Section 14 in The Orissa Estates Abolition Act, 1951
14. Constitution of Anchal Sasan.
(1)There shall be constituted local authorities to be called Anchal Sasans for the Purpose of management of all estates vested in the State Government under the provisions of this Act.(2)The Anchal Sasan constituted under Sub-section (1) shall for the purpose of such management, have jurisdiction over such suitable administrative units as may be notified by the State Government from time to time and such units so notified shall be called Anchals for the purpose of this Act.(3)An Anchal Sasan constituted under Sub-section (1) shall consist of-(i)Anchal Sabha, and(ii)Anchal Adhikari.(4)The powers, duties and functions of the Anchal Sasan and the constitution of the Anchal Sabha shall be an Act of the State Legislature:[Provided that until provisions of the Orissa Anchal Sasan Act, 1955 (Orissa Act 4 of 1056) defining the Powers, duties and functions of the Anchal Sasan, Anchal Sabha and Anchal Adhikari are enforced, the estates vested in the State Government shall subject to the provision of this Act, and subject to such directions as may by general or special order be issued by the State Government in this behalf, by managed according to the laws, rules and regulations for the time being in force for the management of the State Government estates or raiyatwari areas or other areas under the direct managed of Government by whatever name known, as the case may be.] [Substituted vide Orissa Act No. 23 of 1957.](5)[* * *] [Omitted vide Orissa Act No. 23 of 1957.]
