The ODISHA EXPIRING LAWS CONTINUANCE ACT, 1951

title,
Üteut and
Dent.
•at deemed
•nd token
have
e&ct from
éhe dete Of
expiration
of the Aot
intended
iO be
ontinued.
72
ORISSAACT xxxlll dF
THE ORISSA EXPIRING LAWS CONTINUANCE ACT,
(Received the the Governor on the 15th æober 1951,
pebbi8hedin an "traordinary of the Orissa Gazette,
dated the 20th October 1951]
AN Acr rog OF EXPIRING
WHEREASBills for the continuingof Acts in forceonly for B limited pøriod m8Y not be sometimes paued
before the expiration of the Act intended to be continued
and great inconveniencemay arise therefrom ;
It iB hereby enacted as follows
l. (1) miis Aot may be called the Oriøsa Expiring
Continuance Aot, 1951.
(2) It extends to the whole of the State of Orisss.
(3) It shall comeinto force at once.
2. When ony Bill may have been Orshall be iniroduoed into
any current or future Sessionof the Orissa Iagi81ative Assembly
for continuance_Qf. Actnhich-would such Sessions
shall have expired beforethe BillföFomtfMiifig
have been passed 8,nd have received the assent of
the Governor ODthe President, as the cagemay be, guoh continue
ing Act shall be deemed ond taken to hove effeot from the date
of the expiration of the Aot intended to be continued fully
and effectually, to all intentg and purpoeee, as if such continuing
Act had actually been passed and assented io before the
expiration of such Act except otherwise gpeoifically provided in
such continuing Act :
Provided neverthelees, that nothing herein contained shall
extend or be oonstrued to extend to affeot any person or pørgms
with any punishment, penalty or forfeiture who%soever, by
rueon of anything done or omitted to be done by any euoh
person or persons contrary io tho provisions of the Aot so
oonfiuued before the expiration of same and the date bt
which the Act oontinuing the same is first published in the
Gazette.
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