The ODISHA MERGED TERRITORIES' PETITION WRITERS' CONTINUANCE OF LICENCES ACT, 1956

218
ORISSA ACT 19 OF 1956
THE ORISSA MERGED TERRITORiES' PETITION WRITERS'
CONTINUANCEOF LICENCESACT, 1956
[ Receivedthe assent of the Governoron the 2nd October1956,
fret publishedin Extraordinary issueof theOrisa
Gazette, dated the 9th October1956 ]
AN AOT FOR OONTINÜANOE or OY THE PETITION
m THE MEBGED TERRITORIES FOR A LIMITED PERIOD
lhtHERI' AS it is expedient to provide for the
continuance, during a limited period, of licences
of the petition writers in the mergedterritories ;
It is hereby enacted by the Logislature of the
State of Orissa in the Seventh Year of Republic
of Inwa as follows :—
1. (l) This Act moy be called the Orissa MergedShon title,
andTerritories' Petition Writers' Continuance of Licences
meat. Act, 1956.*
(2) It extends to the whole of the merged
territories of the State of Orissa.
(3) It shall be deemed to have come into force
on the 1st July 1956.
2. In this Act unlessthere is anything repugnantDoanitjonB
in the subject or context—
(i) " petition writer " meansa person carryin g
on his profession as such under the terms
and conditions of a valid licenee in any
of the merged territoriæ of the State of
Orissa during the period from the 1st
January 1948 to the 30th June 1951.
(ii) "prescribed" mems prescribed by rules
made by the High Court under this Act.
3. A petition writer shall, subject to the pres-
•cribedrules be entitled to continuehis profession aepmfeesion. such for a period of five years from the commence-
ment of this Act.
4. The petition writers shall be governed byPover of
Eigh Coue.such rules as the High Court may from time to time
makemake as regards control, discipline and conditions ofrulæ.
their licences.
EorStatementof ObjectsandReasonsgeeOriasøgazet$gBdarordinrydatedthe 27bhAugust1956,
For Rules303Oriaya, azzetteP tet lilt doted the 218t 1956.
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