Section 40(2) in The Orissa Land Reforms Act, 1960
(2)Every suit for the specific performance of a contract for the transfer of land, instituted after the 26th day of September, 1970 and before the commencement of the Orissa Land Reforms (Amendment) Act, 1973 (President's Act 17 of 1973) shall abate and no suit for the specific performance of any such contract entered into before such commencement shall be maintainable.
