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THE ARUNACHAL PRADESH LOCAL AUTHORITIES (PROHIBITION OF DEFECTION) (AMENDMENT) ACT, 2006
THE ARUNACHAL PRADESH LOCAL AUTHORITIES (PROHIBITION OF DEFECTION) (AMENDMENT) ACT, 2006
(ACT NO. 8 OF 2006)
(Received the assent of the Governor on 5th May, 2006)
An Act further to amend the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 (Act No. 3 of 2003).
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Fifty seventh year of the Republic of India as follows:-
Short title and commencement
1. (1) This Act may be called the Arunachal Pradesh Local Authorities (Prohibition of Defection) (Amendment) Act, 2006.
(2) It shall come into force at once.
Amendment of Section 3 (1)
2. In the Arunachal Pradesh Local Authorities (Prohibition of Detection) Act, 2003 in Section 3 (1), the figure ‘4’ shall be omitted.
Omission of Section 4.
3. In the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 Section 4 shall be omitted.
Substitution of words at Section 6
4. In the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 in Section 6 (2) the words, ‘State Election Commissioner’ shall be substituted by the words. 'Deputy Commissioner.’
Omission of Sl. No. 3 of Explanation of below Section 8
5. In the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 Sl. No. 3 of the explanation below Section 8 shall be omitted
