The ODISHA LOCAL BODIES (SUSPENSION OF ELECTIONS) (REPEAL) ACT, 1963

142
ORISSA ACT 7 OF 1963
THE ORISSA LOCAL BODIES (SUSPENSION OF
ELECTIONS) (REPEAL) ACT, 1963
 
[Receivedtheassentof the Governoron the20th April
1963,firstpublishedinan extraordinaryissueof the
OrissaGazette,dated the23rd April 1963)
\
AN ACT TO PROVIDE FOR THE REPEAL OF THE ORISSA
LOCAL BODIES (SUSPENSIONOF ELECTIONS)ACT, 1962
BE it enacted by ' the Legislatureof the State of
Orissain the Fourteenth Year of the Republic of
India as follows:—
eS 1. (1)This Act may be called the OrissaLocal
commence;Bodies (Suspension of Elections) ( Repeal) Act,
ment. 1963.
° (2)Itshallextend to the whole of the Stateof
Orissa.
(3)Itshallcome intoforceat once.
Repealof 2. The Orissa Local Bodies (Suspension of
OnissaAct~ Elections)Act, 1962,is herebyrepealed. ea
Cesserof 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pened clause (3) of section 3 of the repealed enactmentshall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
commencement of thisAct.
 
For the Billsee 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 the 20th
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(SUSPENSIONOF ELECEIONS)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 Orissa Local
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 The Orissa Local Bodies (Suspension of Orina ActElections) Act, 1962,is hereby repealed. 28 of 1962.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clause (3) of section 3 of the repealed enactment shall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 sea Orissa Gazette Extraordinary, dated the 4th April 1963
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