Section 2 in The Orissa Panchayat Samiti Act, 1959
2. Enactments repealed.
(1)With effect from the date appointed in the notification under Sub-section (3) of Section 1 in respect of any district the enactments specified in the Schedule so far as they are in force in the State of Orissa, shall as regards such districts be repealed to the extent mentioned in the third column of the said Schedule.(2)The Orissa District Boards and Local Boards (Control and Management) Act, 1954, shall,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accordance with Sub-section (3) of Section 1 and on and from such date the provisions of the aforesaid Act shall stand repealed in respect of such district.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.
