The Orissa Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
NO. 824 CUTTACK, SATURDAY, MAY 31, 2003 / JAISTHA 10, 1925
LAW DEPARTMENT
NOTIFICATION
The 31st May, 2001
No. 7399-Legis.- The following Act of the Orissa Le gislative Assembly having been
assented to by the Governor on the 22 nd May 2003 is hereby published for general
information.
ORISSA ACT 14 OF 2003
THE WESTERN ORISSA DEVELOPMENT COUNCIL
(AMENDMENT) ACT, 2003
AN ACT FURTHER TO AMEND THE WESTERN ORISSA
DEVELOPMENT COUNCIL ACT, 2000
BE it enacted by the Legislature of the State of Orissa in the Fifty -fourth Year of the
Republic of India as follows:-
1. This Act may be called the Western Orissa Development Council (Amendment)
Act, 2003.
2. In the Western Ori ssa Development Council Act, 2000 (hereinafter referred to
as the principal Act), in the long title and the preamble, for the words “certain districts”, the
words “certain areas” shall be substituted.
3. In section 3 of the principal Act, in sub -section (1), for the words “such other
area”, the words “any other area” shall be substituted.
4. In section 11 of the principal Act, in clause ( a) of sub-section (1), in sub-clause
(ii), after the words “each district ”, the words, commas, brackets and figures “and pa rt of
district included, if any, under sub-section (1) of section 3,” shall be inserted.
By order of the Governor
H. MOHAPATRA
Secretary to Government
Amendment
of section 11.
Amendment
of section 3.
Amendment
of long title
and
preamble.
Short title.
Orissa
Act 10 of
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