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State of Odisha - Section

Section 27 in The Orissa Money-lenders' Act, 1939

27. Repeal of enactments.

- The Madras Debtors' Protection Act, 1934 (Madras Act VII of 1935), Usurious Loans (Central Provinces Amendment) Act, 1934 (C.P. Act XI of 1934), and the Central Provinces Money-lenders' Act, 1934 (C.P. Act XIII of 1934), and Section 3 of the Agency Tract Interest and Land Transfer Act, 1917 (Madras Act 1 of 1917), in their application to the State of Orissa, are hereby repealed.Transitory provision under Section 12 of the Orissa Money-lenders' (Amendment) Act, 1975 (Orissa Act 54 of 1975) as amended by Orissa Money-lenders' Amendment Act, 1970 (Orissa Act 17 of 1978)