Gujarat Municipalities (Amendment) Act, 1982*
| [Gujarat Act No. 2 of 1982] | [1st February, 1982] |
An Act further to amend the Gujarat Municipalities Act, 1963.
It is hereby enacted in the Thirty-second Tear of the Republic of India as follows:-
* Received the Assent of the Governor on the 1st February, 1982 is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Municipalities (Amendment) Act, 1982.
(2) It shall be deemed to have come into force on the 22nd October, 1981.
2. Amendment of section 266-D of Guj. XXXIV of 1964.- In the Gujarat Municipalities Act, 1963 (Guj. 34 of 1964) (hereinafter referred to as "the principal Act"), in section 26C-D, to sub-section (1), the following proviso shall be added, namely:-
"Provided that the State Government may, from time to time by an order published in the Official Gazette, extend the period of one year referred to in this sub-section by a further period not exceeding one year in the aggregate on account of conditions or circumstances created by disturbance of public order, or by any natural calamity or by any other cause whatsoever which in the opinion of the State Government is sufficient.".
3. Repeal and saving.- (1) The Gujarat Municipalities (Amendment) Ordinance, 1981 is hereby repealed.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.