Orissa act 035 of 1992 : Orissa Municipal Councils (Postponement of Elections) Amendment Act, 1992

Preamble

*Orissa Municipal Councils (Postponement of Elections) Amendment Act, 1992**

[Orissa Act No. 35 of 1992][5th December, 1992]

An Act further to Amend the Orissa Municipal Councils (Postponement of Elections) Act, 1991.

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

* For the Bill, see Orissa Gazette, Extraordinary, dated the 28th October, 1992 (No. 1460).

** [Received the assent of the Governor on the 5th December, 1992, first published in an extraordinary issue of the Orissa Gazette, dated the 14th December, 1992]

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Orissa Municipal Councils (Postponement of Elections) Amendment Act, 1992.

(2) It shall be deemed to have come into force on the 29th day of February, 1992.

Section 2. Amendment of Section 3

2. Amendment of Section 3.- In the Orissa Municipal Councils (Postponement of Elections) Act, 1991, (Orissa Act 15 of 1991) in clause (b) of section 3, after the words, figures, letters and comma "the 29th February, 1992", the commas, words, figures and letters "except in the case of the Sonepur Municipal Council and the" Binika Notified Area Council in which case such election being held not later than the 30th June, 1993" shall be inserted.

SECTIONS