(1)This Act may be called the Orissa Money lenders' Act, 1939.(2)It extends [***] [Sections 1, 2, 3, 9 to 17, 20, 21, 22, 23, 24, 25, 26 and 27 apply to all the partially excluded areas in the Province of Orissa with effect from the 15th April, 1940 subject to certain modifications No.1120-(IV-A-1-40-D., dated the 6th April, 1940).] to the whole of the State of Orissa.(3)All or any of the provisions of this Act shall come into force throughout the whole or any part of the State on such date or dates as the Governor may, by notification, appoint [****] [[Sections 1, 2, 3, 9, 10. 11, 13 (except in so far as it applies to Sections 10, 11, 12 and 13 to pending such appeals and execution proceedings mentioned therein) 17, 20, 21, 22, 25 and 27 shall come into force throughout the State of Orissa on the 1st July, 1939, Part III.Sections 14, 15, 16 (except in so far as it applies to Sections 10, 11, 12, and 13 to pending suits, appeals and execution proceedings mentioned therein) 23, 24 and 26 came into force from 1st December, 1939 throughout the State of Orissa-see Orissa Gazette Extraordinary No. 1939-Part III.]] and different dates may be so appointed for different provisions and different areas.
