Sikkim Municipalises (Amendment) Act, 2004*
| [Sikkim Act No. 7 of 2004] | [4th October, 2004] |
An Act further to amend the Sikkim Muncipilities Act, 1995.
Be it enacted by the Legislature of Sikkim in the Fifty-fifth Year of the Republic of India.
* Received the assent of the Governor on the 4th day of October, 2004 and published in the Sikkim Government Gazette, Extraordinary, No. 7/LD/2004.
1. Short title, extent and commencement.- (1) This Act may be called the Sikkim Muncipalties (Amendment) Act, 2004.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. Amendment of Section 7.- In the Sikkim Municipalties Act, 1995, in section 7, in clause (a), for the ‘twenty one’ ??? words ‘three’, the words ‘seven’ and for the words ‘nine’ the words respectively be substituted.