Section 1 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
1. Short title, extent and commencement.
(1)This Act may be called Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972.(2)It extends to the whole of the State of Orissa.(3)This section shall come into force at once and the remaining provisions of the this Act [shall come into force] [Sections 2 to 60 came into force throughout the State with effect from the 10th August 1973, vide Orissa Gazette, Extraordinary, date the 8th August, 1973 (No. 1080).] on such date or dates as the State Government may, by notification, appoint in this behalf and different dates may be appointed for different areas of the State.
