Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Local Board Elections (Emergency Provisions) Act, 1953 04 of 1953 [30 March 1953] CONTENTS 1. Short title, extent and commencement 2. Postponement of Elections Assam Local Board Elections (Emergency Provisions) Act, 1953 04 of 1953 [30 March 1953] PREAMBLE An Act to provide for the postponement of Local Board Elections Whereas it is expedient to postpone the Assam Local Board Elections due to be held before the 1st April, 1953 . It is hereby enacted as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Local Board Elections (Emergency Provisions) Act, 1953. (2) It shall have the like extent as the Assam local Self- Government Act, 1915 (Assam Act I of 1915). (3) It shall come into force at once. 2. Postponement of Elections :- Notwithstanding anything contained in section 9 of the Assam Local Self-Government Act, 1915 (Assam Act I of 1915), or in the Assam Local Board Elections (Emergency Provisions) Act, 1950 (Assam Act V of 1950), the Local Board Elections due to be held before the 1st April, 1953 may be postponed by order of the State Government for such period as they may deem necessary: Provided that such period shall not extend to a date later than the 31st March, 1954.