Section 5(b) in The Orissa Estates Abolition Act, 1951
(b)[All rents, ceases, royalties and other dues] accruing in respect of lands comprised in such estate on or after the date of vesting shall be payable to the State Government and not to the outgoing intermediary and any payment made in contravention of this clause shall not be valid discharge, [and all such rent, cesses, royalties and other dues shall be recoverable as arrears of land revenue] [Substituted vide Orissa Act No. 18 of 1952.] :]
