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THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF ELECTION) AMENDMENT ACT, 1992
THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF ELECTION) AMENDMENT ACT, 1992
ORISSA ACT 15 OF 1992
TABLE OF CONTENTS
PREAMBLE
SECTIONS
1. Short title and Commencement
2. Amendment of section 3
3. Repeal and Savings
THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF ELECTION) AMENDMENT ACT, 1992
[For the Bill, see Orissa Gazette, Extraordinary, dated the 13th February 1992 (No. 149)]
ORISSA ACT 15 OF 1992
[Received the assent of the Governor on the 21st March 1992, first published in an extraordinary issue of the Orissa Gazette, dated the 23rd March 1992].
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-third 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, 1992.
(2) It shall be deemed to have come into force on the 30th day of December, 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 “31st December, 1991”, the figures, letters and word “30th June, 1992” shall be substituted.
Repeal and savings.
Orissa Ordinance No.11 of 1991.
3. (1) The Orissa Grama Panchayats (Postponement of Election) Second Amendment Ordinance, 1991 is hereby repealed.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;
THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF ELECTION) SECOND AMENDMENT ACT, 1992
ORISSA ACT 27 OF 1992
TABLE OF CONTENTS
PREAMBLE
SECTIONS
1. Short title and Commencement
2. Amendment of section 3
3. Repeal and Savings
THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF ELECTION) SECOND AMENDMENT ACT, 1992
[For the Bill, see Orissa Gazette, Extraordinary, dated the 10th July 1992(No. 956)]
ORISSA ACT 27 OF 1992
[Received the assent of the Governor on the 14th August 1992, first published in an extraordinary issue of the Orissa Gazette, dated the 19th August 1992]
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-third 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) Second Amendment Act, 1992.
(2) It shall be deemed to have come into force on the 24th day of June, 1992.
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, 1992”, the figures, letters and word “31st December, 1992” shall be substituted.
Repeal and savings
Orissa Ordinance No. 6 of 1992.
3. (1) The Orissa Grama Panchayats (Postponement of Election) Amendment Ordinance, 1992 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.
