Section 2 in THE CONSTITUTION (SEVENTIETH AMENDMENT) ACT, 1992
2. THE CONSTITUTION (Seventy-fourth Amendment) Bill, 1991 which was enacted as THE CONSTITUTION (Sixty-ninth Amendment) Act, 1991 received assent of the President on 21st December, 1991. The said Bill as originally introduced in the Lok Sabha sought to incorporate in article 239AA a sub-clause (b) to clause (7). This proposed sub-clause was subsequently dropped since inclusion of the said sub-clause would have necessitated ratification of the Bill by the Legislatures of not less than one-half of the States and thereby delayed the early constitution of a Legislative Assembly for the Union territory of Delhi. The said sub-clause (clause 3 of the present Bill) is sought to be inserted in the present Constitution (Amendment) Bill with retrospective effect i.e. from 21st December, 1991. Ratification by States is also proposed to be obtained for the clause along with ratification for the other clause of the Bill which seeks to amend article 54.
