Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Panchayat Samitis (Postponement Of Election) Second Amendment Act, 1991 23 of 1991 [11 October 1991] CONTENTS 1. Short Title Commencement 2. Amendment Of Section 3 3. Repeal And Savings Orissa Panchayat Samitis (Postponement Of Election) Second Amendment Act, 1991 23 of 1991 [11 October 1991] AN ACT FURTHER TO AMEND THE ORISSA PANCHAYAT SAMITIS (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. 1091) 1. Short Title Commencement :- ( 1 ) This Act may be called the Orissa Panchayat Samitis (Postponement Election) Second Amendment Act, 1991. (2) It shall be deemed to have come into force on the 29th day of June, 1991. 2. Amendment Of Section 3 :- I n section 3 of the Orissa Panchayat Samitis (Postponement of Election) Act, 1990 (Orissa Act 6 of 1960) ( hereinafter referred to as the principal Act), in clause (a) of sub-section (1), for the figures, letters and word "31st July, 1991", the figures, letters and word "31st January, 1992" shall be substituted. 3. Repeal And Savings :- ( 1 ) The Orissa Panchayat Samitis (Postponement of Election) Amendment Ordinance, 1991 (Ordinance No. 5 of 1991) is hereby repealed.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.