I
I
(TO BE
PUBLISHED INPART-IV OF THEDELHI
GAZETTE-
EXTRAORDINARY)
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI
(DEPARTMENT OF LAW,
JUSTICE &LEGISLATIVE
AFFAIRS)
gTII LEVEL, C-WING,
DELHI
SECRETARIAT,
NEW DELHI
/
No.F.14
(25)/LA-2005 I
LJ/06/2589
NOTIFICATION
Dated:2ih
April,
2006
No.F.14
(25)/LA-2005/
- The
following
Act of
Legislative
Assembly
of the National
Capital Territory of
Delhi
received theassentofthePresident oflndiaonthe24th April, 2006 andis
hereby published for
general
information:-
THEW AKF
(DELHI AMENDMENT) ACT,
2006
(DELHI ACT 3 OF
2006)
24thApril,
2006
(As passed by the
Legislative Assembly oftheNational
Capital
Territory ofDelhionthe8th
March,
2006.
An Act to amend the Wakf
Act,
1995 in its
application
to the National
Capital
Territory
of Delhi.
13E
it enacted
bf'fneTeg1slatfve
Assembly of
the
National
Capital Territory
of Delhi in th;
.....
·-- Fifty-Seventh Yearof the
Republic
of India as follows: - / 1.
Short
title,
extent and commencement.
-
(I)
This Act may be called the
Wakf
(Delhi Amendment) Act.2006.
(2) It
extends to
.the whole of the National
Capital
Territory
of
Delhi.
(3) Itshall come into
force on the date
of its
publication
in the
official Gazette.
2.
Insertion of new section
3lA.-ln the
Wakf Act.
1995
(43
of
1995),
in
its
application
to the National
Capital Territory
of-
Delhi,
after section
31,
the
following section shall be
inserted. namely: -
"31 A
Prevention of
disqualification for
membership
of
Legislative Assembly
of National Capital
Territory ofDelhi. -
It
is
hereby
declared that
the offices of the
Chairperson
or members
of the
Board constituted for Union
territory
of Delhi
shall not be
disqualified .. nd shall
be deemed never
to have been
disqualified
for
being
chosen as,
or for
being.
a member of the
Legislative Assembly
of National
Capital
Territory
of Delhi."
l?ci?r?
Birl>al) Secretary (Law,
Justice &
L.A.)
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