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State of Odisha - Section
Section 24 in The Bihar and Orissa Places of Pilgrimage Act, 1920
24. Repeals.
- The enactments specified in the Schedule, so far as they are in force in Bihar and Orissa are hereby repealed.The ScheduleEnactments repealed[See Section 24]Acts of the Lieutenants Governor of Bengal| Year | No. | Short title |
| 1 | 2 | 3 |
| 1871 | 4 | The Puri Lodging house Act |
| 1879 | 2 | The Puri Lodging-house (Extension) Act |
| 1884 | 1 | Ditto |
| 1908 | 3 | The Puri Lodging-house (Amendment) Act |