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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(f) in The Orissa Estates Abolition Act, 1951

(f)No such estates shall be liable to attachment or sale under the processes of any Court and any order of attachment passed in respect of such estate prior to the date of vesting shall, with effect from the date of vesting, cease to have any effect;