Orissa Village Administration Laws Repealing Act, 1975
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Village Administration Laws Repealing Act, 1975 CONTENTS 1. Short Title 2. Enactments Orissa Village Administration Laws Repealing Act, 1975 An Act to repeal the Madras Village Courts Act, 1889, the Central Provinces Village Sanitation and Public Management Act, 1920 the Bihar and Orissa Village Administration Act, 1922, the Bengal Sanitary Drainage Act, 1895, and the Cattle Trespass (Central Provinces Amendment) Act, 1935 in their application to the State of Orissa Be it enacted by the Legislature of the State of Orissa in the Twenty- sixth Year of the Republic of India, as follows: * Published vide Orissa Gazette, Ext./27.12.1975, O.A. No. 57 of 1975. For Statement of Objects and Reasons see Orissa Gazette, Ext.10.11.1975. 1. Short Title :- This Act may be called the Orissa Village Administration Laws Repealing Act, 1975. 2. Enactments :- The Acts specified below are hereby repealed, namely: (1) The Madras Village Courts Act, 1889 (Madras Act 17 of 1889). (2) The Central Provinces Village Sanitation and Public Management Act, 1920 (C.P. Act 2 of 1920). (3) The Bihar and Orissa Village Administration Act, 1922 (B.& O. Act 3 of 1922). ( 4 ) The Bengal Sanitary Drainage Act, 1895 (Bengal Act 8 of 1895). (5) The Cattle Trespass (Central Provinces Amendment) Act, 1935 (C.P.Act12of 1935).
Act Metadata
- Title: Orissa Village Administration Laws Repealing Act, 1975
- Type: S
- Subtype: Orissa
- Act ID: 21536
- Digitised on: 13 Aug 2025