(3)If and so far as an Ordinance under this article makes any provision which would not be valid if enacted in an Act of the Legislature of the Union territory made after complying with the provisions in that behalf contained in any such law as is referred to in clause (1) of article 239-A, it shall be void.] [Inserted by the Constitution (Twenty-seventh Amendment) Act, 1971, Section 3 (w.e.f. 30.12.1971).][* * *] [Clause (4) omitted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 32 (w.e.f. 20.6.1979). Earlier Clause (4) was inserted by the Constitution (Thirty-eighth Amendment) Act, 1975, Section 4 (retrospectively).]
