Section 1 in The Orissa Preservation of Private Forests Act, 1947
1. Short title, Extent, Commencement and Duration.
(1)The Act may be called the Orissa Preservation of Private Forests Act, 1947.(2)It [extends] [Extended to the partially excluded areas with modification by Notification No. 4236, Rule-P/7.6.1 947-Orissa Gazette-Dated 13.6.1947-Part III, page 185.] to the whole of the [State] [Substituted by A. O. 1950 for 'provincial'.] of Orissa.(3)[ It shall come into force in such areas and from such date as the [State] [Applicable to Merged Territories only by Orissa Merged States (Laws) Act IV of 1950-Section 8 and Schedule.] Government may by notification, from time to time direct.](4)It shall cease to have effect on the expiration of a period of twenty-four years except as respects things done or omitted to be done before the expiration thereof a Section of the Orissa General Clauses Act of 1937, shall apply upon the expiry of this Act as if it had then been repealed by an Orissa Act.
