Section 2(2) in The Orissa Panchayat Samiti Act, 1959
(2)The Orissa District Boards and Local Boards (Control and Management) Act, 1954, shall, notwithstanding anything contained therein continue to remain in force in any district till the date appointed in accordance with Sub-section (3) of Section 1 and on and from such date the provisions of the aforesaid Act shall stand repealed in respect of such district. On such repeal, the provisions of Section 5 of the Orissa General Clauses Act, 1973, shall apply.
