Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Municipal Councils (Post Ponment Of Elections) (No.2) Act, 1983 21 of 1983 [11 October 1983] CONTENTS 1. Short Title And Commencement 2. Definition 3. Postponement Of General Elections In Certain Municipal Councils 4. Repeal And Savings SCHEDULE 1 :- SCHEDULE I Orissa Municipal Councils (Post Ponment Of Elections) (No.2) Act, 1983 21 of 1983 [11 October 1983] AN ACT TO POVIDE FOR THE POSTPONEMENT ELECTIONS TOCERTAIN MUNICIPAL COUNCILS OF THE STATE. BE it enacted by the Legislature of the State of Orissa in the Thirty-fourth Year of the Republic of India, as follows: For the Bill see Orissa Gazette Extraordinary dated the 8th September 1983 (1137). 1. Short Title And Commencement :- ( 1 ) This Act may be called the Orissa Municipal Council (Postponement of Elections) (No.2) Act, 1983. (2) It shall be deemed to have come into force with effect from the 30th day of May, 1983. 2. Definition :- In this Act, unless the context otherwise requires (a) "Municipal Act" means the Orissa Municipal Act, 1950(Orissa Act 23 of 1950); (b) "Municipal Council" means a Municipal Council constituted under the Municipal Act and shall include a Notified Area Council constituted thereunder; (c) words and expressions used in this Act shall have the same meaning as assigned to them respectively, under the Municipal Act. 3. Postponement Of General Elections In Certain Municipal Councils :- Notwithstanding anything contained in the Municipal Act, the general elections for the reconstitution of the Municipal Councils specified in the Schedule shall be held in accordance with the provisions of the Municipal Act and the rules made thereunder on such date, not being late than the 31st March, 1984, as may be fixed by the State Government and the elections so held shall, for all purposes, be deemed to be a general election held under this Act. 4. Repeal And Savings :- ( 1 ) The Orissa Municipal Councils (Postponement of Elections) (No.2) Ordinance, 1983(Ordinance Orissa No. 10 of 1988) is hereby repealed. (2) Notwithstanding such repeal anything done o any action taken under the said Ordinance shall be deemed to have been done or taken under this Act. SCHEDULE 1 SCHEDULE I 1 Keonjhargarh Municipal Council. 2 Angul Notified Area Council. 3 Soro Notified Area Council. 4 Khalikote Notified Area Council.