Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Legislative Assembly (Removal Of Disqualifications) Amendment Act, 1983 1 of 1984 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Repeal And Saving Legislative Assembly (Removal Of Disqualifications) Amendment Act, 1983 1 of 1984 An Act further to amend the Legislative Assembly (Removal of Disqualification) Act 1951. WHEREAS it is expedient further to amend the Legislative Assembly (Removal of Disqualifications) Act, 1951 for the purpose hereinafter appearing; BE it enacted in the thirty-fourth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Legislative Assembly (Removal of Disqualifications) Amendment Act, 1983. (2) It shall be deemed to have come into force on the 1st day of November, 1982. 2. Amendment Of Section 2 :- I n section 2 of the Legislative Assembly (Removal of Disqualifications) Act, 1951 (XV of 1951) (hereinafter referred to as the Principal Act), in clause (ii) of sub-section (2), after the words "the Chairman", the words "or Vice-Chairman" shall be inserted. 3. Repeal And Saving :- ( 1 ) The Legislative Assembly (Removal of Disqualifications)Amendment Ordinance 1983 (22 of 1983), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.