The Bolangir Municipal Council (Validation of Election) Act, 1979

 
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The Bolangir Municipal Council (Validation of Election) Act, 1979 
 
Act 28 of 1979 
 
 
 
 
 
 
 
 
Keyword(s): 
Municipal Council, Election, Larger Urban Area, Scheduled Caste and 
Scheduled Tribes, Validation Act 
 
 
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 
Be 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of Election) Ordinance, 1979 1s hereby repealed.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). 

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