Section 1295 in The Punjab Legislative Council (Abolition) Act, 1969
1295.
Under article 169 of the Constitution, Parliament may, by law, provide for abolition of the Legislative Council of a State having such a Council, if the Legislative Assembly and by a majority of not less than two-thirds of the Assembly present and voting. On 24th April, 1969, the Legislative Assembly of the State of Punjab has passed a resolution, in term of article 169 of the Constitution for the abolition of the Legislative Council of that State. In pursuance of this resolution, it is proposed to abolished the Legislative Council of the State of Punjab. The Bill seeks to give effect to the object and also provides for matters supplemental incidental and consequential to such abolition-Gazette of India, 25-7-1969, Pt. II, Section 2 , Ext., p. 614.[27th December, 1969]An Act to provide for the abolition of the Legislative Council of the State of Punjab and for matters supplemental, incidental and consequential thereto.BE it enacted by Parliament in the Twentieth Year of the Republic of India as follows:--
