Section 1(3) in The Orissa Offices of Village Police (Abolition) Act, 1964
(3)It shall [come into force] [[The Act came into force w.e.f.(i)The 1st April, 1965 in respect of all village police in the (a) Nayagarh subdivision in the district of Puri; (b) Nilgiri subdivision in the district of Balasore; (c) Athgarh Sub-division in the district of Cuttack, vide Notification No. 2472-P,/ 24-1-1965, published in the Orissa Gazette/12-2-1965, Part III;(ii)The 1st May, 1965 in respect of all village police in the district of Kalahandi, vide Notification No. 4475-P./17-2-1965, published vide Orissa Gazette 26-2-1965, Part III ;(iii)The 1st July, 1965 in respect of all village police in villages, namely: Aranga, Niladriprasad, Nitapaill and Taradahi in Banpur Tahsil under Khurda Sub-division in the district of Puri, vide Notification No. 17265-P./19-6-1965, published vide Orissa Gazette 12-7-1965;(iv)The 1st December, 1965 in respect of all village police in the area of Khondmal Sub-division in the district of Phulbani, vide Notification No. 29554-P.-P2C-19/64/5-11-1965, published, vide Orissa Gazette 12-11-1965, Part III.]] at once.
