- Section 1 shall [come into force at once. The State Government may, by notification in the Official Gazette, apply] [Sections 2 to 56 came into force with effect from 1st June, 1991 in the whole of the State of Orissa except the area where water rates and cesses are being levied under the provisions of the Bengal Irrigation Act, 1876 (Ben. Act III of 1876); and the Madras Irrigation Cess Act, 1865 (Mad. Act VII of 1865), vide Notification No. 24431/24.5.1961, published vide Orissa Gazette Extraordinary No. 362/25.5.1961; No. 35904/30.5.1963; No. 35096/ 30.5.1963; and No. 35098/30.5.1963 published vide Orissa Gazette Extraordinary No.378/30.5.1963.] the rest of the provisions of this Act, or any portion thereof to any local area or to any irrigation work or class of irrigation works, and may also, any irrigation work or class of irrigation works, and may also, by a like notification subsequently exclude any portion of such local area or any such irrigation work or class of irrigation works from the operation of this Act, from such date as may be specified therein.
