Section 14(4) in The Orissa Estates Abolition Act, 1951
(4)The powers, duties and functions of the Anchal Sasan and the constitution of the Anchal Sabha shall be an Act of the State Legislature:[Provided that until provisions of the Orissa Anchal Sasan Act, 1955 (Orissa Act 4 of 1056) defining the Powers, duties and functions of the Anchal Sasan, Anchal Sabha and Anchal Adhikari are enforced, the estates vested in the State Government shall subject to the provision of this Act, and subject to such directions as may by general or special order be issued by the State Government in this behalf, by managed according to the laws, rules and regulations for the time being in force for the management of the State Government estates or raiyatwari areas or other areas under the direct managed of Government by whatever name known, as the case may be.] [Substituted vide Orissa Act No. 23 of 1957.]
