Section 44A(3) in The Orissa Land Reforms Act, 1960
(3)A declaration as aforesaid which is obtained or produced before the Revenue Officer after the statement in respect of the concerned trust has become final under Sub-section (3) of Section 44, shall, except where the concerned trustee has given intimation in writing to Revenue Officer prior to the finalisation of the said statement about the pendency of proceedings under Section 57-A, be of no effect whatsoever in so far as the proceedings under this Chapter are concerned.] [Inserted vide Orissa Act No. 44 of 1976.]
