The Deogarh Municipal Council (Postponement of Elections) Act, 1979

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The Deogarh Municipal Council (Postponement of Elections) Act, 1979
Act 5 of 1979
Keyword(s):
Municipal Council, Postponement of Elections, Deogarh
ORISSA ACT 5 OF 1979
*THE DEOGARH MUNICIPAL COUNCIL (POSTPONEMENT OF
ELECTIONS) ACT, 1979
[Received the assent of the Governor on the 18th March 1979 first published in
an extraordinary issue of the Orissa Gazette, dated the 21st March 1979]
AN ACT TO PROVIDE FOR THE POSTPONEMENT OF ELECTIONS TO THE
DEOGARH MUNICIPAL COUNCIL
BE it enacted by the Legislature of the State of Orissa in the Thirtieth Year of the
Republic of India, as follows:-
1. (1) This Act may be called the Deogarh Municipal Council ( Postponement of
Elections) Act, 1979.
2. Notwithstanding anything contained in the Orissa Municipal Councils
(Postponement of Elections) Ordinance, 1978,-
(a) the stages of the proceedings for holding election for the reconstitution of
the municipa l council of the Deogarh Municipality in the district of
Sambalpur as constituted under the  Orissa Municipal Act, 1950 which
were postponed by the Deogarh Municipal Act, 1950 which were
postponed by the Deogarh Municipal Council (Postponement of Elections)
Ordinance, 1979 shall be carried out from such date as the State
Government may fix, so, however, that the aforesaid elections shall be
completed by  a date not later than the 1st day of August 1979; and
(b)      upon fixation of a date under clause (a), th e election office r shall issue
fresh notice calling for nominations and shall take all further action in
accordance with the provisions of the said Act.
3. (1)  The Deogarh Municipal Council (Postponement of Elections) O rdinance,
1979, is hereby repealed.
(2) Notwithstanding such repeal, any o rder made, anything done or any action
taken under the said Ordinance shall be deemed to have been made, done o r taken under this
Act.
Repeal and
savings. Orissa
Ordinance
No. 1 of
1979.
Postponement
of Election.
Orissa Act
23 of 1950.
Orissa
Ordinance
No.1 of
1979.
Orissa
Ordinance
No.8 of
1978
Short title
and
commence
ment.

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