Section 7D in The Orissa Betterment Charges Act, 1955
7D. Amendment of the Limitation Act, 1963 in its Application to the Scheduled Areas.
- ln the Limitation Act, 1963 in this application to the Scheduled Areas in the Schedule, after the words "twelve years" occurring in the second column against Article 65, the words "twelve years" and figure" but thirty years in relation to immovable property belonging to a member of a Scheduled Tribe specified in respect of the state of Orissa in [the Constitution (Scheduled Tribes) Order, 1950 as modified from time to time] [Substituted by Orissa Regulation, 1 of 1979.] shall be added.
