[Received the asscnl of the President on r11e 26th
-February 1975, first published in nn ex,roordiplary
; issue of ihe Orissa Gazette, dated the 1st
March 19751
, AN ACT TO RE-ENACT CERTAIN ENACTMENTS
' WHER~AS the President of ~ndia, ' by a Procla-
mation issued,on the 3rd March, 1973 under Article 356; -'of the .ConstiWlion,. assumed to himself all fu'nctiops of the State Government and declared that
the powers of the State Legislature shall be exercisa- 'ble by or under the authority of Parliament ;
AND WHEREAS in pursuance of those powers certain laws have been made by the President ;
AND WHEREAS the said Proclamation was revoked by the President on the 6th March, 1974 ;
AND WHEREAS clause (2) of Article 357 of
the Constitution - provides that the laws, so,! made :by , , . 1
the President which the President would ,not, but for . ,.
the issue of the Proclamation have been competent to make, shall, to the extent of the incompetqx1cy, . ,
cease to have ',effect on the expiration of a period 'of , '
one year after the Proclamation as ceased to operate, -
unless the Iaws which shall so cease to have effect, are
, . sooner reenacted by an Act of the appropriate
: ! . , . ! , I . : . ; ! ugislamfe-; .
i , i , ,.:: ,, . . *
q . -
AM) WHEREAS i t is expedient to re-enact
some of the aforesaid laws ;
BE it enacted by the Legislature of the State: of
" ' Oiissa in - the Twenty-Bth Year of the Republic of India as follows :-
1
IqL 1 M URISSA KE-ENACTING ACT, 1Y74 [Or. Act Rc-cnnctmcnl of Prcsidcnt's : 2. ' The President's Acts specified- in. the3chedule A C ~ . with its Annexure are herby re-enacted with the
modifications specified in section 3. Modifications
lo tbc A C ~ S - 3. ','Not.withstandi ng i anything :: contained~:!iaf'the Acts' specified a in ,the Schedule, .'.the provisions:-+bf the
said Acts shall be rebd and:,,c.onstrued subject to the
modifications that in each of the said Acts:-
(a)..the words, .beginning.rwith '!Enacted &by the President" and ending with "Republic of
~.Ttidia':+shall be. omitted;: and
, , I ' . .
(b) foi the woyds beginning' '.with' "IA ' kxercise
. . of ',the 'powers7' and. dndigg . . w-ith ' !$the
-"Eresidenf isJ to enact. as" f6llows"
"he words: ".Be.it. enacted. as follows"2shla1l
- be substituted.
. .
' PRESIDENTS ACTS I_______.I. .--- .- , , * . , , , . - , ' 64
Serial '.I'Yeai :?Nuinber-.' . ' I . : C S ~ ~ ~ ~ J ~ ~ ~ ~ ' ' . ' --- I
, . , , NO. .: : ;..: ofrbh.c kit : . .
, , . . , , I
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-. - . a - ' - - - , . , , , . - , . ' I . . , , .. . ,c .. - . . :j , . ',! '
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1 1973 6 The Orissa SaIes ~ a ' x (Amcndmentjr ~ c t ; l i 4973 [ excluding clause (a) of section 2 which ha6 been rlpealcd by Orissa
, , - ;Act..I&. of :!97? I. . , . . . r
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2 ..'1973 .21. ' ~ T h ~ ~ r i ~ r ~ ~ : ~ s t a ~ d s ~ b o l i t i o , ~ ~ ( ~ , ~ ~ d m k ~ 1 ) : ~ ~ , 1 9 7 3 , .
. i i , . a , I . :. ; -
I - - ;: 3 '"19,4 a I .c.T& o f i s s a ! ~ ~ ~ve~~al lut i 'o i ' - ~re.(;cnt ion(A6e~dment) Act, 1974 '
, ,
4 2974 3 The Odna Estates Abolition (Amendment) Act, 1974 5 1974 4 The Orissa Municipal (Amendment) Act, I974
2