DELIMITATION (AMENDMENT) ACT, 2003[REPEALED] THE DELIMITATION (AMENDMENT) ACT, 2003 [Act
No. 3 of 2004] [1st January, 2004] An Act to amend the Delimitation Act, 2002. BE it enacted by Parliament in the Fifty-fourth
Year of the Republic of India as follows:-- (1) This Act may be called the Delimitation (Amendment)
Act, 2003. (2)
It
shall be deemed to have come into force on the 31st day of October, 2003. In section 3
Preamble 1 - DELIMITATION (AMENDMENT)
ACT, 2003Preamble
"Explanation.--For
the purposes of clause (c), the State Election Commissioner of concerned
State,--
(i) in respect of the duties of the Commission relating
to a State (other than the States of Meghalaya, Mizoram and Nagaland), means
the State Election Commissioner appointed by the Governor of that State under
clause (1) of article 243K; and
(ii) in respect of the duties of the Commission relating
to the State of Meghalaya or the State of Mizoram or the State of Nagaland, as
the case may be, means a person nominated by the Governor of that State for
such purposes.".
Section 3 - Amendment of section 4
In section 4 of
the principal Act, in sub-section (2), for the figures "1991", the
figures "2001" shall be substituted.
Section 4 - Amendment of section 8
In section 8 of
the principal Act,--
(i) in clause (a), for the figures "1991",
the figures "2001" shall be substituted;
(ii) in clause (b), for the figures "1991",
the figures "2001" shall be substituted.
Section 5 - Amendment of section 9
In section 9 of
the principal Act, in sub-section (1), for the figures "1991", the
figures "2001" shall be substituted.
Section 6 - Repeal and saving
(1) The Delimitation (Amendment) Ordinance, 2003(Ord. 6
of 2003) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any
action taken under the principal Act as amended by the said Ordinance, shall be
deemed to have been done or taken under the principal Act, as amended by this
Act.