LexThe ODISHA REPEALING ACT, 1948
Odisha · state statute
Open in Lexace · Ask the AI about this actORISS A CT IX OF 1948
[ Tm: 0 &1ssA R EPEALIN G A cT, 1948 p
(5th Ma?J, 1948)
A t to Repeal certain enactments in force in the [State1' f . An c o Drissa
W n:EREAI\ it is expedi ent that the e nactments spec"f d . h
d l e w hich are s pent or have otherwise becom 1 ie in t e
Sche v~ ceased to be in force otherwise than by ex p;e s~~dec ess~~y
or ha! should be e xpressly a nd specifically repealed . specific
~ I I
It is hereby e nacted as follows :-
1."'Th\s Act may be called the Orissa Repealing A ct, 1948.
Short titl e
2 The enactm ents s pecified in the Schedule ar h b • h . d . h f e ere y n
pealed to t e extent mention e m t e ourth column thereof <>.epea.J of
~ . ~~
I b t• • A f ena ctment s 3. The repea . y .tms . ct o any enactment shall not affect . '
any Act or Regulation m which such enactment has b een applied, Sa.vmgs
incorporated or referred to ;
and this Act shall n~ t affect the validity , invalidity, effect
or conseque?ces of ?nJ'.t?mg already do~ e or suffered or any right,
title, obligation or hab1lity a ~rea?y acqmr ed, accru ed or incurred,
or any remedy or proc eedin g m respect thereof, or any release
or discharge of or from any debt, penalty, obligation, liability
claim or demand or any indemnity already granted, or the proof of
any past act or thing ;
nor shall this Act affect any principle or rule of law, or
established jurisdiction , form or course of pleading, practice
or procedure, or existing usage , cust om, p rivilege, restriction,
exemption, office or appointment, notwithstandin g that the
same respectively m ay have been in any manner affirmed, recogni
sed or derived by, in or from any enactment h ereby repealed ;
nor shall the repeal by this A ct of any enactment revive or
restore any jurisdiction , office, custo m, liability , right, title,
privilege, restri.':tion , e xemption , usage , practic e, p rocedure or
other matter or thing not now existing or in force.
1 J,EGt ~ LAT t V F. PAPF:Rs . -Fo r Sto.temon t of Objec ts a nd R oasons,
m Oriss~ Gaai;tte, Exfrno rd innry, d ate d t he HLh March , 1 9il~, P· 8 a ~rl ~or
Procoed mg ~ in th o AAsombly, see P r e o iorling A o f tho Or1ssa L eg islati ve
Assomhly, 1948, Vol. VII , pp . 718-7 JP.
"P 2 ~n b stituto d by lhe A'tlnptnt ion o f J .. aws Order , 1960, for
rovm co' ,.
67 529
530
---
0. R EPF.ALINC: A T, 1948 Tnr mss.' , · .
---
JHE SCHEDULE
R EPEALS
(See section 2)
Short title
[or. Act ix
Extent of
repeal
~
Year No. [
I 2 I --------- 3
1937
1937
1938
1938 1
1938 I
1938
1938
1939
1939 I
1940 I
1940
1940
1941
---E O R T. .\ L EGI<;LAT!VE • EMBLY ACTS OF TB ,
II The Madras Estates Land (Orissa The whole
Amendment) ct, 1937.
VI ll Agriculturists' Loans
A~endment) Act. 1937.
(Ori ssa '"Ditto
The Bihar and Oriss a Public Safety
{Orissa Repeal) Act, I 938.,.
Ditto
IV The Madras Est ales
mend ment) Act, 1938.
Land (Orissa Ditto
VI The Lega l Practition ers ' (Orissa. mend-
ment) 1\ct , 19 38.
Ditto
Vlll The Orissa T enancy {Amendm ent) Ditto
\ct, 1938.
IX The Orissa Famin Relief Fund Ditto ( mendment) ct, 1938.
The Madra s Estates L:md (Orissn Ditto Amendm ent) ct, 1939.
V I The Orissa Cou rt Fees (Am endm ent) Ditto Act, 1939.
I
I 1 The Madras Estates Land (Orissa Ditto Amendment) ct, 1940. I
IV The Madras Estates Land (Orissa Ditto Second Amendme nt) Act, 1940.
v The ~rissa Legislative • ssembly Ditto
Salanes and Allowances CT emporary
Repeal) Act, 1940.
