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THE ORISSA GRAMA PANCHAYATS (POSTPONMENT OF ELECTION) SECOND AMENDMENT ACT, 1991
THE ORISSA GRAMA PANCHAYATS (POSTPONMENT OF ELECTION) SECOND AMENDMENT ACT, 1991
[For the Bill see Orissa Gazette, Extraordinary, dated the 10th September 1991 (No. 1090)]
[Received the assent of the Governor on the 11th October 1991 first published in an extraordinary issue of the Orissa Gazette, dated the 15h October 1991]
AN ACT FURTHER TO AMEND THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF ELECTION) ACT, 1990.
BE it enacted by the Legislature of the State of Orissa in the Forty-second Year of the Republic of India as follows:-
Short title and commencement
1. (1) This Act may be called the Orissa Grama Panchayats (Postponment of Election) Second Amendment Act, 1991.
(2) It shall be deemed to have come into force on the 29th day of June, 1991.
Amendment of section 3
Orissa Act 7 of 1990.
2. In section 3 of the Orissa Grama Panchayats (Postponement of Election) Act, 1990 (hereinafter referred to as the principal Act), in clause (a) of sub-section (1), for the figures, letters and word “30th June, 1991”, the figures, letters and word “31st December, 1991” shall be substituted.
Repeal and Saving.
Orissa Ordinance No.4 of 1991
3. (1) The Orissa Grama Panchayats (Postponement of Election) Amendment Ordinance, 1991 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.
