Section 1 in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
1. Short title, extent and commencement.
(1)This Act may be called the Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972.(2)It extends to the whole of the State of Orissa.(3)It shall be deemed to have come into force on the 21st December 1961 except Sections 13, 18 and 19 which shall come into force at once.
