Assam act 014 of 1963 : The Assam Municipal (Amendment) Act, 1963

Department
  • Urban Development Department
Ministry
  • Ministry of Agriculture
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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;

It is hereby enacted in the Fourteenth Year of the Republic of India as follows Short title, 1. (1) This Act may be called the Assam Munici- extent and pa l (Amendment) Act, 1963. commence- ment.

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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.

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