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THE DEOGARH MUNICIPAL COUNCIL (POSTPONEMENT OF ELECTIONS) ACT, 1979
THE DEOGARH MUNICIPAL COUNCIL (POSTPONEMENT OF ELECTIONS) ACT, 1979
[Received the assent of the Governor on the 18th March 1979 first published in an extraordinary issue of the Orissa Gazette, dated the 21st March 1979]
An Act to Provide for the Postponement of Elections to the Deogarh Municipal Council
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 Deogarh Municipal Council (Postponement of Elections) Act, 1979.
Postponement of Election.
Orissa Ordinance No.8 of 1978
2. Notwithstanding anything contained in the Orissa Municipal Councils (Postponement of Elections) Ordinance, 1978,-
Orissa Act 23 of 1950.
Orissa Ordinance No.1 of 1979.
(a) the stages of the proceedings for holding election for the reconstitution of the municipal council of the Deogarh Municipality in the district of Sambalpur as constituted under the Orissa Municipal Act, 1950 which were postponed by the Deogarh Municipal Act, 1950 which were postponed by the Deogarh Municipal Council (Postponement of Elections) Ordinance, 1979 shall be carried out from such date as the State Government may fix, so, however, that the aforesaid elections shall be completed by a date not later than the 1st day of August 1979; and
(b) upon fixation of a date under clause (a), the election officer shall issue fresh notice calling for nominations and shall take all further action in accordance with the provisions of the said Act.
Repeal and savings.
Orissa Ordinance No. 1 of 1979.
3. (1) The Deogarh Municipal Council (Postponement of Elections) Ordinance, 1979, is hereby repealed.
(2) Notwithstanding such repeal, any order made, anything done or any action taken under the said Ordinance shall be deemed to have been made, done or taken under this Act.
