Section 4(b) in The Land Acquisition (Orissa Amendment and Validation) Act, 1959
(b)any steps taken, things done, notices issued and procedure followed under Sub-sections (2) and (3) of Section 3 of the Orissa Act shall be deemed to have been so taken, done, issued and followed in pursuance of Sections 5, 7 and 8 of the Central Act;
