Section 3 in The Orissa Board of Revenue Act, 1951
3. Construction of references to former Boards.
- All references in any enactment or in any notification, order, scheme, rule, form or bye-law, issued, made or prescribed under any enactment to-(a)the Revenue Commissioner as specified under the Government of India (Constitution of Orissa) Order, 1936, or(b)the Boards of Revenue of the Provinces of Bihar and Orissa and Madras and other authorities whose functions were assigned to the Revenue Commissioner, Orissa by the notification of the Government of Orissa No. 22, dated the 1st April 1963, or(c)the Commissioner as defined in the Administration of Orissa States Order, 1948, or(d)the Revenue Commissioner under the Administration of Mayurbhanj State Order, 1949; [or] [Added vide Act No. 18 of 1957, Section 2.](e)[ the Board of Revenue as constituted after the 1st day of August, 1951 and continued till the date of commencement of the Orissa Board of Revenue (Amendment) Act, 1957] [Inserted vide Act No. 18 of 1957, Section 2.];[shall be construed as references to the Board as constituted by or under this Act as amended by the Orissa Board of Revenue (Amendment) Act, 18 of 1957] [Substituted by vide Act No. 18 of 1957, Section 3.].
