Be it enacted by the Legislature of the State of Orissa in the Thirty-fourth Year of the Republic of India, as follows:
(1) This Act may be called the Orissa Municipal Councils (Postponement of Elections) (No. 2) Act, 1983.
(2) It shall be deemed to have come into force with effect from the 30th day of May, 1983.
In this Act, unless the context otherwise requires
(a) Municipal Act means the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950);
(b) Municipal Council means a Municipal Council constituted under the Municipal Act and shall include a Notified Area Council constituted thereunder;
(c) words and expressions used in this Act shall have the same meaning as assigned to them respectively, under the Municipal Act.
Notwithstanding anything contained in the Municipal Act, the general elections for the reconstitution of the Municipal Councils specified in the Schedule shall be held in accordance with the provisions of the Municipal Act and the rules made thereunder on such date, not being later than the 31st March, 1984, as may be fixed by the State Government and the elections so held shall, for all purposes, be deemed to be general election held under this Act.
(1) The Orissa Municipal Councils (Postponement of Elections) (No. 2) Ordinance, 1983 (Orissa Ordinary No. 10 of 1983) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.
1. Kcoujhargarh Municipal Council
2. Angul Notified Area Council
3. Soro Notified Area Council
4. Khalikole Notified Area Council
1. For Statement of objects and reasons see Orissa Gazette, Extraordinary, dated the 8th September, 1983 (1137).
2. [Received the assent of the Governor on the 11th October, 1983, first published in an extraordinary issue of the Orissa Gazette, dated the 11th October, 1983]