Section 1(4) in The Orissa Zilla Parishad Act, 1991
(4)Any notification, order or rule and any appointment to an office to be issued or made or any election to be held under this Act, may be so issued, made or held after the date of passing of this Act and shall take effect on the date of coming into force of the remaining provisions thereof in pursuance of the notification issued under Sub-section (3).
