Section 2(hh) in The Orissa Estates Abolition Act, 1951
(hh)["Intermediary interest" means an estate or any rights or interest therein held or owned by or vested in an Intermediary and any reference to estates; in this Act shall be construed as including a reference to 'intermediary interest' also] [Substituted by the Orissa Act 15 of 1956.];
