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THE CHHATTISGARH VIDHAN MANDAL NETA PRATIPAKSH (VETAN TATHA BHATTA) (SANSHODHAN) ACT, 2002
THE CHHATTISGARH VIDHAN MANDAL NETA PRATIPAKSH (VETAN TATHA BHATTA) (SANSHODHAN) ACT, 2002
No. 19 of 2002
An Act further to amend the Chhattisgarh Vidhan Mandal Neta Pratipaksh (Vetan Tatha Bhatta) Adhiniyam, 1980.
Be it enacted by the Chhattisgarh Legislature in the Fifty third year of the Republic of India as follows:
Short title and Commencement.
1. (1) This Act may be called the Chhattisgarh Vidhan Mandal Neta Pratipaksh (Vetan Tatha Bhatta) (Sanshodhan) Adhiniyam, 2002 (No. 19 of 2002).
(2) It shall come into force from the date of its publication in the Gazette.
Amendment of Section 5(1).
2. In sub-section (1) of Section 5 of the Chhattisgarh Vidhan Mandal Neta Pratipaksh (Vetan Tatha Bhatta) Adhiniyam, 1980 (hereinafter referred to Principal Act) after the words “of a furnished” the words “office cum” shall be added.
Omission of Section 5(4).
3. Sub-section (4) of Section 5 of the Principal Act shall be omitted.
Amendment of Section 5(5).
4. In sub-section (5) of Section 5 of the Principal Act after the words “repairs and maintenance” the words “and furnishing” and before the word “residence” wherever it occurs including in explanation of this Section the words “office cum” shall be added.
