This Act may be called the Representation of the People (Second Amendment) Act, 2002.

In the Fourth Schedule to the Representation of the People Act, 1950, for the heading Bihar and the entries relating thereto, the following shall be substituted, namely:

Bihar

1. Nagar Parishads.

2. Cantonment Boards.

3. Nagar Panchayats.

4. Zila Parishads.

5. Panchayat Samitis.

6. Nagar Nigams (Corporations).

7. Gram Panchayats. .

1. Received the assent of the President on January 6, 2003 and published in the Gazette of India, Extra., Part II, Section 1, dated 7th January, 2003, pp. 1-2, No. 6

2. Ed.: Act 6 of 2003 repealed by Act 17 of 2015, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2015: 4. Savings. The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment provide or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.