Section 46 in The Orissa Estates Abolition Act, 1951
46. Vesting of estates under management of Government.
- When the interest of any Intermediary in an estate which is under the management of the State Government under the Orissa Court of Wards Act, 1947 (Orissa Act 26 of 1947), or under any law for the time being in force relating to the management of private estates by the Government, is transferred to the State under the provisions of this Act, then notwithstanding anything contained in the aforesaid Acts, the estate shall vest in the State and the provisions of the said Acts shall cease to apply to the said estate and all the provisions of this Act shall apply.
