Section 49(2) in The Orissa Estates Abolition Act, 1951
(2)When any Intermediary assigns his arrears of rent, cesses, royalties and other dues, which accrued due to him before the date of vesting, to the state Government on such terms and conditions as may be agreed upon between them, the State Government shall have the power to collect such arrears and dues as arrears of land revenue.] [Substituted vide Act No. 16 of 1976.]
