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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(3)(iv) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963

(iv)The 1st April, 1967 in the Merged Territories comprised in the district of Keonjhar, vide Notification No. 16333-E. A.-I.-C.-D.-81/67-R./31.3.1967, published in the Orissa Gazette Extraordinary No. 336/ 1.4.1967.]] as the State Government may, by notification, appoint in that behalf and different dates may be so appointed in respect of different areas.