Orissa act 015 of 1996 : Orissa Municipal (Second Amendment) Act, 1996

Preamble

*Orissa Municipal (Second Amendment) Act, 1996**

[Orissa Act No. 15 of 1996][29th December, 1996]

An Act further to Amend the Orissa Municipal Act, 1950

Be it enacted by the Legislature of the State of Orissa in the Forty seventh Year of the Republic of India as follows:-

* For the Bill, see Orissa Gazette Extraordinary, dated the 27th November, 1996 (No. 1245).

** [Received the assent of the Governor on the 29th December, 1996 first published in an extraordinary issue of the Orissa Gazette, dated the 31st December, 1996]

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Orissa Municipal (Second Amendment) Act, 1996.

(2) It shall be deemed to have come into force on the 18th day of October, 1996.

Section 2. Amendment of section 47

2. Amendment of section 47.- In section 47 of the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950) (hereinafter referred to as the principal Act), in clause (a) of sub-section (3), for the words "in the State bears to the total population of the State" appearing at the end, the words "in the Municipal areas of the State bears to the total population of such Municipal areas" shall be sustituted.

Section 3. Repeal and Saving

3. Repeal and Saving.- (1) The Orissa Municipal (Amendment) Ordinance, 1996 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be demend to have been done or taken under the principal Act as amended by this Act.

SECTIONS