Section 4(c) in The Land Acquisition (Orissa Amendment and Validation) Act, 1959
(c)where a notice of acquisition has been served or published under Section 4 of the Orissa Act such lands shall be deemed to have been validly vested in the State Government and it possession has been taken thereof such possession shall be deemed to have been validly taken, in the same manner, to the same extent and with the same force and effect as if such vesting and the taking of such possession had been in pursuance of Section 17 of the Central Act as amended by this Act :
