Orissa Revenue Administration (Units) Act, 1963

The Orissa Revenue Administration (Units) Act, 1963

Orissa Act No. 22 of 1963

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Published vide Orissa Gazette Extraordinary/16.11.1963.

For Statement of objects and Reasons, see the Orissa Gazette Extraordinary No. 608/9-9-1963.

The Act came into force with effect from the 1st January, 1964, vide Notification , No. 72467-III-3/63-R./28.12.1963, published in the Orissa Gazette Extraordinary No. 1086/28.12.1963.

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 :

1. Short title, extent and commencement.- (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 on such date as the State Government may by notification, appoint.

2. Units of revenue administration.- The units for purposes of revenue administration within the State shall be the Revenue Divisions, Districts, Sub-divisions and Tahsils as hereinafter specified.
3. Constitution of Revenue Divisions, Districts and Subdivisions.- The Revenue Division and the District and the Sub-division shall, for purposes of this Act, be respectively :

(a) the Revenue Division constituted from time to time in accordance with the provisions of the Orissa Revenue Divisional Commissioners' Act, 1957 (Orissa Act 19 of 1957); and

(b) the District and Sub-division constituted from time to time in accordance with the provisions of the Code of Criminal Procedure, 1898 (5 of 1898):

Provided that the district, as defined in the Khandmals Laws Regulation, 1936 (Regulation 4 of 1936) shall be deemed to be a district for purposes of this Act.

4. Constitution of Tahsils.- The State Government may, by notification, divide any Sub division 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 Sub-division 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.

6. Repeal and savings.- 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.

Schedule

Enactments repealed

[See Section 5]