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PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Orissa Revenue Administration (Units) Act, 1963 Act 22 of 1963 Keyword(s): Revenue Administration, District, Tahsils ORlSSA ACT 22 OF 1963 mE ORISSA REVENUE ADhlWISTRATXON (UNITS) ACT, 1963 --- CONTENTS PREAMBLE SECTfONS . 1. Short ti~Ic,'cxtat and cornmcncement 2. Units of Rcvznue Administrat ion I 3. Constilutjon of Rcvcnue Divisioris, Districts and Subdivisions 4. Conslitution of Talisils 5. Repral and savings SCHEDULE '[mE ORISSA REVENUE ADMINISTRATION (UNITS) ACT, 19631 [Receillecl rhc crssenc of tlze Go~~er~zor olr the 25th Oc lobel- 1963, first p ublisl~erl Dl (11z exlmol-di1tm.y issue of the Orissa Gazette, cln/ec/ the IGtlr lVovet~tber, 19631 AN ACT TO CONSOLIDATE AND AhlEND THE LAW RELATING TO CREATION OF UNlTS FOR THE PURI'OSES OF REVENUE ADMINISTRATION IN THE STATE OF ORISSA BE it enacted by the legisIat~rre of the State of Orissa in the Fourteenth Year of the Republic of India, as folloivs :- 1. (I) This Act may be called thc Orissa Revenue short li~lc, cxtcnt nnd P.dministratio n (Units) Act, 1963. comrncncc- mcnl (2) It shall extend to lhc whoIr: of the St~te of Orissa. (3) It shall come into force ' on such date as the State Government msy, by notification, appoint. 2. The urlits for ptlrposes of revenue administra- unite rc~enuc ni tion within the State sl~alI be thz Revenue Divisions, adminislca Districts. Subdivisions and Tahsils as hereinafter speciiied a 2. E:!n:< iciu krcc wi:h clrcct Cronl thc 1st January, 1364. vide ~olifi~~,i~~ NO, 72157-115 .-3163-B., dated ~hc 281h Dwcmbtr, 1963 pub~ishcd ill Orirsa Gn_rpr(c, ~:<rra~*rdin3r .; d:~l?r' (LC 281h Dcccmbcr, J9h3 (No.] 066). 766 THE ORISSA REVENUE [Or. Act 22 Constitution or Rcvcnue 3. The Rzvenuc Division 2nd the District a~ld Divisions, Subdivision shall, for purposes of this Act, be Di31ricls respectively- and Sub- divisions. (a) the Revenue Division consti~uteci from time to time in accordance with the ~rovisions of the Orisss Revenue Divisional CoMs- ofis, Act 19 sioners' Act, 1957 ; and or 1957. (b) the District and Silbdivisio~l constituted from time to time in accordance with the provisions of the Code of Criminal Proce- dure, 1598 : 5 of 1898 '[Provided that the district, as defined in the Kandhmals Laws Regulation, 1936, Rcsulation 4 shall bc deemed to be a district for of 1936. purposes of this Act. ] Gnsli~ution 4. The State Government may, by notification or Tahsils. divide any Subdivision into as many Ta hsils, fixing the local limits of each such Tahsit as they deem fit and may in like manner alter the said limits : Provided that the State Government may declare the whole of the are2 within the Iocal limits of a Sub- division to be a!so a Tahsil ; Provided further that any area declared to be a Ta hsil for ths purposes of revenue administration prior to the date of commencement of this Act by an order notified in the Gazette and in force immediately before the said date, shall, unless the Stale Govern- ment otherwise direct, be deemed to be a Tahsil for purposes of this Act. Ropcal and 5. With effect from the date of commencement of saviw. this Act- (a) all references to a Deputy Commissioner in any other law or in any ruIe, regulation, order or noti6ca tion having the force of law, shall, for all purposes whatsoever whether relating to revenue ad ministration or not, be read and construed as references to the Collector of the district within the local limits of which the area within the local jurisdiction of the Deputy Commis- sioner is situate ; .- 1. Substituted by the Amul Laws Rcylation ( Repcal ) Act, 1967 ( Or. Act 19 of I9674 s. 4. (b) the laws specified in the second column of the Schedule shall stand repeaIed to the extent specified in the third column thereof : (c) save as otherwise provided in this Act any otber law or any rule, regulation, order or notification having the force of law corres- ponding to any of the provisions of this Act or repugnant thereto shall stand repealed ; and (cl) save as otherwise provided in rhis Act all units of revenue administration by whatever name locally known before the said date shall cease to be such units. 768 THE ORISSA ICEVENUE [Or. Act. 22 of 19h?! ADMINISTRATION (UWITS) ACT, 1963 SCHEDULE ENACTMENTS REPE:~LED ( Scc Section 5 ) -. -- --- - - SI. No. Nunibcr and ycsr SIlort lit Il: Exlcnt of rcpcaI 1 21 of 1836 . . ~e1lg31 Districts Act, I836 . . TIlc whole 2 Bcngal Act 4 of 1864 Dcn~al Districts Acl, I864 . . Di~to 3 Madras Act 1 of I865 Madras Disrricts Limits .4ct, Ditro 1865. 4 l~of118l . . Ccntral Provinces Land Section 14 Rcvcnue Act, 1881 5 Central P r o v i n c e s CcntraI Provinces Lnnd Section 6 Act2 of 1917. Rcvenue Act, 19 17. 6 . . Administration of 0ric;sa Paragraph 3 Stiltcs Urdcr, 1945. 7 . . Administralion or Mayur- Paragraph ! bllanj Slatc Ordcr, 1949. --..- - <- --
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