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State of Odisha - Section

Section 3 in Administration of Mayurbhanj State Order, 1949

3. Revenue District and Sub-division.

- The whole of Mayurbhanj State shall be formed into a Revenue District to be known as the District of Mayurbhanj with headquarters at Baripada and subdivisions as specified below:
Name of the Sub-divisions Territorial limits
1. Sadar As existing on the 31st December, 1948.
2. Kaptipada
3. Bamanghati
4. Panchpir
[4. Executive Authority in the State. - (a) Subject to the provisions of this Order and subject also to the general supervision and control of the Provincial Government, the Revenue Commissioner, Orissa shall be in charge of the executive administration of the State and shall exercise such powers and discharge such functions as the Provincial Government may assign to him.] [Substituted vide Notification No. 13622 dated 7.7. 1949.]
(b)The Provincial Government may appoint such officers as they think fit to be the District Magistrates and Additional District Magistrates and Sub-divisional Magistrates of the Revenue District of Mayurbhanj and sub-divisions respectively as specified in paragraph 3 :
Provided that the same officer may be appointed as the Sub-divisional Magistrate of two or more sub-divisions.
(c)The Provincial Government may appoint for the Revenue District of Mayurbhanj and each of the subdivisions thereunder as many officers as they think fit to be Deputy Magistrates and, Deputy Collectors and Sub-Deputy Magistrates and Sub-Deputy Collectors :
Provided that all persons appointed in the State as District Magistrate, Additional District Magistrate, Sub-divisional Magistrates, Deputy Magistrates and Deputy Collectors and Sub-Deputy Magistrates and Sub-Deputy Collectors and continuing as such of the date of commencement of this order shall be deemed to have appointed as such under this paragraph.