Section 20A(2) in The Orissa Estates Abolition Act, 1951
(2)[ In the case of awards made prior to the commencement of the Orissa Estates Abolition (Second Amendment) Act, 1957, the Claims Officer shall revise such awards as are referred to him by that Compensation Officer and shall apportion the claim as provided in Sub-section (4) of Section 20.] [Inserted vide Orissa Act No. 3 of 1958.]
