(3)Any suit for the ejectment of any person holding a service tenure instituted before the commencement of this Act, or any execution proceeding arising therefrom, shall be disposed of as if Section 235 of the Orissa Tenancy Act, 1913 (B. & O. Act 11 of 1913), as amended by this Act, had been in force at the time of the institution of the suit in the Court of the first instance.Explanation 1. - Any person who is recorded a 'jagirdar' in the record-of-rights of the last settlement shall be deemed as a holder of service tenure.Explanation 2. - Nothing provided here would affect the rights of any person who has already acquired right of permanent tenancy under the holder of a service tenure.
