation I - Minor water bodies mean the projects which irrigate less than forty hectares of land.Explanation II - Scheduled Areas mean such areas as the President of India may by order declare to be Scheduled Areas, under the Fifth Schedule of the Constitution of India.
