Section 4(d) in The Land Acquisition (Orissa Amendment and Validation) Act, 1959
(d)the provisions of Sections 39 and 40 of the Central Act shall be deemed to have been fully complied with ; provided that the agreements with the companies, for which the acquisitions, had been made shall, within a period of six months from the date of commencement of this Act be executed and published in accordance with the provisions of Section 42 of the Central Act ; and
