Sikkim (Re-Organization Of Districts) (Amendment) Act, 2022

 

[13 of 2022]

[06th September 2022]

AN ACT further to amend the Sikkim (Re-Organization of Districts) Act, 2021.

Be it enacted by the Legislature of Sikkim in the Seventy-third Year of the Republic of India as follows: -

Section - 1. Short title and commencement.

(1)     This Act may be called the Sikkim (Re-organization of Districts) (Amendment) Act, 2022.

(2)     It shall come into force at once.

Section - 2. Amendment of Section 5.

In the Sikkim (Re-Organization of Districts) Act, 2021 in Section 5, in sub-section (1), -

(i)       clause (a), after the words "as the case may be", the words, "as specified in the Schedule and on any such notification being issued, the original Schedule shall be deemed to be amended accordingly" shall be inserted;

(ii)      clause (b), after the words "as the case may be", the words, "as specified in the Schedule and on any such notification being issued, the original Schedule shall be deemed to be amended accordingly" shall be inserted.