Section 48(a) in The Orissa Estates Abolition Act, 1951
(a)the Bengal Permanent Settlement Regulation, 1793, (Bengal Regulation 1 of 1793), the Madras Permanent Settlement Regulation, 1802) Madras Regulation 25 of 1802, the Madras impartible Estates Act, 1904 (Madras Act to of 1904 and the Madras Estates Land Act, 1908 (Madras Act 1 of 1908) shall be deemed to have been repealed in their application to that estate it if has been governed by any of those Acts or Regulations immediately before that date;
