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Union of India - Act

The Government of Union Territories (Amendment) Act, 1984

UNION OF INDIA
India

The Government of Union Territories (Amendment) Act, 1984

Act 19 of 1984

  • Published in Gazette of India on 8 May 1984
  • Not commenced
  • [This is the version of this document from 8 May 1984.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Government of Union Territories Act, 1963.BE it enacted by Parliament in the Thirty-fifth Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the Government of Union Territories (Amendment) Act, 1984.

2. [Amendment of section 3.] Rep. by the Repealing and Amending Act, 1988 (19 of 1988), s. 2 and the First Schedule (w.e.f. 31-3-1988).

3. [Insertion of new section 43E.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988).

4. Validation.-

Anything done or any action taken on or after the 1st day of March, 1984 and before the commencement of this Act for the purposes of elections to the Legislative Assembly of the Union territory of Mizoram shall be deemed to be, and to have always been, as validly and effectively done ortaken as if the provisions of the principal Act as amended by section 3 had been in force at all material times.