Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Municipal Councils (Postponement Of Elections) Amendment Act, 1988 6 of 1988 [05 April 1988] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Repeal And Savings Orissa Municipal Councils (Postponement Of Elections) Amendment Act, 1988 6 of 1988 [05 April 1988] AN ACT TO AMEND THE ORISSA MUNICIPAL COUNCILS (POSTPONEMENT OF ELECTIONS) ACT, 1984 BE it enacted by the Legislature of the State of Orissa in the Thirty-ninth year of the Republic of India as follows:- 1. Short Title And Commencement :- ( 1 ) This Act may be called the Orissa Municipal Councils (Postponement of Elections) Amendment Act, 1988. (2) It shall be deemed to have come into force on the 31st day of December, 1987. 2. Amendment Of Section 3 :- I n clause (b) of section 3 of the Orissa Municipal Councils (Postponement of Elections) Act, 1984(Orissa Act 9 of 1984) (hereinafter referred to as the principal Act), for the words, figures and letters "the 31st December, 1987" the word, figures and letters "the 31st December, 1988" shall be substituted. 3. Repeal And Savings :- ( 1 ) The Orissa Municipal Councils (Postponement of Elections) Amendment) Ordinance, 1987(Orissa Ordinance No. 4 of 1987) is hereby repealed.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.