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Manipur act 005 of 2007 : Manipur Loktak Lake (Protection) Amendment Act, 2007

Manipur Gazette

EXTRAORDINARY

PUBLISHED BY AUTHORITY

N0. 134(A) Imphal Wednesday June 27,2007 (Asadha 6, 1929)

GOVERNMENT OF MANIPUR

SECRETARIAT: LAW & LEGISLATIVE AFFAIRS DEPARTMENT

NOTIFICATION Imphal, the 27‘“ June, 2007

No.2/l 3/2007-Leg/L.-The following Act 0fthe Legislature, Manipur which

received assent 0fthe Governor of Manipur on 25/6/2007 is hereby published in the

official Gazette.

THE MANIPUR LOKTAK LAKE (PROTECTION) AMENDMENT ACT‘ 2007

(Manipur Act No. 5 of 2007)

An

Act

to amend the Manipur Loktak Lake (Protection) Act, 2006 (Manipur Act No. 3 Of 2006)

Be it enacted by the Legislature of Manipur in the Fifty-eighth, Year of the

Republic of India as follows:

1. Short title- This Act may be called the Manipur Loktak Lake (Protection)

Amendment Act, 2007

2. Amendment of section 7.—ln section 7 0f the Manipur Loktak Lake (Protection)

Act, 2006, afier serial No. 15, the following new serial Nos. 15A, ISB, 15C &

15D shall be inserted, namely,-

“ISA. Member of Legislative Assembly, — Member

Saitu Assembly Constituency.

158. Member of Legislative Assembly, — Member

Henglep Assembly Constituency.

15C. Member of Legislative Assembly, — Member

Wabgai Assembly Constituency.

15D. Member of Legislative Assembly, — Member”

Hiyanglam Assembly Constituency.

NUNGSHITOMBI ATHOKPAM,

Deputy Legal Remembrancer, Government of Manipur.

Printed at the Directorate ofPtg. & Sty., Govt. 0fManipur/305-C/27—6-2007‘