Assam act 018 of 1987 : The Assam Town and Country Planning (Amendment) Act,1987

  • Date:
Department
  • Planning and Development Department
Enforcement Date

24 Apr 2013

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The Assam

Registered No. A-12

Gazette

EXTRAORDINARY

213 6

t I4i

PUBLISHED BY AUTHORITY

143 335^4, 23 1987, 1 1909 (Bf^)

No 143 Dispar, Friday, 23rd October, 1987, 1st K artika,

1909 (S. E.)

GOVERNMENT OF ASSAM

ORDERS BY THE GOVERNOR

LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH

NOTIFICATION The 20th October 1987 No. LGL. 56/84/135.—-The following Act of the Assam Legislative Assembly which received the assent, of the Governor is hereby published for general information.

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776 THE ASSAM GAZETTE, EX TRA O RD IN A RY OCT. 23, 1987

Assam Act No. XVIII of 1987 Received the assent of the Governor on 19th October, 1987.

THE ASSAM TOWN AND COUNTRY PLANNING

(AMENDMENT) ACT, 1987

An

Act

further to amend the Assam Town and Country Planning Act, 1959-

Preamble. Whereas it is expedient further to amend the Assam Town and Country Planning Act, 1959 (Act II of 1959), hereinafter called the principal Act, in the manner hereinafter appearing ;

It is hereby enacted in the Thirty-eighth Year of the Republic of India, as follows

Short title, j. (i) This Act may be called the Assam Town commence- and Country Planning (Amendment) Act, 1987.

ment.

(2) It shall have the like extent as the princi- pal Act.

(3) It shall come into force at once. Amendment 2. In the principal Act, in Section 3, in sub- o f section 3 ' s e c tjo n after c ia u s e (xi), the following new clauses shall be inserted, namely :—

"(xii) Commissioner, Planning and Develop- ment.

(xiii) Commissioner and Special Secretary, Transport.

(xiv) Secretary, Department of Environment."

MD. SAADULLAH,

Secretary te the Govt. of A» am, Legislative Dapartmcnt. O U W A H A T I— Printed and published by the Dy. Director (P), Directorate o f Ptg. an1?

Sty., Assam, Guwahati—21 (Es-Gazette) No. 285—1,217— 300—23-10-Wt<7

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