Section 5B in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
5B. Divesting of water reservoirs already settled.
- Notwithstanding any judgement, decree or order of any Court, Tribunal or other authority, the settlement of any water reservoir of the description mentioned in the provision to Sub-section (1) of Section 5 made under that section prior to the date of commencement of the Orissa Merged Territories (Village Offices Abolition) Amendment Act, 1976, shall be of no effect whatsoever; and all such water reservoirs shall, for all intents and purposes, be deemed to have vested absolutely in the State Government free from all encumbrances.
