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THE ORISSA MUNICIPAL COUNCILS (POSTPONEMENT OF ELECTIONS) ACT, 1983
THE ORISSA MUNICIPAL COUNCILS (POSTPONEMENT OF ELECTIONS) ACT, 1983
Orissa Act 20 of 1983
[Received the assent of the Governor on the 11th October 1983 first published in an extraordinary issue of the Orissa Gazette dated the 11th October.]
An act to provide for the Postponement of Elections to certain Municipal Councils of the State
BE it enacted by the Legislature of the State of Orissa in the Thirty-fourth Year of the Republic of India, as follows:-
1. Short title and commencement.
(1) This Act may be called the Orissa Municipal Councils (Postponement of Elections) Act, 1983.
(2) It shall be deemed to have come into force with effect from the 30th day of May, 1983.
2. Definitions.
In this Act, unless the context otherwise requires:-
(a) “Municipal Act” means the Orissa Municipal Act, 1950;
(b) “Municipal Council” means a Municipal Council constituted under the Municipal Act and shall include a Notified Area Council constituted thereunder;
(c) Words and expressions used in this Act shall have the same meaning as assigned to them respectively, under the Municipal Act.
3. Postponement of general elections in certain Municipal Councils.
Notwithstanding anything contained in the Orissa Municipal Councils (Postponement of Elections) Act, 1981 or the Orissa Municipal Councils (Postponement of Elections) (No.2) Act, 1981 or the Municipal Act or in any rules or orders made or issued thereunder:-
(a) all proceedings or actions taken in furtherance of holding general elections for the reconstitution of the Municipal Councils specified in the Schedule are hereby cancelled; and
(b) the general elections for the reconstitution of the said Municipal Councils shall be held in accordance with the Provisions of the Municipal Act and the rules made thereunder on such date, not being later than the 31st March 1984 as may be fixed by the State Government and the election so held shall, for all purposes, be deemed to be a general election held under that Act.
4. Repeal and savings.
(1) The Orissa Municipal Councils (Postponement of Elections) Act, 1981, the Orissa Municipal Councils (Postponement of Elections) (No.2) Act, 1981 and the Orissa Municipal Councils (Postponement of Elections) Ordinance, 1983 are hereby repealed.
(2) Notwithstanding such repeal of the said Ordinance anything done or any action taken thereunder shall be deemed to have been done or taken under this Act.
SCHEDULE
1. Chikiti Notified Area Council
2. Pipili Notified Area Council
3. Udala Notified Area Council
4. Purusottampur Notified Area Council
5. Banpur Notified Area Council
6. Jagatsinghpur Notified Area Council
7. Buguda Notified Area Council
8. Kendrapada Municipal Council
9. Jharsuguda Municipal Council
10. Tarava Notified Area Council
11. Bhuban Notified Area Council
12.Nimapara Notified Area Council
13. Hirakud Notified Area Council
14. Deogarh Municipal Council
15. Bhubaneswar Municipal Council
16. Sambalpur Municipal Council
17. Karanjia Notified Area Council
18. Junagarh Notified Area Council
19. Digapahandi Notified Area council
20. Basudevpur Notified Area council
21. Bellaguntha Notified Area Council
22. Talcher Municipal Council
23.PadmapurNotified Area Council
