Section 3 in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
3. Abolition of Village Offices and consequences thereof.
- Notwithstanding anything in any law, usage, settlement, grant, sanad or order in any judgement, decree or order of a Court, with effect from and on the appointed date-(a)the Village Offices, if any, within the respective territories shall be deemed to have been abolished;(b)all the incidents of the service tenures relating to such offices shall be deemed to have been extinguished;(c)all settlements, sanads, and all grants in pursuance of which such tenures were being held immediately before the appointed date shall be deemed to have been cancelled;(d)the rights of the holders of such offices to receive any emolument shall be deemed to have been terminated;(e)all rights to hold office and any liability to render service appertaining to such office shall stand extinguished;(f)all Bhogra lands shall stand resumed and vested absolutely in the State Government free from all encumbrances; and(g)the holder of any Village Office shall cease to have the right to hold all other lands which he would not have continued to hold except by virtue of or as incidental to his office.
