Section 50 in The Orissa Estates Abolition Act, 1951
50. [ Power to remove difficulties. [Inserted vide Orissa Act No. 18 of 1952.]
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion may require, do anything which appears to them necessary for purpose of removing the difficulty].[The Schedule] [Appended vide Orissa Act No. 15 of 1956.][See Section 3-B-(2)]Form of application under Section 3-B(2) of the Orissa Estates Abolition Act, 1951To[The Collector] [Substituted vide Orissa Act No. 23 of 1957.]...................Sir,Whereas the Government of Orissa have published a notification in the Orissa Gazette dated.......... declaring that all intermediary interests in the whole of the State of Orissa/the District/District of............ have passed to and become vested in the State free from all encumbrances, I............../I, authorised agent of...... son/daughter/wife of .............. resident of village/town............. Thana............ District......... beg to furnish the necessary particulars in respect of all intermediary interest held by me/my client in the State of Orissa in the enclosed Statement.
