Himachal pradesh act 004 of 1991 : Himachal Pradesh Municipal (Amendment) Act, 1991

Preamble

Himachal Pradesh Municipal (Amendment) Act, 1991*

[Himachal Pradesh Act No. 4 of 1991]1[3rd April, 1991]

An Act further to amend the Himachal Pradesh Municipal Act, 1968 (Act No. 19 of 1968)

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Forty-second Year of the Republic of India as follows:-

1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement or Objects and Reasons see R.H.P. Extra., dated 27-2-1991, P. 193.

* Received the assent of the Governor, Himachal Pradesh, on the 3rd April, 1991 and was published in Hindi in R.H.P. Extra., dated 4-4-1991, P. 689 and in English in R.H.P. Extra., dated 4-4-1991 at page 690

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Mnnicipal (Amendment) Act, 1991.

(2) It shall be deemed to have come into force on the 5th day of December, 1990.

Section 2. Amendment of section 11-C

2. Amendment of section 11-C.- In clause (a) of sub-section (1) of section 11-C of the Himachal Pradesh Municipal Act, 1968 (19 of 1968) for the words "of the ward", the words "of any ward" shall be substituted.

Section 3. Repeal and savings

3. Repeal and savings.- (1) The Himachal Pradesh Municipal (Amen-dement) Ordinance, 1990 (3 of 1990) is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act, as if this Act had come into force on the 5th day of December, 1990.

SECTIONS