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State of Odisha - Section
Section 69 in The Orissa Public Demands Recovery Act, 1962
69. Repeal.
- The enactments specified in the second column of the Table appended hereto are hereby repealed to the extent mentioned in the third column thereof.| No. and year | Enactment repealed | Extent of repeal | |
| 1 | 2 | 3 | |
| 1. | Madras Act 2 of 1864 | Madras Revenue Recovery Act, 1864 | The whole |
| 2. | Bihar and Orissa Act 4 of 1914 | Bihar and Orissa Public Demands Recovery Act, 1914 | The whole |
| 3. | Regulation 4 of 1936 | Khondmals Laws Regulation, 1936 | Chapter VI |
| 4. | Regulation 5 of 1936 | Angul Laws Regulation, 1936 | Chapter VI and entry in Part V of the Schedule-"1914-IV-Biharand Orissa Public Demands Recovery Act, 1914-"The whole |
| 5. | Act 18 of 1881 | Central Province Land Revenue Act, 1881 | Sections 93 to 114, 119 and 157-A |
| 6. | Central Provinces Land Act 2 of 1917 | Central Provinces Revenue Act, 1917 | Sections 127 to 155 and 225 and Sub-clauses (i) and (ii) ofSection 227 (2) (k) |
| 7. | Orissa Act 4 of 1950 | Orissa Merged States (Laws) Act, 1950 | The entry in the Schedule-"1914-IV-The Bihar and OrissaPublic Demands Recovery Act, 1914" under the heading "Biharand Orissa". |