Section 86(2) in The Orissa Co-operative Societies Act, 1962
(2)Nothing in the Orissa Land Reforms Act, 1960 Orissa Act 16 of 1960 fixing a maximum limit of agricultural holding shall apply to the acquisition of land by a [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act 23 of 1994, Section 5.] or the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act 23 of 1994, Section 5.] under Sub-. Section (1).
