Section 3 in The Orissa Estates Abolition Act, 1951
3. Notification, vesting an estate in the State.
(1)The State Government may, from time to time by notification, declare that the estate [* * *] [Omitted by the Orissa Act 18 of 1952.] specified in the notification has passed to and become vested in the State free from all encumbrances.(2)The Notification referred to in Sub-section (1) shall contain particulars of the estate including tauzi number, if any, and the name and the address of the Intermediary as recorded in the registers maintained by the Collector, or as far as is otherwise ascertainable by him and shall be published in the Gazette [* * *] [Omitted by the Orissa Act 18 of 1952.] and shall be affixed in a conspicuous place for a period of not less than fifteen clear days in the office of the Collector.(3)Such publication shall be conclusive evidence for the notice of the declaration to everybody whose interest is affected by it.
