Section 6(2) in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964
(2)In respect of any tank, orchard or tree to which the provisions of Sub-section (1) apply-(a)a declaration specifying such property shall be deemed to have been made by the Collector under Section 3 on the date of commencement of this Act;(b)an application under Sub-section (1) of Section 4 may be made within sixty days from the date of commencement of this Act ; and(c)all proceedings pending on the said date in any civil or revenue Court or before any other revenue authority in so far as they relate to any rights extinguished by the operation of this Act shall stand annulled.
