MEGHALAYA ACT 7 OF 1978
THE MEGHALAYA MUNICIPAL (GARO HILLS AUTONOMOUS DISTRICT) ACT, 1978.
(As passed by the Assembly)
[Received the assent of the Governor on the 8th April, 1978]
(Published in the Gazette of Meghalaya, Extraordinary, dated 10th April, 1978)
An
Act
to provide for the constitution and establishment of municipalities and town committees in the
Garo Hills Autonomous District and extension and application of the Meghalaya Municipal Act
to the said District and for matters connected thereto
Be it enacted by the Legislature of Meghalaya in the Twenty-ninth Year of the Republic of
India as follows:-
Short title, extent and
commencement.
1. (1) This Act may be called the Meghalaya Municipal
(Garo Hills Autonomous District) Act, 1978.
(2) It extends to the Garo Hills Autonomous District.
(3) It shall be deemed to have come into force on the 7th
day of January, 1978.
Constitution and
establishment of
municipalities and Town
Committees in the Garo
Hills Autonomous
District.
2. Notwithstanding anything contained in any other law the
State Government may, on the recommendation of the
District Council of the Garo Hills Autonomous District,
constitute any area of the said Autonomous District as a
municipality, or declare any area within such District to
be a notified area and establish a Town Committee for
the notified area, under the provisions for the Meghalaya
Municipal Act (Assam Act XV of 1957 as adapted by
Meghalaya) and apply all or any of the provisions of the
said act or of the Rules made thereunder as may be
specified in the notification to the Municipality or town
committee so constituted or established and to the area
or areas comprising within the said municipality or town
committee.
Repeal of Ordinance 1 of
1978
3. The Meghalaya Municipal (Garo Hills Autonomous
District) Ordinance, 1978 is hereby repealed.