The Odisha Re-enacting Act, 1974

 
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The Orissa Re-enacting Act, 1974 
 
Act 13 of 1975 
 
 
 
 
 
 
 
 
Keyword(s): 
Article 357(2) of Constitution 
 
 
[Received the asscnl of the President on r11e 26th 
-February 1975, first published in nn ex,roordiplary 
; issue of ihe Orissa Gazette, dated the 1st 
March 19751 
, AN ACT TO RE-ENACT CERTAIN ENACTMENTS 
' WHER~AS the President of ~ndia,' by a Procla- 
mation issued,on the 3rd March, 1973 under Article 
356; -'of the .ConstiWlion,. assumed to himself all 
fu'nctiops of the State Government and declared that 
the powers of the State Legislature shall be exercisa- 
'ble by or under the authority of Parliament ; 
AND WHEREAS in pursuance of those powers 
certain laws have been made by the President ; 
AND WHEREAS the said Proclamation was 
revoked by the President on the 6th March, 1974 ; 
AND WHEREAS clause (2) of Article 357 of 
the Constitution - provides that the laws, so,! made :by , , . 
1 
the President which the President would ,not, but for . . ,. . 
the issue of the Proclamation have been competent 
to make, shall, to the extent of the incompetqx1cy, . , 
cease to have ',effect on the expiration of a period 'of 
, ' 
one year after the Proclamation as ceased to operate, - 
unless the Iaws which shall so cease to have effect, are 
, . sooner reenacted by an Act of the appropriate 
:!.,.!,I.:.;! ugislamfe-; . 
i ,i , ,.:: ,, . . * 
q .- 
AM) WHEREAS it is expedient to re-enact 
some of the aforesaid laws ; 
BE it enacted by the Legislature of the State: of 
" ' 
Oiissa in - the Twenty-Bth Year of the Republic of 
India as follows :- 
. .' . ,; , .- . .., I. This Act may be called the Orissa Re-enacting ,,, ,d, 
Akt, '1974: 
I.:.. . , 
1 .-$or the ~tatin;cb; of Objects and &soas m OrIssn 0azert; 
EX f taord iaary, dated the 10th December, 1974 (No. 1.935). 
IqL 1 M URISSA KE-ENACTING ACT, 1Y74 [Or. Act 
Rc-cnnctmcnl of Prcsidcnt's : 2. ' The President's Acts specified- in. the3chedule 
AC~. with its Annexure are herby re-enacted with the 
modifications specified in section 3. 
Modifications 
lo tbc AC~S- 3. ','Not.withstandi ng i anything :: contained~:!iaf'the 
Acts' specified a in ,the Schedule, .'.the provisions:-+bf the 
said Acts shall be rebd and:,,c.onstrued subject to the 
modifications that in each of the said Acts:- 
(a)..the words, .beginning.rwith '!Enacted &by the 
President" and ending with "Republic of 
~.Ttidia':+shall be. omitted;: and 
, , I' . . (b) foi the woyds beginning' '.with' "IA ' kxercise 
. . of ',the 'powers7' and. dndigg . . w-ith ' !$the 
-"Eresidenf isJ to enact. as" f6llows" 
"he words: ".Be.it. enacted. as follows"2shla1l 
- be substituted. 
. . 
' PRESIDENTS ACTS 
I_______.I. .--- .- 
, , *. , , , .-, ' 64 
Serial '.I'Yeai :?Nuinber-.' . ' I.:CS~~~~J~~~~ ' '. ' 
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1 1973 6 The Orissa SaIes ~a'x (Amcndmentjr ~ct;li 4973 [ excluding 
clause (a) of section 2 which ha6 been rlpealcd by Orissa 
,, - ;Act..I&. of :!97? I. . , . . . r 
-- , 
2 ..'1973 .21. '~Th~~ri~r~~:~sta~ds~bolitio,~~(~,~~dmk~1):~~,1973 , . 
.i i 
,.a, I. :. 
; - 
I -- 
;: 3 '"19,4 a I .c.T& ofissa!~~ ~ve~~alluti'oi ' - ~re.(;cnt ion(A6e~dment) Act, 1974 ' 
, , 
4 2974 3 The Odna Estates Abolition (Amendment) Act, 1974 
5 1974 4 The Orissa Municipal (Amendment) Act, I974 

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