Section 1 in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
1. Short title, extent and commencement.
(1)This Act may be called the Ganjam and Boudh (Village Offices Abolition) Act, 1969.(2)It extends to the Ganjam Agency areas and to the Baliguda Subdivision in the district of Boudh of the State of Orissa.(3)It shall [come into force on such date] [The Act came into force in the Ganjam Agency and Baliguda Sub-division w.e.f. 1st June 1970 vide SRO No. 389/70, published in Orissa Gazette Extraordinary No. 625/3.5.1970.] as the State Government may, by notification, appoint in that behalf.
