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THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF ELECTION) AMENDMENT ACT, 1991
THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF ELECTION) AMENDMENT ACT, 1991
[For the Bill See Orissa Gazette, Extraordinary, dated the 20th February 1991 (No. 196)]
[Received the assent of the Governor on the 16th March 1991, first published in an extraordinary issue of the Orissa Gazette, dated the 18th March, 1991]
AN ACT FURTER TO AMEND THE ORISSA GRAMA PANCHAYATS (POSTPONMENT 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 (Postponement of Election) Amendment Act, 1991.
(2) It shall be deemed to have come into force on the 31st day of December’ 1990.
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 sand word “31st December 1990”, the figures, letters and word “30th June 1991” shall be substituted.
Repeal and a saving
Orissa Ordinance No.5 of 1990
3. (1) The Orissa Grama Panchayats (Postponement of Election) Second Amendment Ordinance, 1990 is hereby repealed.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.
