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Union of India - Act

The Representation Of The People (Second Amendment) Act, 1996

UNION OF INDIA
India

The Representation Of The People (Second Amendment) Act, 1996

Act 29 of 1996

  • Published on 1 January 1996
  • Commenced on 1 January 1996
  • [This is the version of this document from 1 January 1996.]
  • [Note: The original publication document is not available and this content could not be verified.]
BE it enacted by Parliament in the Forty- seventh Year of the Republic of India as follows:-An Act further to amend the Representation of the People Act, 1950

1. Short title.

This Act may be called the Representation of the People (Second Amendment) Act, 1996 .

2. Amendment of Act, 43 of 1950 .

In the Fourth Schedule to the Representation of the People Act, 1950 ,-
(a)under the heading" KARNATAKA", for the entries 1 to 5, the following entries shall be substituted, namely:- 1. City Municipal Corporations. 2. City Municipal Councils. 3. Town Municipal Councils. 4. Town Panchayats. 5. Zilla Panchayats. 6. Taluk Panchayats. 7. Grama Panchayats. 8. Cantonment Boards.".
(b)under the heading" UTTAR PRADESH", for the entries 1 to 6, the following entries shall be substituted, namely:- 1 Municipal Corporations. 2. Municipal Councils. 3. Zila Panchayats. 4. Nagar Panchayats. 5. Kshettra Panchayats. 6. Cantonment Boards.".