Odisha act 007 of 196 : The ODISHA LOCAL BODIES (SUSPENSION OF ELECTIONS) (REPEAL) ACT, 1963

Department
  • Department of Law
Summary

NO

Enforcement Date

24 Mar 2013

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142

ORISSA ACT 7 OF 1963

THE ORISSA LOCAL BODIES (SUSPENSION OF ELECTIONS) (REPEAL) ACT, 1963

[Received the assent of the Governor on the 20th April 1963, first published in an extraordinary issue of the

Orissa Gazette, dated the 23rd April 1963)

\

AN ACT TO PROVIDE FOR THE REPEAL OF THE ORISSA LOCAL BODIES (SUSPENSION OF ELECTIONS) ACT, 1962

BE it enacted by ' the Legislature of the State of Orissa in the Fourteenth Year of the Republic of

India as follows :—

eS 1. (1) This Act may be called the Orissa Local commence; Bodies (Suspension of Elections ) ( Repeal) Act, ment. 1963.

° (2) It shall extend to the whole of the State of Orissa.

(3) It shall come into force at once.

Repeal of 2. The Orissa Local Bodies (Suspension of OnissaAct~ Elections) Act, 1962, is hereby repealed. ea

Cesser of 3. All. persons nominated in pursuance’ of pened clause (3) of section 3 of the repealed enactmentshall members. cease to hold office, with effect from the date of

commencementof this Act.

For the Bill see Orissa Gazette Extraordinary, dated the 4th April 1963

Shorttitå

Of Act

180f 1962.

omce Of norninated

142

ORISSA ACT 7 OF 1963

THE ORISSA LOCAL BODIES (SUSPENSION OF ELECTIONS) (REPEAL) ACT, 1963

[Receivedthe assentof the Governoron the20th 1963,first publishedin an extraordinary issueof t

Orissa Gazette, dated the 23rd April 1963

AN ACT TO PROVIDE FOR THE REPEAL OF THE ORISSA LOCALBODIES(SUSPENSIONOFELECEIONS)ACT, 1962

E it enacted by the Legislature Of the State of Orissa in the Fourteenth Year of the Republic of

India as follows :—

1. (1) This Act may be called the OrissaLocal Bodies ( Suspension of Elections ) (Repeal) Act, 1963.

(2) It shall extend to the whole of the State of Orissa.

(3) It shall come into force at once. 2. The Orissa Local Bodies (Suspension of

Orina ActElections) Act, 1962,is hereby repealed. 28 of 1962.

3. All persons nominated in pursuance of clause (3) of section 3 of the repealed enactment shall cease to hold office, with effect from the date of commencement of this Act.

For the Bill seaOrissa Gazette Extraordinary, dated the 4th April 1963

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