Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Grama Panchayats (Postponement Of Election) Amendment Act, 1991 4 of 1991 [16 March 1991] CONTENTS 1. Short Title And Commencement 2. Amendmen T Of Section 3 3. Repeal And A Saving Orissa Grama Panchayats (Postponement Of Election) Amendment Act, 1991 4 of 1991 [16 March 1991] AN ACT FURTHER TO AMEND THE ORISSA GRAMA PANCHAYATS (POSTPONMENT OF ELECTION) ACT, 1990 BE it enacted by the Legislature of the State of Orissa in the Forty-second Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Orissa Grama Panchayats (Postponement of Election) Amendment Act, 1991. (2) It shall be deemed to have come into force on the 31st day of December 1990. 2. Amendmen T Of Section 3 :- In section 3 of the Orissa Grama Panchayats (Postponement of Election) Act, 1990 (Orissa Act7 of 1990) (hereinafter referred to as the principal Act), in clause (a) of sub-section (1), for the figures, letters sand word "31st December 1990", the figures, letters and word "30th June 1991" shall be substituted. 3. Repeal And A Saving :- (1) The Orissa Grama Panchayats (Postponement of Election) Second Amendment Ordinance, 1990(Orissa Ordinanc e No.5 of 1990) is hereby repealed.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.