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THE REVENUE RECOVERY (ORISSA AMENDMENT) ACT, 1981
THE REVENUE RECOVERY (ORISSA AMENDMENT) ACT, 1981
[Published vide Orissa Gazette Ext. No. 57317.5.1981-0.A. No. 16 of 1981.]
PREAMBLE
An Act to amend the Revenue Recovery Act, 1890 in its application to the State of Orissa
Be it enacted by the Legislature of the State of Orissa in the Thirty-second Year of the Republic of India, as follows:
Section 1 - Short title
This Act may be called the Revenue Recovery (Orissa Amendment) Act, 1981.
Section 2 - Insertion of new Section 3
A-In the Revenue Recovery Act, 1890 (I of 1890) (hereinafter referred to as the principal Act), after Section 3, the following new section shall be inserted, namely:
"3-4. Certificate Officers to perform the functions of Collector in respect of certificates received.--Notwithstanding anything to the contrary contained elsewhere, in this Act, when any certificate is received under this Act, by the Collector of a district, any Certificate Officer in the district may exercise all the powers and perform all the functions of such Collector under this Act in resiect of such certificate.
Explanation-The expression "Certificate Officer" shall have the same meaning as assigned to it under the Orissa Public Demands Recovery Act, 1962 (Orissa Act 1 of 1963)".
Section 3 - Amendment of Section 4
In Section 4 of the principal Art
(a) in Sub-section (1), for the words "the last foregoing section," the words, figures, letters and commas "Section 3 or Section 3-A, as the case may be," shall be substituted;
(b) in Sub-section (3), for the words "the last foregoing section," the word and figure "Section 3" shall be substituted.
Section 4 - Amendment of Section 6
In Section 6 of the principal Act,-
(a) in Sub-section (1), after the words "Collector of a District", the words "or a Certificate Officer" shall be inserted;
(b) in Sub-section (2), after the words "The Collector", the words and commas "or the Certificate Officer, as the case may be," shall be inserted.
