44A. [ Declaration under Section 57-A to be produced before finalisation of statement. - (1) Where a declaration made under Section 57-A in relation to a trust is produced before the Revenue Officer by the concerned trustee at any time before the statement in respect of such trust has become final under Sub-section (3) of Section 44, all proceedings relating to the fixation of ceiling and determination of the surplus area in respect of such trust shall abate.
(2)Where the concerned trustee has given intimation in writing to the Revenue Officer prior to the finalisation of the said statement about the pendency of proceedings under Section 57-A relating to a trust, all proceedings relating to the fixation of ceiling and determination of the surplus area in respect of such trust shall abate and any action taken in furtherance of such proceedings shall be of no effect,(3)A declaration as aforesaid which is obtained or produced before the Revenue Officer after the statement in respect of the concerned trust has become final under Sub-section (3) of Section 44, shall, except where the concerned trustee has given intimation in writing to Revenue Officer prior to the finalisation of the said statement about the pendency of proceedings under Section 57-A, be of no effect whatsoever in so far as the proceedings under this Chapter are concerned.] [Inserted vide Orissa Act No. 44 of 1976.]
