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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2) in The Orissa Estates Abolition Act, 1951

(2)All appeals pending before the High Court on the date of Commencement of the Orissa Estates Abolition (Amendments) Act, 1962 (Orissa Act 16 of 1962) shall stand transferred to the Collector of the District having jurisdiction.