Section 46(1) in The Orissa Survey and Settlement Act, 1958
(1)Nothing contained in this Act shall, in any way affect any proceedings on pending the date this Act comes into force under any of the enactments or laws referred to in Section 45 and [all such proceedings shall be continued up to the stage of final publication of records under the said enactments or laws] [Substituted by Act No. 7 of 1962.].
