Section 48(b) in The Orissa Estates Abolition Act, 1951
(b)the Central Provinces Land Revenue Act, 1881, (Central Provinces Act 17 of 1881), the Central Provinces Tenancy Act, 1898, (Central Provinces Act 11 of 1898), the Central Provinces Land Revenue Act, 1917 (Central Provinces Act 2 of 1917), the Central Provinces Tenancy Act, 1920 (Central Provinces Act 1 of 1920) and any other law or laws for the time being in force shall be deemed to be repealed in so far as they are repugnant to the provisions of this Act.
