Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Local Board Elections (Emergency Provisions) Act, 1959 02 of 1959 [30 March 1959] CONTENTS 1. Short title, extent and commencement 2. Postponement of Elections Assam Local Board Elections (Emergency Provisions) Act, 1959 02 of 1959 [30 March 1959] 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 1959; It is hereby enacted in the Tenth Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Local Board Elections (Emergency Provisions) Act, 1959. (2) It shall have the like extent as the Assam Local Self- Government Act, 1953 (Assam Act XXV of 1953). (3) It shall come into force at once. 2. Postponement of Elections :- Notwithstanding anything contained in section 18 of the Assam Local Self-Government Act, 1953 (Assam Act XXV of 1953) or in the Assam Local Board Elections (Emergency Provisions) (No. 2) Act, 1954 (Assam Act XXXII of 1954), the Local Board Elections due to be held before the 1st April 1959, may be postponed by order of the State Government for such period as it may deem necessary: Provided that such period shall not extend to a date later than the 30th September 1959. [Price 06 nP. or Id.]