*Orissa Land Reforms (Amendment) Act, 1992**
| [Orissa Act No. 29 of 1993] | [30th November, 1993] |
An Act further to amend the Orissa Land Reforms Act, 1960.
Be it enacted by the legislature of the State of Orissa in the Forty-third Year of the Republic of India as follows:-
* For Select Committee Report. Sea Orissa Gazttte Extraordinary dated the 19th October, 1992 (No. 1411).
** [Received the assent of the President on the 30th November, 1993, first published in an extraordinary issue of the Orissa Gazette, dated the 28th December, 1993]
1. Short title.- This Act may be called the Orissa Land Reforms (Amendment) Act, 1992.
2. Amendment of Section 59.- In the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960) (hereinafter referred to as the principal Act, in Section 59, for sub-section (2), the following sub-section shall be and shall be deemed always to have been substituted, namely:-
"(2) The Board of Revenue may) on being moved in that behalf by the Collector of a district or by the Land Reforms Commissioner, revise any order passed by any authority under this Act within twenty-five years from the date of such order".
3. Validation.- Notwithstanding anything to the contrary in any judgement, decree or order of any court or other authority, any order passed by the Board of Revenue in exercise of the powers of revision under sub-section (2) of Section 59 of the principal Act, as it stood prior to the date of publication of this Act shall, if such order has been passed within twenty-five years from the date of the order revised, be deemed, for all intents and purposes, to have been validly and effectively passed as if sub-section (2) of Section 59 of the principal Act as amended by Section 2 of this Act was in force at all material times and, accordingly, no suit or other legal proceeding shall be instituted, maintained or continued in any court or before other authority on the ground that the Board of Revenue had exercised its power of revision under the said sub-section (2) of Section 59 without reasonableness end with undue delay.