ORISSA ESTATES ABOLITION (AMENDMENT) ACT, 1981

Preamble - ORISSA ESTATES ABOLITION (AMENDMENT) ACT, 1981

[1]THE ORISSA ESTATES ABOLITION (AMENDMENT) ACT, 1981

[Act No. 24 of 1981]

[04th October, 1981]

PREAMBLE

An Act to Amend The Orissa Estates Abolition Act, 1951.

BE it enacted by the Legislature of the State of Orissa in the Thirty-second year of the Republic of India, as follows:--

Section 1 - Short title

This Act may be called the Orissa Estates Abolition (Amendment) Act, 1981.

Section 2 - Amendment of Section 7-A

In section 7-A of the Orissa Estates Abolition Act, 1951(Orissa Act 1 of 1952) in subsection (1), in clause (i) of the proviso, for the words "three years", the words "five years" shall be substituted.