The Orissa Gazette
EXTRAORDINARY PUBLISHED BY AUTHORITY
NO. 824 CUTTACK, SATURDAY, MAY 31, 2003 / JAISTHA 10, 1925
LAW DEPARTMENT NOTIFICATION
The 31st May, 2001
No. 7399-Legis.- The following Act of the Orissa Legislative Assembly having been assented to by the Governor on the 22nd May 2003 is hereby published for general information.
ORISSA ACT 14 OF 2003 THE WESTERN ORISSA DEVELOPMENT COUNCIL
(AMENDMENT) ACT, 2003
AN ACT FURTHER TO AMEND THE WESTERN ORISSA DEVELOPMENT COUNCIL ACT, 2000
BE it enacted by the Legislature of the State of Orissa in the Fifty-fourth Year of the Republic of India as follows:-
1. This Act may be called the Western Orissa Development Council (Amendment) Act, 2003.
2. In the Western Orissa Development Council Act, 2000 (hereinafter referred to as the principal Act), in the long title and the preamble, for the words “certain districts”, the words “certain areas” shall be substituted.
3. In section 3 of the principal Act, in sub-section (1), for the words “such other area”, the words “any other area” shall be substituted.
4. In section 11 of the principal Act, in clause (a) of sub-section (1), in sub-clause (ii), after the words “each district”, the words, commas, brackets and figures “and part of district included, if any, under sub-section (1) of section 3,” shall be inserted.
By order of the Governor H. MOHAPATRA
Secretary to Government
Amendment of section 11.
Amendment of section 3.
Amendment of long title and preamble.
Short title.
Orissa Act 10 of 2000.