1. [Short title, extent, commencement and application] [Substituted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).].
(1)This Act may be called the Orissa Zilla Parishad Act, 1991.(2)It shall extend to the whole of the State of Orissa :Provided that save as otherwise expressly contained in this Act nothing herein shall apply to any local area to which the provisions of the Orissa Municipal Act, 1950 or to any area to which the provisions of the Cantonments Act, 1924 have been, or may hereafter be extended.(3)This section shall come into force at once and the remaining provisions of this Act shall come into force on such date as the Government, may by notification, appoint.(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).(5)[* * *] [Omitted vide Orissa Act No. 17 of 1997 (O.G.E. No. 1566 dated 22.12.1997).]
