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THE ORISSA REVENUE ADMINISTRATION (UNITS) ACT, 1963
THE ORISSA REVENUE ADMINISTRATION (UNITS) ACT, 1963
ORISSA ACT 22 OF 1963
CONTENTS
PREAMBLE
SECTIONS
1. Short title, extent and commencement
2. Units of Revenue Administration
3. Constitution of Revenue Divisions, Districts and Subdivisions
4. Constitution of Tahsils
5. Repeal and savings
SCHEDULE
[THE ORISSA REVENUE ADMINISTRATION (UNITS) ACT, 1963]
[For the Statement of Objects and Reasons, see Orissa Gazette, Extraordinary, dated the 9th September 1963 (No.608).]
ORISSA ACT 22 OF 1963
[Received the assent of the Governor on the 25th October 1963, first published in an extraordinary issue of the Orissa Gazette, dated the 16th November, 1963]
AN ACT TO CONSOLIDATE AND AMEND THE LAW RELATING TO CREATION OF UNITS FOR THE PURPOSES OF REVENUE ADMINISTRATION IN THE STATE OF ORISSA
BE it enacted by the legislature of the State of Orissa in the Fourteenth Year of the Republic of India, as follows:-
Short title, extent and commencement
1. (1) This Act may be called the Orissa Revenue Administration (Units) Act, 1963.
(2) It shall extend to the whole of the State of Orissa.
(3) It shall come into force [Came into force with effect from the 1st January, 1964-vide Notification No. 72157-[I]-3/63-R., dated the 28thDecember, 1963 published in Orissa Gazette, Extraordinary dated the 28th December, 1963 (No.1066).] on such date as the State Government may, by notification, appoint.
Unite of revenue administration.
2. The units for purposes of revenue administration within the State shall be the Revenue Divisions, Districts, Subdivisions and Tahsils as hereinafter specified.
Constitution of Revenue Divisions, Districts and Subdivisions.
3. The Revenue Division and the District and Subdivision shall, for purposes of this Act, be respectively-
Orissa Act 19 of 1957.
(a) the Revenue Division constituted from time to time in accordance with the provisions of the Orissa Revenue Divisional commissioners’ Act, 1957; and
5 of 1898
(b) the District and Subdivision constituted from time to time in accordance with the provisions of the Code of Criminal Procedure, 1898;
Regulation of 1936.
[1. Substituted by the Angul Laws Regulation(Repeal) Act, 1967 (Or. Act 19 of 1967), s.4.] [Provided that the district, as defined in the Kandhmals Laws Regulation, 1936, shall be deemed to be a district for purposes of this Act.]
Constitution of Tahsils.
4. The State Government may, by notification divide any Subdivision into as many Tahsils, fixing the local limits of each such Tahsil, as they deem fit and may in like manner alter the said limits:
Provided that the State Government may declare the whole of the area within the local limits of a Subdivision to be also a Tahsil;
Provided further that any area declared to be a Tahsil for the purposes of revenue administration prior to the date of commencement of this Act by an order notified in the Gazette and in force immediately before the said date, shall, unless the State Government otherwise direct, be deemed to be a Tahsil for purposes of this Act.
Repeal and savings.
5. With effect from the date of commencement of this Act-
(a) all references to a Deputy Commissioner in any other law or in any rule, regulation, order or notification having the force of law, shall, for all purposes whatsoever whether relating to revenue administration or not, be read and construed as references to the Collector of the district within the local limits of which the area within the local jurisdiction of the Deputy Commissioner is situate;
(b) the laws specified in the second column of the Schedule shall stand repealed to the extent specified in the third column thereof:
(c) save as otherwise provided in this Act any other law or any rule, regulation, order or notification having the force of law corresponding to any of the provisions of this Act or repugnant thereto shall stand repealed; and
(d) save as otherwise provided in this Act all units of revenue administration by whatever name locally known before the said date shall cease to be such units.
THE ORISSA REVENUE ADMINISTRATION (UNITS) ACT, 1963
SCHEDULE
ENACTMENTS REPEALED
(See Section 5)
|
Sl. No. |
Number and year |
Short title |
Extent of repeal |
|
(1) |
(2) |
(3) |
(4) |
|
1 |
21 of 1836 |
Bengal Districts Act, 1836 |
The whole |
|
2 |
Bengal Act 4 of 1864 |
Bengal Districts Act, 1864 |
Ditto |
|
3 |
Madras Act 1 of 1865 |
Madras Districts Limits Act, 1865. |
Ditto |
|
4 |
18 of 1881 |
Central Provinces Land Revenue Act, 1881. |
Section 14 |
|
5 |
Central Provinces Act 2 of 1917. |
Central Provinces Land Revenue Act, 1917. |
Section 6 |
|
6 |
Central Provinces Act 2 of 1917. |
Administration of Orissa States Order, 1948. |
Paragraph 3 |
|
7 |
Central Provinces Act 2 of 1917 |
Administration of Mayurbhanj State Order, 1949. |
Paragraph 3 |
