Orissa Act 23 of 1950. Orissa Ordl nmcc No. 8 or 1978.
OrisSa Ordinance No. 5 of 1979.
ORISSA ACT 28 OF t 979
*'IIHE BOLANGR MUNICIPAL COUNCIL (VALIDATION OF ELECTION) ACT, 1979
[Received (he ffsset~t of {he Go,lelonol~ 011 ffie 17th Ocfober 1979, ,firat publisltec! it] an extra#-
orrlijrary issue of r he Orissa Gazette, dated the 19fl1 Ocfober 19791
AN ACT TO VALIDATE THE ELECTIONS IN RESPECT OF WARD NO. I OF THE BOLANC~IR
MUNICIPALITY
B e it enacted by the Legislnturc of thc State of Orissa in the Thirtieth Year of the Republic of India, as follows:--
I. ( 2 ) This Act may be called the Bolangir sttort litlo Municipal Cauncil (Validation of Election) Act, 1979. snd eemcnt. commcn4
(2) It shall be deemed to have come into force on the 1st May, 1979.
2. Notwithstanding anything contained In the Validation of Orissa MunicipaI Act, 1950 and the Orissa Municipal C1mtion- Councils (Postponement of Election) Ordinance, 1978, the polIing of votes held on the 12th day of February, 1979 in Booth No. 1 of Ward No. 1 of the Bolangir Municipality for the election of the Chairman of thc said Municipality and of the Councillor of the said Ward and the publication of the names of the elected Chairman and C~uncillors of that Muicipality made by the District Magistrate, Bolangir on the 19th day of February, 1979 shall be deemed to trave been validly held and made; and no such election or publi- cation shall be questioned In any Court of Law merely on the ground that the polling of voks and the publication of names as aforesaid wore done on a date subs~queat to tha 1st day of February, 1979.
3. The BoIanMr Municipal Council (Validatioa~e~cal of Election) Ordinance, 1979 1s hereby repealed.
*For Sht~nIent or Objects and Reasons, CPP OrIrsa Gazcttc, Extra~cdi~lary, ilaed thc 1Zi h Sepkmbar, I979 (No. 1737).