Section 45 in The Orissa Survey and Settlement Act, 1958
45. Repeal.
- With effect from the date, this Act comes into force in any area, the laws mentioned hereunder shall, with respect to the said area, be repealed, namely:(a)any law in force in any of the merged territories to be extent it is repugnant to the provisions of this Act; and(b)the enactments specified in Column 2 of the Schedule to the extent specified in Column 3 thereof.
