Section 2(1) in The Orissa Panchayat Samiti Act, 1959
(1)With effect from the date appointed in the notification under Sub-section (3) of Section 1 in respect of any district the enactments specified in the Schedule so far as they are in force in the State of Orissa, shall as regards such districts be repealed to the extent mentioned in the third column of the said Schedule.
