Section 4 in The Orissa Revenue Administration (Units) Act, 1963
4. Constitution of Tahsils.
- The State Government may, by notification, divide any Sub division into as many Tahsils, fixing the local limits of each such Tahsil, as they deem fit and may in like manner alter the said limits:Provided that the State Government may declare the whole of the area within the local limits of a Sub-division to be also a Tahsil;Provided further that any area declared to be a Tahsil for the purposes of revenue administration prior to the date of commencement of this Act by an order notified in the Gazette and in force immediately before the said date, shall unless the State Government otherwise direct, be deemed to be a Tahsil for purposes of this Act.
