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State of Odisha - Section
Section 22 in The Orissa Cess Act, 1962
22. Power to remove difficulty.
- If any doubt or difficulty arises in giving effect to the provisions of this Act, the Government may, as occasion may require, by order, do anything, not inconsistent with the provisions of this Act or the rules made thereunder, which appears to them necessary for the purpose of removing the doubt or difficulty.[Schedule] [Substituted vide Orissa Act No. 10 of 1994.]Enactments Repealed[See Section 2]| Number and year | Short title | Extent of Repeal | |
| (1) | (2) | (3) | |
| 1. | Bengal Act, IX of 1880 | The Cess Act, 1880 | The whole. |
| 2. | Orissa Regulation, V of 1936 | The Angul Regulation 1936 | Section 54-A. |
| 3. | Order of 1948 | The Administration of Orissa States Order, 1948 | Paragraph 11 in so far as it is repugnant to provisions ofthis Act. |
| 4. | Order of 1949 | The Administration of Mayurbhanj State Order, 1949 | Paragraph 12 in so far as it is repugnant to the provisionsof this Act. |
| 5. | Orissa Act 7 of 1960 | The Orissa Panchayat Samiti & Zilia Parishad Act, 1959 | Section 58-A. |