Section 1(3) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
(3)It shall [come into force on such date] [[The Act came into force with effect from-(i)The 1st April, 1965 in the Merged Territories of the former States of Daspalla, Khandpara, Mayurbhanj and Nayagarh, vide Notification No. 21496-E.A-I-N.D-5/75-R./31.3.1965, published in Orissa Gazette Extraordinary No. 419/31.3.1965.(ii)The 1st May, 1965 in the Merged Territories of the former States of Bamra and Rairakhol, vide Notification No. 24210/E.A.I. (N.D.) 5165-R./22.4.1965, published in the Orissa Gazette Extraordinary No. 557-A/23.4.1965.(iii)The 1st April, 1966 in the Merged Territories comprised in the districts of Boudh, Dhenkanal and Sundargarh, vide Notification No: 20335-E. A-I-C.D.-41/66-R./31.3.1966, published in the Orissa Gazette Extraordinary/No. 340-B/31.3.1966.(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.
