Section 48 in The Orissa Estates Abolition Act, 1951
48. Repeal.
- With effect from the date of publication of the notification [in the Gazette] [Inserted vide Orissa Act No. 15 of 1956.] under Section 3, [or Section 3-A] [Inserted vide Orissa Act No. 18 of 1952.] [or the date of execution of the agreement under Section 4 as the case may be] [Inserted vide Orissa Act No. 15 of 1956.] in respect of an estate-(a)the Bengal Permanent Settlement Regulation, 1793, (Bengal Regulation 1 of 1793), the Madras Permanent Settlement Regulation, 1802) Madras Regulation 25 of 1802, the Madras impartible Estates Act, 1904 (Madras Act to of 1904 and the Madras Estates Land Act, 1908 (Madras Act 1 of 1908) shall be deemed to have been repealed in their application to that estate it if has been governed by any of those Acts or Regulations immediately before that date;(b)the Central Provinces Land Revenue Act, 1881, (Central Provinces Act 17 of 1881), the Central Provinces Tenancy Act, 1898, (Central Provinces Act 11 of 1898), the Central Provinces Land Revenue Act, 1917 (Central Provinces Act 2 of 1917), the Central Provinces Tenancy Act, 1920 (Central Provinces Act 1 of 1920) and any other law or laws for the time being in force shall be deemed to be repealed in so far as they are repugnant to the provisions of this Act.