I The Orissa Tenancy (Amendment) Ditto Act, l941
of194H] Tm: 0HI SSA RET't:ALTNG 1\r1, 1948 531
• ( Schedule-contd. ) .. _____ _
Shorl title
I
Extent
of repeal
--- , 4 I I 2 I 3 ' --1~ ::! • 11 The Ori~sa I .ocal Authorities Payment
I of Census Expenses 1\ct, 1941.
1941 Ill 'fh e OrissC\ Hindu l~ t" li gi o 11 s Endow-
ments (. \mcn<lmc11l) . \ ct. 1941.
The whole
Diuo
1941 IV The Mn elms F.stnlcs Land (Ori~ sn
Amendm ent) Act, I <)41. Ditto
1941 V I The Orissa T enancy (Scco11J 1\me11J-.. mcnt) Act, 1941 . ..
Diuo
1942 The Madras Estat es LanJ
Amendment) /\ct, 1942.
(Ori s~u Diuo
~ 1942 11 T he 13ihar rand 01issa Co-op erative Sections 2,
Societies (Orissa Amending and 3, 4, and 5
Validating) Act, 1942.
1942 III The Orissa Local Authoriti es Extension
1
Thc whole
of O ffice Act, 1942.
1
1942
1943
IV The Orissa Legislative Assemb ly (War
Service) Act, 1942.
' The Madras Estates Land (Orissa
Amendment) Act, 1943.
Ditto
Ditto
1943 II The Oris sa Co-operative Land Mortgage Ditto
Bank (Amendment) Act, 1943 . .
1943 III The Orissa Local Authorities Extensi on Ditto
of Office (Amendment). /\ct, 1943.
1943 IV The Oris sa Tenancy (Amendment) Act, Ditto
1943.
1943 V The Bihar and Orissa State-aid to Indus- Ditto
tries (Orissa Amendment) Act, 1943.
1943 VI The Orissa Sta mp (Amendment) ct, Ditto
1943.
1943
1
Vil ! The Orissa .Hindu Religious Endow
ments (A mendment) Act, 1943.
I
Ditto
532 TnE O n1ssA R EPEALIN G A cT, \ 948 (Or. Att IX
(Sc!tednle-contd ,)
Year \ No. \ Short title Extent o(
repeal .
1 I 2 I 3
1943 IX
-'-----
The Bihar and Orissa Motor Vehicles I The whole
T axation (Orissa A mendment) Act,
1943
1943. n
X The Madras Motor Vehicles Taxation
(Orissa Amendment) Act, 1943.
Ditto
1943 XI The Bihar and Orissa Municipal (Orissa Ditto
Amendment) Act, 1943.
1943 XII The Bihar and Orissa Municipa l (Orissa Ditto
1944
1944
Amendment) A ct, 1943.
The Madras Estates Land (Orissa Ditto
Amendment) Act, 1944. '
II The Utkal Univ ersity (Amendment ) I Ditto
Act, 1944.
1944 Ill The Orissa T enancy (Ame ndment ) Act, Ditto
1944.
1944 IV The Orissa Tenancy (Second A mend- Ditto
ment) Act, 1944.
1944 VI The Bihar and Orissa Motor Vehicles Ditto
Taxa tion (Orissa Second A mendment)
Act, 1944.
1944 Ylll The Centfal Provinc es Tenancy (Orissa Ditto
Amendment) A ct, 1944.
1944 IX The Orissa Hin du ! Religious Endow- Ditto
ments (Amendment) Act, 1944.
1944 X The Madras fana tes Land (Orissa Section 4
Amendment) Ac:t, 1944.
1944 XI The Madras Estates Land (Orissa The whole
Amendment) Act, 1944.
1944 XII The Orissa Leg islative Ass embly Sala - Ditto
ries and Allowanc es (Temporary
Repeal) Act, ~ 944.
of f948)
Tm: 0&JS8A R EPEALING ACT, 1948 533
" (Sch edule-contd.)
..--,- 1 -N Short title / Extent of Y e.ar o. I repeal
' ~_;_-----
-!I 2 I 3 ! 4
I
I I
1945 The Madr:is Estates Land (Orissa The whole
.¢..mendment ) Act, 1945.
1945 I JJI
I
The Bihar and Orissa Co-operative
Societies (Orissa A mendment) Act
1945. '
1945
1946
1946
1946
,YI The Orissa (Mum1if's Proceedings) Vali-
1 dation /\ct, 1945.
