Assam act 007 of 1962 : The Assam Municipal (Amendment) Act, 1962

  • Date:
Department
  • Urban Development Department
Ministry
  • Ministry of Tourism
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ASSAM ACT No.VII OF 1962

THE ASSAM MUNICIPAL (AMENDMENT) ACT, 1962

(As passed by the Assembly)

Received the assent o f the Governor on the 10th April 1962

[Published in the Assam Gazette, Extraordinary, dated the 12th April 1962] An

Act

to amend further the Assam Municipal Act, 1956

Preamble Whereas it is expedient to amend further the Assam /c t Assam Municipal Act, 1956, hereinafter referred to as 1957 the principal Act, in the manner hereinafter

appearing ;

It is hereby enacted in the Thirteenth Year of the Republic of India as follows :—

Slwcrt title, extent and commence- ment.

1. (1) This Act may be called the Assam Muni- cipal (Amendment) Act, 1962.

(2) I t shall have the like extent as the principal Act.

(3) It shall come into force at once.

Amend- 2. At the end of Section 14 of the principal Act but before the Explanation thereto, the following

o fCAssam Prov

iso

shall be added, namely :—

oH957, " Provided that notwithstanding anything here- inbefore contained, if in any area which shall have been included within any municipality pnder clause (b) of sub-section (2) of Sec- tion 5, hereafter referred to as the said area, no person has been able to pay any tax assessed under Section 68, in respect of the holdings in the said area, before the prescrib- ed date, the State Government if it is satisfied that such non-payment has been due to the assessment not being completed in time, may by notification declare that no person in the said area occupying such a holding, in any manner, shall be disqualified to be registered by reason only of the fact that no tax has been paid in respect of such a holding and such person on registration shall be qualified to vote at the election of the Commissioners of such municipality."

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Repeal and Saving.

3. (1) The Assam Municipal (Amendment) Ordinance, 1962 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Assam Municipal (Amendment) Ordi- nance, 1962 shall be deemed to have been done or taken under this Act as if this Act had commenced on the twenty- fifth day of January, 1962 (date of pro- mulgation of the Ordinance).

Assam

Ordi-

nance

No.II of

1962.

SECTIONS