Section 33 in The Orissa Estates Abolition Act, 1951
33. Final publication of the Compensation Assessment Roll.
- When all such [objections, appeals and revisions] [Substituted vide Orissa Act No. 16 of 1962.] have been disposed of, the Compensation Officer shall make such alteration is the Compensation Assessment Roll as may be necessary to give effect to any orders passed [on such objections, appeal and revisions as aforesaid] [Substituted vide Orissa Act No. 16 of 1962.] and shall cause the said roll as so altered to be finally published, in the prescribed manner and every entry in the roll so finally published shall, except as here in after provided be final and conclusive evidence of the matter referred to in such entry and also of the nature of the interests of an intermediary and the apportionment of the compensation among the persons claiming interests therein :Provided that nothing-contained in this Act shall after the right of any person to establish his claim in respect of any estate or part thereof by due process of law in the Court having jurisdiction.
