Section 4(a) in The Land Acquisition (Orissa Amendment and Validation) Act, 1959
(a)any notification published under Sub-section (1) of Section 3 of the Orissa Act, read with the corresponding notification under Clause (c) of Section 2 thereof, shall be deemed to be, a notification issued by the State Government to the effect that land in the locality specified in the notification was needed for a public purpose and for the company specified therein within the meaning of Section 4 of the Central Act and shall have the same force and effect as fully and effectively as if the particular land had been declared under Section 6 of the Central Act to have been needed for the said company;
