Assam Nagara Raj (Amendment) Act, 2009*
| [Assam Act No. 22 of 2009] | [26th August, 2009] |
An Act Act further to amend the Assam Nagara Raj Act, 2007.
Whereas it is expedient further to amend the Assam Nagara Raj Act, 2007 (??? XXVI 2007), hereinafter referred to as the principal Act, in the manner hereinafter; appearing;
It is hereby enacted in the Sixtieth Year of the Republic of India as follows:-
* [Received the assent of Governor on 26th August, 2009]
1. Short title, extent and commencement.- (1) This Act may be called the Assam Nagara Raj (Amendment) Act, 2009.
(2) It extends to the whole of Assam excluding cantonment areas therein;
(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint in this behalf.
2. Amendment of Section 12.- In the principal Act, in section 12, in sub-section (1), for the words "within 6 months of" the words "simultaneously with" shall be substituted.