Section 1(3) in The Orissa Industrial Housing Act, 1966
(3)It shall come into force in such areas and with effect from such [date] [The Act came into force in the following areas with effect from 29th October, 1971, vide Notification No. 5023-IIH-22/69-LEH dated 12th April, 1969 published in the Orissa Gazette, dated 29th October 1971, Pt. III, p. 189. Areas to which enforced 1. Municipal limits of Cuttack Town, 2. Municipal limits of Baripada Town, 3. Municipal limits of Berhampur Town, 4. Municipal limits of Sambalpur Town, 5- Municipal limits of Jharsuguda Town, 6. Choudwar Notified Area, 7. Hirakud Notified Area, 8. Brajarajnagar Notified Area, 9. Civil Township Notified Area, Rourkela, 10. Rajgangpur Notified Area, 11. Bhubaneswar Notified Area, 12. Kesinga Notified Area, 13. Titilagarh Notified Area, 14. Municipal limits of Jeypore Town, 15. Joda Notified Area, 16. Barbil Notified Area, 17. Steel Township Notified Area, Rourkela.] as the State Government may, by notification, declare in that behalf.
