Section 8A(5) in The Orissa Estates Abolition Act, 1951
(5)[ Without prejudice to the provisions contained in Sub-Section (4) where a claim in respect of any estate is made by the Intermediary on the ground that it is a trust estate, the Collector shall, whether or not any objection is filed under the said Sub-Section make a reference to the Tribunal constituted under Section 8-D for determining whether the estate is trust estate or not and shall act according to the orders passed by the said Tribunal :Provided that in the case of any estate referred to in the proviso to Clause (oo) of Section 2, no such reference shall be necessary.] [Inserted vide Orissa Act No. 13 of 1975.]
