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[Cites 0, Cited by 1] [Section 49(1)] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(1)(i) in The Orissa Estates Abolition Act, 1951

(i)any proceedings pending on the date of vesting with respect to the survey and settlement operations under any of the tenancy laws and any other proceedings before any court or Tribunal on the aforesaid date under any of the said laws; and all such proceedings shall continue as if this Act had not come into force;