- Nothing contained in this Act, shall apply -(a)to the Government in respect of lands held by them and which is used or set apart for any public purposes;(b)[ to land held by - [Substituted vide Orissa Act No. 29 of 1976.](i)the Government of India,(ii)any local authority,(iii)any University established by law in the State,(iv)the Bhoodan Yagna Samiti established under the Orissa Bhoodan and Gramdan Act, 1970 (Orissa Act 2 of 1971),(v)any Government, company as defined in the Companies Act, 1956 (1 of 1956),(vi)any Corporation established under any law in force;](c)to any area which the Government may, from time to time by notification in the Official Gazette specify as being reserved for urban, non-agricultural or industrial development or for any other specific purposes; and(d)[ to any land which was under the management of any Civil, Revenue or Criminal Court immediately prior to the 26th day of September, 1970, for so long as such management continues] [Substituted vide Orissa Act No. 29 of 1976.]
