Section 17 in The Orissa Estates Abolition Act, 1951
17.
[* * *] [Omitted vide Orissa Act No. 23 of 1957.][Savings - All proceedings pending before the Anchal Adhikari is in any capacity under the provisions of the said Act or the rules made thereunder at the commencement of the Orissa Estates Abolition (Amendment) Act, 1957 shall be continued by the appropriate authorities under the provisions of this Act as amended by the Orissa Estates Abolition (Amendment) Act, 1957, and the provisions of Section 5 of the Orissa General Clauses Act, 1937 shall apply in regard to the Sections repealed under Section 7 of the Orissa Abolition (Amendment) Act, 1957.] [Transitory Provision vide Orissa Act No. 23 of 1957.]Chapter-IV Provisions Relating to Certain Debts of Intermediary and to the Claims of the Maintenance Holder in an Estate
