Section 5(k) in The Orissa Estates Abolition Act, 1951
(k)[ with effect from the date of vesting or the date of commencement of the Orissa Estates Abolition (Amendment) Act, 1956 (Orissa Act 15 of 1956), which ever date comes later, all contracts for gathering of produce from land or for collection of produce or fish from forests of fisheries or collection of fees or tolls from hats, bazars, ferries and such other sairat interests lying within the estate entered in to between an Intermediary and any other person shall, notwithstanding anything in any judgement, decree or order of any Court, become void : [Inserted vide Orissa Act No. 15 of 1956]
