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THE BOLANGIR MUNICIPAL COUNCIL (VALIDATION OF ELECTION) ACT, 1979
THE BOLANGIR MUNICIPAL COUNCIL (VALIDATION OF ELECTION) ACT, 1979
[For Statement of Objects and Reasons, see Orissa Gazette, Extraordinary, dated the 12th September, 1979 (No. 1737).]
ORISSA ACT 28 OF 1979
[Received the assent of the Governor on the 17th October 1979, first published in an extra-ordinary issue of the Orissa Gazette, dated the 19thOctober 1979]
AN ACT TO VALIDATE THE ELECTIONS IN RESPECT OF WARD NO. 1 OF THE BOLANGIR MUNICIPALITY
BE it enacted by the Legislature of the State of Orissa in the Thirtieth Year of the Republic of India, as follows:-
Short title and commencement.
1. (1) This Act may be called the Bolangir Municipal Council (Validation of Election) Act,1979.
(2) It shall be deemed to have come into force on the 1st May, 1979.
Orissa Act 23 of 1950.
Orissa Ordinance No. 8 of 1978.
Validation of election.
2. Notwithstanding anything contained in the Orissa Municipal Act, 1950 and the Orissa Municipal Councils (Postponement of Election) Ordinance, 1978, the polling of votes held on the 12th day of February, 1979 in Booth No. 1 of Ward No. 1 of the Bolangir Municipality for the election of the Chairman of the said Municipality and of the Councilors of the said Ward and the publication of the names of the elected Chairman andCouncilors of that Municipality made by the District Magistrate, Bolangir on the 19th day of February, 1979 shall be deemed tohave been validly held and made; and no such election or publication shall be questioned in any court of Law merely on the ground that the polling of votes and the publication of names as aforesaid were done on a date subsequent to the 1st day of February, 1979.
Orissa Ordinance No. 5 of 1979.
Repeal
3. The Bolangir Municipal Council (Validation of Election) Ordinance, 1979 is hereby repealed.
