Section 13(4) in The Orissa Estates Abolition Act, 1951
(4)If there is a difference of opinion between the Chairman and the member in regard to any matter, the same shall be referred by the Chairman to a Judge of the High Court to be nominated by the Chief Justice of the Tribunal.[Chapter-II-A] [Repealed vide Orissa Act No. 33 of 197 , See, Orissa Gazette Extraordinary dated 21.12.1970.][Savings and removal of doubts - (1) Notwithstanding the repeal of Chapter li-A of the Principal Act all estates in respect of which claims and references made under the said Chapter were pending on the date of coming into force of this Act, shall be deemed to have been excluded from the operation of the vesting notification.
