(1)This Act may be called the Orissa Tenancy Act, 1913.(2)It shall come into force on such date as the State Government, as the previous sanction of the Central Government may, by notification in the Official Gazette, appoint in this behalf; and(3)It shall extend to the districts of Cuttack, Puri and Balasore in the State of Orissa, except any area or part of an area which is constituted as a Municipality under the Bengal Municipal Act, 1884 (Bengal Act III of 1884), and which is specified in this behalf by notification issued by the State Government.
