Preamble
*Orissa Panchayat Samitis (Postponement of Election) Amendment Act, 1992**
| [Orissa Act No. 16 of 1992] | [21st March, 1992] |
An Act further to Amend the Orissa Panchayat Samitis (Postponement of Election) Act, 1990.
Be it enacted by the Legislature of the State of Orissa in the Forty-third Year of the Republic of India, as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Orissa Panchayat Samitis (Postponement of Election) Amendment Act, 1992.
(2) It shall be darned to have come into force on the 30th day of December, 1991.
Section 2. Amendment of section 3
2. Amendment of section 3.- In section 3 of the Orissa Panchayat Samitis (Postponement of Election) Act, 1990 (Orissa Act 6 of 1990) (hereinafter referred to as the principal Act), in clause (a) of sub-section (1), for the figures, letters and word "31st January, 1992", the figures, letters and word "31st July, 1992" shall be substituted.
Section 3. Repeal and savings
3. Repeal and savings.- (1) The Orissa Panchayat Samitis (Postponement of Election) Second Amendment Ordinance, 1991 (Orissa Ordinance No. 12 of 1991) is hereby repealed.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 deemed to have been done or taken under the principal Act as amended by this Act.