JAMMU AND KASHMIR REPRESENTATION OF THE PEOPLE (AMENDMENT) ACT, 1981

Preamble - JAMMU AND KASHMIR REPRESENTATION OF THE PEOPLE (AMENDMENT) ACT, 1981

THE JAMMU AND KASHMIR REPRESENTATION OF THE PEOPLE (AMENDMENT) ACT, 1981

[Act No. 12 of 1981]

[27th September, 1981]

PREAMBLE

An Act to amend the Jammu and Kashmir Representation of the People Act, 1957.

Be it enacted by the Jammu and Kashmir State Legislature in the Thirty-second Year of the Republic of India as follows:--

 

Section 1 - Short title

This Act may be called the Jammu and Kashmir Representation of the People (Amendment) Act, 1981.

 

Section 2 - Amendment of section 51, Act IV of 1957

The full stop at the end of section 51 of the Jammu and Kashmir Representation of the People Act. 1957 shall be substituted by colon and thereafter the following proviso shall be added, namely:

"Provided that a candidate at an election for Leh or Kargil Assembly Constituency may appoint any two persons other than, himself to be his Election Agents in the prescribed manner and under intimation to the Returning Officer."