1. Short title, extent, application and commencement.
(1)This Act may be called the Orissa Escheats Act, 1979.(2)It extends to the whole of the State of Orissa.(3)It applies to all property which according to the Constitution of India or any other law, has vested or shall vest in the State by escheat, lapse or as bona vacantia.(4)It shall come into force on such [date] [The Act came into force w.e.f. 1.1.1981, vide Orissa Gazette Extraordinary No. 38/12.1.1981.] as the State Government may, by notification, appoint in that behalf.
