Section 8A(3) in The Orissa Estates Abolition Act, 1951
(3)On the failure of filing the claims within the period specified under this Section the provisions of Clause (b) of Section 5 shall, notwithstanding anything to the contrary in Sections 6, 7, and 8, apply as if the right to possession of the lands or buildings or structures, as the case may be, had vested in the State government by the operation of this Act and thereupon the right to make any such claim a aforesaid shall stand extinguished :Provided that when such failure is due to the pendency of proceedings in a Court of law in which the validity of any notification under Sections 3 or 3-A is in dispute; the State Government may be order specially made in that behalf, extend the period for filing of the claim.
