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State of Odisha - Section

Section 26 in The Orissa Port Trust Act, 1962

26. Bar to acquisition of rights by the public.

- Whenever any property, to which public as such have no manner of right or claim, vests in the Board in pursuance of the provisions of this Act, no such right or claim shall accrue in respect of such property for so long as it continues to remain vested in the Board, anything in this Act or any other law or in any custom or usage having the force of law to the contrary notwithstanding.