Section 25 in The Orissa Estates Abolition Act, 1951
25. Powers of Compensation Officer to disregard certain trusts.
- Notwithstanding anything contained in Clause (2) of Section 28 the Compensation Officer in preparing the Compensation Assessment-roll shall, where a trust has been created on or after the 1st Day of January, 1946, in respect of an estate and where compensation shall be assigned as a perpetual annuity, obtain the previous sanction of the State Government :Provided that it shall be competent for the State Government to refuse such sanction.
