Sikkim Municipalities (Amendment) Act, 2002*
| [Sikkim Act No. 9 of 2002] | [30th March, 2002] |
An Act further to amend the Sikkim Municipalities Act, 1995.
Be it enacted by the Legislature of Sikkim in the fifty - third year of the Republic of India as follows:-
* Received the assent of the Governor on the 30th day of March, 2002 and published in the Sikkim Government Gazette, Extraordinary, No. 9/LD/2002, Dated the 10th April, 2002.
1. Short title, extent and commencement.- (1) This Act may be called the Sikkim Municipalities (Amendment) Act, 2002.
(2) It extends to the whole of Sikkim.
(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different areas and for different provisions of this Act.
2. Amendment of section 6.- In the Sikkim Municiapalities Act, 1995, in section 6, in sub-section (1), for the word ‘ninety’, the words ‘one hundred and eighty’ shall be substituted.