1Haryana Legislative Assembly Speaker's Pension and Medical Facilities (Retrospective Enforcement) Act, 1980*
| [Haryana Act No. 25 of 1980] | [28th July, 1983] |
| 1 | 2 | 3 | 4 |
| Year | No. | Short title | Whether repealed or otherwise affected by legislation |
| 1980 | 25 | The Haryana Legislative Assembly Speaker's Pension and Medical Facilities (Retrospective Enforcement) Act, 1980. |
An Act to give retrospective effect to section 2 of the Haryana Legislative Assembly Speaker's Pension and Medical Facilities Act, 1976, as amended by Haryana Act 15 of 1980.
Be it enacted by the Legislature of the State of Haryana in the Thirty-first Year of the Republic of India as follows:-
1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.), dated the 15th July, 1980, page 1276.
* [Received the assent of the Governor of Haryana on the 28th July, 1983, and first published for general information in the Haryana Government Gazette (Extraordinary), Legislative Supplement, Part 1 of 29th July, 1980]
1. Short title.- This Act may be called the Haryana Legislative Assembly Speaker's Pension and Medical Facilities (Retrospective Enforcement) Act, 1980.
2. Retrospective enforcement.- Section 2 of the Haryana Legislative Assembly Speaker's Pension and Medical Facilities Act, 1976, as amended by the Haryana Legislative Assembly Speaker's Pension and Medical Facilities (Amendment) Act, 1980 (Haryana Act 15 of 1980), shall be deemed to have come into force on the 12th day of February, 1976.