Section 1 in Bihar and Orissa Public Demands Recovery Act, 1914
1. Short title, commencement and extent.
(1)This Act may be called the Bihar and Orissa Public Demands Recovery Act, 1914;(2)[It shall come into force on such date] [The Act came into force from the 1st November, 1914, under Government Notification No. 7510 VIC-6-R, dated the 5th October, 1914, published in the Bihar and Orissa Gazette of the 7th October, 1914. ] as the [State] [Substituted by A.L.O. for 'Provincial'.] Government may appoint by Notification in the Official Gazette; and(3)It extends to the whole of Bihar and Orissa except the District of Angul and Sambalpur,
