The 3rd May 1963
No.LJL.11/63/3. ■—The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.
(Received the assent of the Governor on the 2nd May 1963)
ASSAM ACT No. XIV OF 1963
THE ASSAM MUNICIPAL (AMENDMENT) ACT, 1963.
(As passed by the Assembly)
(Published in the Assam Gazette Extraordinary, dated the 4th May 1963]
An Act further to amend the Assam Municipal Act, 1956.
Preamble, Whereas it is expedient further to amend the Assam Act
Assam Municipal Act, 1956, hereinafter called theX
V of 1957
principal Act, in the manner hereinafter appearing;
1
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(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once. A m e n d - 2. For sub-section (1) of Section 259 of the princi- ment of Sec- D a i ^ c t the following shall be substituted, namely tion 259 of 1
Assam Act
XV of 1957.
" (1) The Board shall be guided by the provi- Assam Act sions contained in the Assam Elementary Educationof Act, 1962 and rules and orders thereunder in the discharge of their liability in respect of Elementary Education."
A m e n d - 3. In section 296 of the principal Act, in both m entofSec- the first and second paragraphs, after the words A°n 29f*Ac Commissioner of Division" , the punctuation Xy8" '1957* comma " , " shall be inserted and thereafter for the words "or the Deputy Commissioner" the words " the Deputy Commissioner, the Additional Deputy Com- missioner or the Subdivisional Officer in-charge of a Subdivision" shall be inserted.
R. C. CHAUDHURI,
J t. Secy to the Govt, of Assam, Law Deptt.