Section 6 in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964
6. Special provisions in respect of properties already vested.
(1)The provisions of this Act and the rules and orders made thereunder shall, so far as may be, apply in relation to a tank, orchard or tree belonging to Government, the possession, management and control whereof has vested in the Grama Sasan in pursuance of an order made by Government before the date of commencement of this Act and shall, subject to the provisions of Sub-section (2), have force and effect as fully and effectively as if the vesting of possession, management and control of such property in the Grama Sasan had been effected under this Act on the date aforesaid :Provided that nothing herein contained shall have the effect of extinguishing any rights in such property validly created in favour or any person by the Grama Sasan at any time after the date of the orders of Government as aforesaid.(2)In respect of any tank, orchard or tree to which the provisions of Sub-section (1) apply-(a)a declaration specifying such property shall be deemed to have been made by the Collector under Section 3 on the date of commencement of this Act;(b)an application under Sub-section (1) of Section 4 may be made within sixty days from the date of commencement of this Act ; and(c)all proceedings pending on the said date in any civil or revenue Court or before any other revenue authority in so far as they relate to any rights extinguished by the operation of this Act shall stand annulled.(3)The provisions of this section shall have effect notwithstanding anything to the contrary contained in any other law or contract or in any judgement, decree or order of any Court or other authority.
