The KHONDMALS LAWS REGULATION (REPEAL )ACT, 1985

title
and com-
mencement.
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ORISSA ACT 15 OF 1985
*THE KEONDMALSLAWS,REGULATION(REPEAL)ACT,1985
[Received the assent of the Governor on the 3rd October 1985, first published in
an extraordinary issue of the Orissa Gazette, dated the 11th Octöber 1985B
ACT To RæEAL KHODMAISLAWS, REGULATION,1936 AND TO PROVIDBFOR
MATTERS CON-*ECTD OR DIODENTAL THERETO
it enacted by the Legislature of the State of Orissa in the Thirty-sixth Year of
the Republic of India, as follo€s .
1. (l) This Act may be called the Kbondmals Laws Regulation (Repeal) Act, 1985
(2) This section shall come into force atonce and the remaining provisions of
this Act shall come into force on such date as the State Government may, by notification
appoim in this behalf.
Repeal of
2. The Khondmals Laws Regulation, 1936 is hereby repealedRegulation
4 of 1936.
3. For removal of doubts it IS hereby declaredthat notwithsanding the repeal ofRemoval of
the said Regulation an enactments specified in the Schedulethereto which were in forcedoubts.
immediately prior to the commenccment of this Act in the areas comprising the district
as defined in the said Regulation; shall continue in force in the said areas untill altered
or repealed, or amended by a competent legiSlature qr ccmpetent authority.
4. In section 3 of the Orissa Revenue(Units) Act, 1963the proviso under clause(b) OrisuAmmdmeit
of Section 3. shall be' • deleted. 22 of
of the Orissa
Agt.220f
3963, *For the Bill. See Orissa Gazette,Extraordizary$ dated the 23rd July •1985(No. 994)
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