Section 8(3) in The Orissa Estates Abolition Act, 1951
(3)Any person who immediately before the date of vesting held land under an Intermediary on favourable terms for personal service rendered by him to such Intermediary shall, from the date of vesting be discharged from the conditions of such service and the land may be settled with him in such manner and under such terms and conditions as may be prescribed :[Provided that nothing in Sub-section (3) shall apply to trust estate which is vested in the State on or after the date of coming into force of the Orissa Estates Abolition (Amendment) Act, 1970.] [Added vide Orissa Act 33 of 1970, dated 17.5.1986.][Explanation I - [* * *]Explanation II [* * *] [Omitted vide Orissa Act 13 of 1975.]
