[Cites 0, Cited by 0]
[Entire Act]
State of Odisha - Section
Section 13 in The Orissa Board of Revenue Act, 1951
13. [ Removal of difficulties. [Inserted vide Act No. 18 of 1957, Section 11.]
- If any difficulty arises in giving effect to the provisions of this Act the State Government may, as occasion requires do anything which appears to them necessary for the purpose of removing the difficulties.]The ScheduleEnactments Repealed[See Section 9]| Year | No. | Short title | Extent of revenue |
| 1913 | I | The Bihar and Orissa Board of Revenue Act, 1913 | The whole |
| 1894 | I | The Madras Board of Revenue Act, 1894 | Ditto |
| 1803 | I | The Madras Board of Revenue Regulation, 1803 | Ditto |
| 1948 | VIII | The Orissa Revenue Commissioners' (Regulation of Functions)Act, 1948 | Ditto |