Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Grama Panchayats (Postponment Of Election) Second Amendment Act, 1991 22 of 1991 [11 October 1991] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Repeal And Saving Orissa Grama Panchayats (Postponment Of Election) Second Amendment Act, 1991 22 of 1991 [11 October 1991] AN ACT FURTHER TO AMEND THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT 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:- For the Bill see Orissa Gazette, Extraordinary, dated the 10September 1991 (No. 1090) 1. Short Title And Commencement :- (1) This Act may be called the Orissa Grama Panchayats (Postponment of Election) Second Amendment Act, 1991. (2) It shall be deemed to have come into force on the 29 day of June, 1991. 2. Amendment Of Section 3 :- In section 3 of the Orissa Grama Panchayats (Postponement of Election) Act (Orissa Act 7 of 1990) 1990 (hereinafter referred to as the principal Act), in clause (a) of sub-section (1), for the figures, letters and word "30June, 1991", the figures, letters and word "31December, 1991" shall be substituted. 3. Repeal And Saving :- (1) The Orissa Grama Panchayats (Postponement of Election) Amendment Ordinance (OrissaOrdinanceNo.4 of 1991) 1991 is hereby repealed.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.