Section 1 in The Hoarding and Profiteering Prevention Ordinance, 2000
1. Short title, extent and commencement.
(1)This Ordinance may be called the Hoarding and Profiteering Prevention Ordinance, 2000.(2)It extends to the whole of the State.(3)It shall come into force at once.(4)It shall cease to be law from such date [the Government] [Substituted by Act X of 2010 for 'His Highness'.] may, by order, declare to be the end of the emergency which was the occasion of its promulgation.
