Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com National Capital Territory Of Delhi Laws (Special Provisions) Second (Amendment) Act, 2014 39 OF 2014 [26 December 2014] CONTENTS 1. Short title 2. Amendment of long title 3. Amendment of Preamble 4. Amendment of section 1 5. Amendment of section 3 National Capital Territory Of Delhi Laws (Special Provisions) Second (Amendment) Act, 2014 39 OF 2014 [26 December 2014] An Act to amend the National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011. BE it enacted by Parliament in the Sixty-fifth Year of the Republic of India as follows:- 1. Short title :- This Act may be called the National Capital Territory of Delhi Laws (Special Provisions) Second (Amendment) Act, 2014. 2. Amendment of long title :- In the National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011 (hereinafter referred to as the principal Act), in the long title, for the words, figures and letters "for a further period up to the 31st day of December, 2014", the words, figures and letters "for a further period up to the 31st day of December, 2017" shall be substituted. 3. Amendment of Preamble :- In the principal Act, in the last paragraph of the Preamble, for the words, figures and letters "for a period up to the 31st day of December, 2014", the words, figures and letters "for a period up to the 31st day of December, 2017" shall be substituted. 4. Amendment of section 1 :- In the principal Act, in section 1, in sub-section (4), in the opening portion, for the words, figures and letters "It shall cease to have effect on the 31st day of December, 2014", the words, figures and letters "It shall cease to have effect on the 31st day of December, 2017" shall be substituted. 5. Amendment of section 3 :- In the principal Act, in section 3,-- (a) in sub-section (1), in clause (c), for the words, figures and letters "up to the 8th day of February, 2007", the words, figures and letters "up to the 1st day of June, 2014" shall be substituted; (b) in sub-section (2), in clause (ii), for the words, figures and letters "up to the 8th day of February, 2007", the words, figures and letters "up to the 1st day of June, 2014" shall be substituted; (c) in sub-section (3), for the words, figures and letters "till the 31st day of December, 2014", the words, figures and letters "till the 31st day of December, 2017" shall be substituted; (d) in sub-section (4), for the words, figures and letters "at any time before the 31st day of December, 2014", the words, figures and letters "at any time before the 31st day of December, 2017" shall be substituted.