Section 1 in The Orissa Offices of Village Police (Abolition) Act, 1964
1. Short title, extent and commencement.
(1)This Act may be called the Orissa Offices of Village Police (Abolition) Act, 1964.(2)It shall extend to the whole of the State Orissa.(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.
