Section 11 in The Orissa Offices of Village Police (Abolition) Act, 1964
11. Effect on corresponding laws.
- With effect from the appointed date the provisions of any other law or rule, regulation or order having the force of law shall, in so far as they relate to any village police, stand repealed and any custom, usage, practice, contracts sanad or grant shall, in so far as the same is repugnant to the provisions of this Act, stand annulled.
