The ORISSA MUNICIPAL COUNCILS (POSTPONEMENT OF ELECTIONS) ACT, 1983

Short title 
and 
commenc&­
nient, . 
Oetinitions 
Postpone. 
ment of 
gentral 
election$ in 
certain 
Municipal 
Councils. 
•THE ORISSA MUNICIPAL COUNCILS (POSTPONEMENT 
OF ELECTIONS) ACT, 1983 
Received the assent of the Governor on the 11th October~ 983 first published 
in an extraordinary issue of the Orissa Gazette dated the 11th October 1983. 
AN ACT TO PROV\DE FOR THE POSTPONEMENT OF ELECTIONS TO 
CERTAIN MUNICtPAL COUNCILS OF THE STATE. 
BE it enacted by the Legislature of the State of Orissa In the Thirty.fourth Year 
<lf the Republic of India, as follows:-
1. (1) This Act may be called the Orissa Municipal Councils (Postponement 
of Elections) Act, 1983. 
(2) · \t sha\I be deemed to have come into force with effect from the 30th 
day of May, 1983. 
2. In this Act, unless the conteKt otherwise requires-
(a) "Municipal Act'' means the Oriiae Municipal Ac1, 1950; 
(b} "Municipal Council" means a Municipal Council coostituted under the 
Municipal Act and sha\I include a Notif\ed Area CouncU ~onstitU'ted 
thereunder; 
(c) words and expressions used ln this Act shall have the same meaning aa 
assigned to them respectively, under the Municipal Acr. 
Orissa Act 
2S of 1950. 
3. Notwithstanding anvthing contained In the Orissa Municipal Councils 
(Postponement of Elections) Act, 1981 or the Oris~a Municipal Councils (Postpone- ~;
1
:1
1~;. 
ment of E\e?tions) (No. 2) Act, 1981 or the Municipal Act or in any rules or orders ~4i~s,81~;\, 
made or issued thereunder,-
(s) all proceedings or actions taken in furtherance of holding general 
elections for the reconstitution of the Municipal Councils specified in the 
Schedule are hereby cancelled; and 
(b) the general elections for the recon•titution of the said Municipa\ Gouncils 
shall be held in accordance with the provisions of the Municipal Act 
and the rules made thereunder on such date, not being later then the 
31st March 1984 as may be fixed by the State Government end the 
election so held shall. for all purposes, be deemed to be a general electfon 
held under that Act. 
Repeal and 4. (1) The Orissa Municipal Counoils. (Postponement o1 Etettione) Act, 1981, Orissa Act 
•avings. the Orissa Municipal Councils (Postponement of Elections) {No. 2) Act, 1981 and ~~i::.1 !~· 
the Orissa Municipal Councils (Postponement of Elections) Ordinance, 1983 are 14of1981. 
hereby repealed. Orissa Ordi. nanceNo. G 
(2) Notwithstanding such repeal of the said Ordinance anything done or 
any action taken thereunder shall be deemed to have been done or taken under this 
Act. 
• For the Biii see ()rlssa Gi1zl1tte Extroordil'lary dated the 8lh September 1983 (1138) 
of 1983. 
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SCHEDULE· 
1. Chik1tl Notified Area Council 
2. Pipili Notlfied Area Council 
3. Udala Notified Area Council 
4. Purusottampur No'6fied Area Council 
5. Banpur Notified Area Council 
6. J agatsinghp ur Notified Area Council 
7. Buguda Notified Area Council 
8. Kendrapada Monicipai Council 
9. Jharsuguda Municipal Council 
10. Tarava Notified Area Council 
11. Bhuban Notified Area Council 
12. Nimapara Notified Area Council 
13. Hlrakud Notified Area Council 
14. Deogarh Municipal Council 
15. Bhubaneswar Munic ipal Council 
16. Sambalpur Municipal Council 
17. Karanjla Notified Area Council 
18. Junagarh Notif ied Area Council 
19. Digapahandi Notified Area Council 
20. Basudevpur Notified Area Council 
21 . Bellaguntha Notified Area Council 
22. Talcher Municipal Council 
23. Padmapur Notified Area Council 

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