ORlSSA ACT 22 OF 1963 mE ORISSA REVENUE ADhlWISTRATXON (UNITS) ACT, 1963
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CONTENTS
PREAMBLE
SECTfONS .
1. Short t i~Ic, 'cxtat and cornmcncement
2. Units of Rcvznue Administrat ion I
3. Constilutjon of Rcvcnue Divisioris, Districts and Subdivisions
4. Conslitution of Talisils
5. Repral and savings
SCHEDULE
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'[mE ORISSA REVENUE ADMINISTRATION
(UNITS) ACT, 19631
[Receillecl rhc crssenc of tlze Go~~er~zor olr the 25th Oc lobel- 1963, first p ublisl~erl Dl (11z exlmol-di1tm.y issue of the Orissa Gazette, cln/ec/ the IGtlr lVovet~tber, 19631
AN ACT TO CONSOLIDATE AND AhlEND THE LAW
RELATING TO CREATION OF UNlTS FOR THE
PURI'OSES OF REVENUE ADMINISTRATION
IN THE STATE OF ORISSA
BE i t enacted by the legisIat~rre of the State of
Orissa in the Fourteenth Year of the Republic of India, as folloivs :-
1. ( I ) This Act may be called thc Orissa Revenue short l i ~ l c , cxtcnt n n d
P.dministratio n (Units) Act, 1963. comrncncc- mcnl
(2) It shall extend to lhc whoIr: of the S t ~ t e of
Orissa.
(3) It shall come into force ' on such date as the
State Government msy, by notification, appoint.
2. The urlits for ptlrposes of revenue administra- unite rc~enuc n i
tion within the State sl~alI be thz Revenue Divisions, adminislca
Districts. Subdivisions and Tahsils as hereinafter speciiied a
2 . E:!n:< iciu krcc wi:h clrcct Cronl thc 1st January, 1364. vide ~ o l i f i ~ ~ , i ~ ~ NO, 72157-115 .-3163-B., dated ~ h c 281h Dwcmbtr, 1963 pub~ishcd ill Orirsa Gn_rpr(c, ~:.; d:~l?r' (LC 281h Dcccmbcr, J9h3 (No.] 066).
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766 THE ORISSA REVENUE [Or. Act 22 Constitution
or Rcvcnue 3. The Rzvenuc Division 2nd the District a ~ l d
Divisions, Subdivision shall, for purposes of this Act, be
Di31ricls respectively- and Sub-
divisions. (a) the Revenue Division consti~uteci from time
to time in accordance with the ~rovisions of the Orisss Revenue Divisional C o M s - ofis, Act 19
sioners' Act, 1957 ; and or 1957.
(b) the District and Silbdivisio~l constituted from time to time in accordance with the provisions of the Code of Criminal Proce- dure, 1598 : 5 of 1898
'[Provided that the district, as defined in the Kandhmals Laws Regulation, 1936, Rcsulation 4
shall bc deemed to be a district for of 1936.
purposes of this Act. ]
Gns l i~u t ion 4. The State Government may, by notification
or Tahsils . divide any Subdivision into as many Ta hsils, fixing the local limits of each such Tahsit as they deem fit and may in l ike manner alter the said limits :
Provided that the State Government may declare the whole of the are2 within the Iocal limits of a Sub-
division to be a!so a Tahsil ;
Provided further that any area declared to be a
Ta hsil for ths 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 Stale Govern- ment otherwise direct, be deemed to be a Tahsil for
purposes of this Act. Ropcal and 5. With effect from the date of commencement of
saviw. this Act-
(a) all references to a Deputy Commissioner in any other law or in any ruIe, regulation, order or noti6ca tion having the force of law, shall, for all purposes whatsoever whether relating to revenue ad ministration 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 Commis- sioner is situate ;
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1. Substituted by the Amul Laws Rcylation ( Repcal ) Act, 1967
( Or. Act 19 of I9674 s. 4.
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(b) the laws specified in the second column of
the Schedule shall stand repeaIed to the extent specified in the third column thereof :
(c ) save as otherwise provided in this Act any otber law or any rule, regulation, order or notification having the force of law corres- ponding t o any of the provisions of this
Act or repugnant thereto shall stand repealed ; and
(cl) save as otherwise provided in rhis Act all
units of revenue administration by whatever name locally known before the said date shall cease t o be such units.
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768 THE ORISSA ICEVENUE [Or. Act. 22 of 19h?!
ADMINISTRATION (UWITS) ACT, 1963
SCHEDULE
ENACTMENTS REPE:~LED
( Scc Section 5 ) -. -- --- - -
SI. No. Nunibcr and ycsr SIlort lit Il: Exlcnt of rcpcaI 1 21 of 1836 . . ~e1lg31 Districts Act, I836 . . TI lc whole
2 Bcngal Act 4 of 1864 Dcn~al Districts Acl, I864 . . Di~to
3 Madras Act 1 of I865 Madras Disrricts Limits .4ct, Ditro
1865.
4 l ~ o f 1 1 8 l . . Ccntral Provinces Land Section 14
Rcvcnue Act, 1881
5 Central P r o v i n c e s CcntraI Provinces Lnnd Section 6 A c t 2 of 1917. Rcvenue Act, 19 17.
6 . . Administration of 0ric;sa Paragraph 3 Stiltcs Urdcr, 1945.
7 . . Administralion or Mayur- Paragraph ! bllanj Slatc Ordcr, 1949.
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