Section 1(3) in The Orissa House Rent Control Act, 1967
(3)It shall be deemed to have come into force on the 4th day of May, 1967 in those local areas of the State in which the Orissa House-Rent Control Act, 1958 was in force immediately prior to its expiry and it shall come into force in such other local area or areas on such date as the State Government may, by notification, appoint in that behalf:Provided that sections 17 and 18 shall come into force in the earlier mentioned local areas on the day on which the assent of the President to this Act is first published in the Gazette.
