Section 3(2) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
(2)Notwithstanding anything in any law, usage, settlement, grant, sanad or order or in any judgement, decree or order of a Court, with effect from and on the appointed date-(a)all the incidents of the service tenures relating to such offices shall be deemed to have been extinguished;(b)all settlements, stands and all grants in pursuance of which such tenures were being held immediately before the appointed date shall be deemed to have been cancelled;(c)the rights of the holders of such offices to receive any emoluments shall be deemed to have been terminated;(d)all rights to hold office and any liability to render service appertaining to such office shall stand extinguished;(e)all lands held as emolument in respect of such offices shall stand resumed and vested absolutely in the State Government free from all encumbrances ; and(f)the holders of such offices shall cease to have the right to hold all other lands which they would not have continued to hold except by virtue of or as incidental to his office.
