The Government of Union Territories (Amendment) Act, 1984
ACTNO. 19 OF 1984
08 May, 1984
Section 1: Short title.
This Act may be called the Government of Union Territories (Amendment) Act,1984.
Section 2: Repealed.
[Amendment of section 3.] Rep. by the Repealing and Amending Act, 1988 (19 of 1988), s. 2 andthe First Schedule (w.e.f. 31-3-1988).
Section 3: Repealed.
[Insertion of new section 43E.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988).
Section 4: Validation.
Anything done or any action taken on or after the 1st day of March, 1984 and beforethe commencement of this Act for the purposes of elections to the Legislative Assembly of the Unionterritory of Mizoram shall be deemed to be, and to have always been, as validly and effectively done ortaken as if the provisions of the principal Act as amended by section 3 had been in force at all materialtimes.