I
1
The Madras Estates Land (Orissa
A mendment) Act, 1946.
JI / The Orissa Nf inisters' Salaries (Amend
ment) Act, 1946.
III The Orissa Legislativ e Asse mbly
Speaker's and Deputy Speaker's
Salari es (A mendment ) Act, 1946.
IV The Orissa Legislative Assembly Mem-
bers' Salaries and A llowances
(A mendment) .~l et, 1946.
1946 VIII The Madras District Municipalities
(Orissa Amendm ent) Act, 1946.
Ditto
Ditto
Ditto
Ditto
Ditto
Ditto
Ditto
Sections 2 1946 X The Oriss a Tenancy (Amendment) Act,
1946. I and 3.
1946 XII , The Orissa War Costs Surcharges on
Electric Utilities Validatin g A ct,
1946.
1946 XIII / The Court of Wards (Orissa A mend
ment) Act, 1946.
I
1946 XIV The Cent ral Provinces Court of Wards
(Orissa A mendment) Act, 1946.
The whole
Ditto
Ditto
1946 XV The Madras C:ourt of Wards (Orissa • Ditto
Amendment ) Act, 1946.
•
No. I
2 I
( ched11/e-c ontd.)
Short Litle
3
RmH'L.\THl:\~ i't.\ni:: BY Tm: C on:R:s'Oit
[Or. Act IX
Extent ol
repeal.
4
1 .38 The El phan ts' Preservation (Amend- The wliole
m •nt) Regulation , 1938. •
1939 The . \ngul Laws (.\mendment) Regula- Ditto
tion. 1939.
1939
1940
ll The Khondmals Laws ( mendment)
Regulation , 1939.
'l he Central P1ovinces Land Revc·m1c
. \cl (.-\mcndmcnl) Regulation, 1940.
Ditto
11 The ,\ngul Laws ( men'1ment) Regu
lation, 1940.
Ditto •
1940
1940
1940
1941
Ill T he Angul Laws (. \mcn<lmcnt) Regu
lation , 1940.
The Khondm als Law s (Amendment)
Regulation , 1940.
11 The Agency Rules (Orissa mendm ent)
Regulation , I 94 I. '
Diuo
Ditto
Ditto
1941 Vlll T he ...-\ngul Laws ( mendm ent) Regu- Ditto
lation, 194 I.
1941
1942
IX The Khondrnal s Laws ( m endment)
Regulation. 1941.
The lndian Post Offic e (Orissa Amend
ment) Regulation, 1942.
Ditto
Ditto
1942 11 The Angul Laws (Amendment ) Regu- Ditto
lation , I 94~.
1942 lll The Khondmals Laws (Amendment) Ditto
Regulation, 1942.
1943 II The Angu l Laws (.\mendment) Regu- Ditto
lation , 1943.
1943 lll The Khondmals Laws (Amendment)
l Regulation, 1943.
Ditto
-
of 1948)
THE OP.I SSA R EPEAJ.ING ACT, 1948
( Scheclule- concld.)
535
__.r--Yea,r l N:.
1
1 Short title Extent of
repeal.
-- 1 -rZl:-----~3-----~-~4 ~
--1943
1943
v The Angu l Laws (Second
Regulation, 1943.
l
VI The Angul Laws (Third
Regulation , 1943.
Amend ment)
mendm ent)
1943 VIII The Khondmals Laws (Second mend-
'
ment) Regulation, 1943.
1 I
1944 JI T he Agency Rules (Orissa mendment)
Regulation, 1944.
1944 •
1944
0
1944
I JI The Khondmals Laws (Am endment)
Regulati on, 1944 .
IV The Angul Laws ( mendment) Regu
lation, 1944.
VI The ngul Laws (Second mendment )
Regulation, 1944.
The whole
Ditto
Ditto
Ditto
Ditto
Ditto
Ditto
1944 VII ' The Khondmals Laws (Second Amend- Ditto
1945
1945
1946
1946
ment) Regu lation ,, 1944.
I The A ngul Laws (Am end ment) Reg u- Ditto
, lation, 1945.
1 I The Khondmals Laws (Am endment) Ditto
Regulation, 1945.
The Age ncy Rules (Orissa mendment)
Regulation, 1946.
The Khondmals Laws (Am endment)
Regulation , 1946.
Ditto
Ditto