Section 7 in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948
7. Modification of Madras Act I of 1908 and B. and O. Act II of 1913.
- The provisions of this Act shall, as far as may be, be read and construed as forming part of the Madras Estates Land Act, 1908 (Madras Act I of 1908), or, as the case may be, of the Orissa Tenancy Act, 1913 (B. and O. Act II of 1913):Provided that where any of the provisions of this Act is inconsistent with or repugnant to the provisions of the aforesaid Acts, it shall prevail and the said provisions of the aforesaid Acts shall be deemed to be modified to that extent.
