Section 239B(2)(a) in THE CONSTITUTION (TWENTY-SEVENTH AMENDMENT) ACT, 1971

[Cites 0, Cited by 0] [Section 239B(2)] [Section 239B] [Entire Act]

Constitution Subarticle

Section 239B(2)(a) in THE CONSTITUTION (TWENTY-SEVENTH AMENDMENT) ACT, 1971

(a)shall be laid before the Legislature of the Union territory and shall cease to operate at the expiration of six weeks from the reassembly of the Legislature or if, before the expiration of that period, a resolution disapproving it is passed by the Legislature, upon the passing of the resolution; and

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Constitution Subarticle

Section 239B(2)(a) in THE CONSTITUTION (TWENTY-SEVENTH AMENDMENT) ACT, 1971