Section 1 in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
1. Short title, extent and commencement.
(1)This Act may be called the Orissa Merged Territories (Village Offices Abolition) Act, 1963.(2)It extends to the whole of the State of Orissa and shall apply to the merged territories of each of the former States specified in Column (i) of the Schedule.(3)It shall [come into force on such date] [[The Act came into force with effect from-(i)The 1st April, 1965 in the Merged Territories of the former States of Daspalla, Khandpara, Mayurbhanj and Nayagarh, vide Notification No. 21496-E.A-I-N.D-5/75-R./31.3.1965, published in Orissa Gazette Extraordinary No. 419/31.3.1965.(ii)The 1st May, 1965 in the Merged Territories of the former States of Bamra and Rairakhol, vide Notification No. 24210/E.A.I. (N.D.) 5165-R./22.4.1965, published in the Orissa Gazette Extraordinary No. 557-A/23.4.1965.(iii)The 1st April, 1966 in the Merged Territories comprised in the districts of Boudh, Dhenkanal and Sundargarh, vide Notification No: 20335-E. A-I-C.D.-41/66-R./31.3.1966, published in the Orissa Gazette Extraordinary/No. 340-B/31.3.1966.(iv)The 1st April, 1967 in the Merged Territories comprised in the district of Keonjhar, vide Notification No. 16333-E. A.-I.-C.-D.-81/67-R./31.3.1967, published in the Orissa Gazette Extraordinary No. 336/ 1.4.1967.]] as the State Government may, by notification, appoint in that behalf and different dates may be so appointed in respect of different areas.
