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THE CHHATTISGARH VIDHAN SABHA SADASYA VETAN, BHATTA TATHA PENSION (SANSHODHAN) ACT, 2010
THE CHHATTISGARH VIDHAN SABHA SADASYA VETAN, BHATTA TATHA PENSION (SANSHODHAN) ACT, 2010
[Act No. 4 of 2010] [Published in the Chhattisgarh Rajpatra (Asadharan) dated 5-5-2010 Page 276(1).]
[05th May, 2010]
PREAMBLE
An Act further to amend the Chhattisgarh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniyam, 1972.
Be it enacted by the Chhattisgarh Legislature in the Sixty-first Year of the Republic of India as follows:-
Section 1 - Short title and commencement
(1) This Act may be called the Chhattisgarh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension (Sanshodhan) Adhiniyam, 2010.
(2) It shall come into force from the date of its publication in the Official Gazette.
Section 2 - Amendment of Section 3
In Section 3 of the Chhattisgarh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniyam, 1972 (No 7 of 1973) (hereinafter referred to as the Principal Act) for the words "One Thousand Five Hundred" the words Seven Thousand" shall be substituted.
Section 3 - Amendment of Section 4
In Section 4 of the Principal Act for the words "Five Thousand" the words "Eight Thousand" shall be substituted.
Section 4 - Amendment of Section 4-B
In Section 4-B of the Principal Act for the words "One Thousand" the words "Five Thousand" shall be substituted.
Section 5 - Amendment of Section 4-C
In sub-section (1) of Section 4-C of the Principal Act for the words "Five Hundred Ninety Five" the words "Seven Hundred Fifty" shall be substituted.
Section 6 - Amendment of Section 7
In sub-section (1) of the Section 7 of the Principal Act for the words "One Thousand Six Hundred Fifty" the words "Two Thousand Five Hundred" shall be substituted.
