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THE SIKKIM HOUSING AND DEVELOPMENT AMENDMENT ACT, 1985
THE SIKKIM HOUSING AND DEVELOPMENT AMENDMENT ACT, 1985
(ACT NO.3 OF 1985)
AN ACT
[23-6-85;]
To amend the Sikkim Housing and Development Board Act, 1979.
WHEREAS it is expedient to amend the Sikkim Housing and Development Board Act, 1979;
It is hereby enacted in the Thirty-sixth Year of the Republic of India by the Legislature of Sikkim as follows:
Short title and commencement
1. (1) This Act may be called the Sikkim Housing and Development Board (Amendment) Act 1985.
(2) It shall be deemed to have come into force on the 22nd day of April, 1985.
Amendment of section 4.
2. In the Sikkim Housing and Development Board Act, 1979, in section 4. in sub-section (1), after the words "State Government'; and before the words "and the following", the words "or any other person so appointed by the State Government" shall be and shall be deemed always to have been inserted.
Repeal, and Savings.
3. (1) The Sikkim Housing and Development Board: (Amendment) Ordinance, 1985 (No.1 of 1985) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken in the exercise of the powers conferred by or under that Ordinance, shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act was in force on the day on which such thing was done or such action was' taken.
