Section 1 in The Bihar and Orissa Places of Pilgrimage Act, 1920
1. Short title and extent.
(1)This Act may be called the Bihar and Orissa Places of Pilgrimage Act, 1920.(2)This section extends to the whole of the State of Bihar and Orissa, including the Santal Parganas.(3)The Provincial Government may by [notification extend] [[The application of this Act is barred in-(i)the district of Angul by the Angul Laws Regulation, 1936 (Regulation V of 1936), Section 3 (2) ;(ii)the district of Khondmals by the Khondmals Laws Regulation, 1936 (Regulation IV of 1936), Section 3 (2).]] all or any of the other provisions of this Act to any local area to or through which people go on pilgrimage.
