Section 7(3) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
(3)Notwithstanding anything to the contrary in Sub-sections (1) and (2) in the territories of the former State of Pal-Lahara, waste lands reclaimed by the Sarbarakar prior to the first day of January, 1942 shall be settled in the manner specified in Sub-section (2) and waste lands reclaimed on and after the said date in the manner specified in Sub-section (1).
