Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Panchayat Samitis (Postponement Of Election) Amendment Act, 1991 5 of 1991 [18 March 1991] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Repeal And Saving Orissa Panchayat Samitis (Postponement Of Election) Amendment Act, 1991 5 of 1991 [18 March 1991] AN ACT FURTHER TO AMEND THE ORISSA PANCHAYAT SAMITS (POSTPONEMENT OF ELECTION) AMENDMENT 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 20February 1991 (No. 194) 1. Short Title And Commencement :- ( 1 ) This Act may be called the Orissa Panchayat Samitis (Postponement of Election) Amendment Act, 1991. (2) It shall be deemed to have come into force on the 31st day of December, 1990. 2. Amendment Of Section 3 :- I n section 3 of the Orissa Panchayat Samitis (Postponement of Election) Orissa ent of Amendment Act, 1990 (hereinafter referred to as the principal Act), in clause (a) of sub-Act 6 section (1), for the figures, letters ad word "31January 1991", the figures, letters and word 1990 "31st July 1991" shall substituted. 3. Repeal And Saving :- ( 1 ) The Orissa Panchayat Samitis (Postponement of Election) Amendment Orissa and Ordinance, 1990 is hereby repealed. ordinance No.6 of 1990 (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.