Section 4(b) in The Administration of Orissa States Orders, 1948
(b)As respects those matters which are not covered by the enactments applied to the Orissa States under sub-paragraph (a), all laws in force in any of the Orissa States prior to the commencement of this Order, whether substantive or procedural and whether based on custom and usage or statutes, continue to remain in force until altered or amended by an order under the Foreign Jurisdiction Act, 1947 (XLVII of 1947) :
