Section 3 in The Orissa Revenue Administration (Units) Act, 1963
3. Constitution of Revenue Divisions, Districts and Subdivisions.
- The Revenue Division and the District and the Sub-division shall, for purposes of this Act, be respectively :(a)the Revenue Division constituted from time to time in accordance with the provisions of the Orissa Revenue Divisional Commissioners' Act, 1957 (Orissa Act 19 of 1957); and(b)the District and Sub-division constituted from time to time in accordance with the provisions of the Code of Criminal Procedure, 1898 (5 of 1898):Provided that the district, as defined in the Khandmals Laws Regulation, 1936 (Regulation 4 of 1936) shall be deemed to be a district for purposes of this Act.
