Section 4(e) in The Land Acquisition (Orissa Amendment and Validation) Act, 1959
(e)subject to the provisions contained in the foregoing clauses, in respect of all matters relating to such acquisitions as are validated thereunder, the provisions of the Central Act shall, so far as may be, apply and proceedings pending before the competent authority or the Arbitrator appointed under the Orissa Act shall respectively stand transferred to and be disposed of by the Collector or the Court, as the case may be, defined in the Central Act :
