Sikkim Municipalities (First Amendment) Act, 2007*
| [Sikkim Act No. 15 of 2007] | [13th September, 2007] |
An Act to amend the Sikkim Municipalities Act, 2007.
Be it enacted by the Legislature of Sikkim in the Fifty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 13th day of September, 2007 and published in the Sikkim Government Gazette, Extraordinary, No. 15/LD/2007, dated 28th September, 2007
1. Short title and commencement.- (1) This Act may be called the Sikkim Municipalities (First Amendment) Act, 2007
(2) It shall come into force at once.
2. Amendment of Section 8.- In the Sikkim Municipalities Act, 2007 (hereinafter referred to as the said Act), in clause (a) of Section 8, for the word "eleven" the word "fifteen" shall be substituted.
3. Amendment of Section 13.- In the said Act, in Section 13, in the existing table, against Municipal Corporation, under the heading "Maximum Number", for the figure "11" the figure "15" shall be substituted.
4. Amendment of Section 14.- In the said Act, in Section 14, after the word "direction" and before the words "and control" the words "delimitation, reservation" shall be inserted.
5. Amendment of Section 364.- In the said Act, in sub-section (1) of Section 364, the words "and subject to condition of previous publication" shall be omitted.