8. Rights and privileges of the Raja of Puri in respect of the Gajapati Maharaja Seva not to be affected.
- Nothing in Section 7 shall be deemed to affect the rights and privileges of the Raja of Puri in respect of the Gajapati Maharaj Seva merely on the ground that the Raja has ceased to perform the duties of the Chairman for the time being nor shall anything therein contained preclude any person from establishing in a Court of competent jurisdiction his right to succeed to the said Seva as recorded in the Record-of-rights :Provided that no Court shall have power to stay the operation of any order passed in accordance with the provisions of the aforesaid section pending the final disposal of the proceedings in such Court or of any appeal or application arising therefrom or in relation thereto; and no order of any Court in any such proceedings shall have the effect in rendering invalid or inoperative in law anything done or any action taken prior to the date of such order and in pursuance of orders of the State Government passed under that Section.
