Section 24 in The Western Orissa Development Council Act, 2000
24. Repeal and its effect.
(1)The Western Orissa Development Council Act, 1998, is hereby repealed.(2)On such repeal -(a)all properties, funds and dues, which were vested in, and realisable by, the Western Orissa Development Council constituted under the Act so repealed, shall vest in and be realisable by, the Government; and(b)all liabilities against the said Council shall be enforceable against the Government to the extent of properties, funds and dues vested in, and realised by the Government.[Substituted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.]
