ASSAM ACT No.XVII OF 1962
11 IF ASSAM MUNICIPAL (SECOND AMENDMENT) AC T, 1962
(As passed by the Assembly)
(Received the assen t o f the G overnor on the 31st July 1962)
[Published in the Assam Gazette, Extraordinary, dated the 7th August 1962]
An
Act
further to am end the A ssam M unicipal Act, 1956
Preamble Whereas it is expedient further to amend the Assam Assam Ac
Municipal Act, 1956, hereinafter referred to as t h e X V o ^ 1957
principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the Thirteenth Year of the
Republic of India as follows ;—
Short title, 1. (1) This Act may be called the Assam Municipal
extent and (Second Amendment) Act, 1962.
commence-
(2) It shall have the like extent as the principal
Act,
(3) i t shall come into force at once.
Amendment 2. In section 117 of the principal Act—
of Section r r
Act XV of (1) a ft e r sub-section (1) the following shall be inser-
1957. ted as sub-section (2) and the existing sub-sections (2)
and (3) shall be renumbered as sub-sections (3) and
(4) respectively, namely :—
“ (2) The Board may, with the approval of the State
Government, determine the maximum number of
carts and carriages which may be licensed under sub
section (1).”,
(2) for the words “ Such order” at the beginning of
sub-section (3) as so renumbered under sub-section (1)
of this Act the words “ T; j order under sub-section
(I)” shall be substituted.
Amendment
of Section
I48 of
A ssam
3. In section 148 of the principal Act, at the end
of sub-section (5), the full-stop shall be deleted and
s the words followed by the full-stop “ and shall also be
Act XV of liable to be evicted from the place, shop, stall or
1957. standing in the market used by him” shall be added.
69
ASSAM ACT No.XVIl OF 1962
1 HF ASSAM MUNICIPAL (SECOND AMENDMENT) AC F, 1962
(As passed by the Assembly)
(Received the assent of the Governor on the 3lst July 1962)
(Published in the Assam Gazette, Extraordinary, dated the 7th August 1962]
Preamble
An
Act
further to amend the Assam Municipal Act, 1956
Whereas it is expedient further to amend the Assam Assam Ac
Municipal Act, 1956, hereinafter referred to as the XV Of 1957
principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the Tihirteenth Year of the
Republic of India as follows :—
Short title, 1. (1) This Act may be called the Assam Municipal
extent and (Second Amendment) Act, 1962.
commence-
ment.
(2) It shail have the like extent as the principal
Act.
(3) it shall come into forcfiat once.
Amendmcm 2. In section 117 of the principal Act——
of Section
kl; 0&2??? (1) after sub-section (1) the following.’ shall be inser-
1957.
ted as sub-section (2) and the existing sub-sections (2)
and (3) shall be renumbered as sub-sections (3) and
(4) respectively, namely :—
“(2) The Board may, with the approval of the State
Government, determine the maximum number of
carts and carriages which may be licensed under sub-
section (1).”,
(2) for the words “Such order” at the beginning of
sub-section (3) as so renumbered under sub-section (1)
of this Act the words “TY :order under sub-seetion
(1)” shall be substituted.
Amendment 3. In section 148 of the principal Act, at the end
°f Scab“ of sub-section (5), the full-stop shall be deleted and
148
Assam
of the words followed by the full-stop “and shall also be
Act xv of liable to be evicted from the place, shop, stall or
1957.
standing in the market used by him” shall be added.
nsertion of 4 After section 296 of the principal Act. the
new Section following new section shall be inserted, namely:—
296A in
A s s a m Act
XV of
1957.
“ C o n t r o l 296A (1) The State Government, the Gommis
over pro- sioner of Division and the Deputy Commissioner shall
ceedings of see that the proceedings of the Municipal Boards are
Municipal jn conformity with law.Boards.
(2) The State Government may, by order in
writing, annul any proceedings which it considers
not to be in conformity with the law and may do all
things necessary to secure such conformity :
Provided that no such order shall be made without
giving the Board an opportunity of expressing its
views on the matter.”
70
nsertion of 4 After section 296 of the principal Act; thC
EggAscction following new section shall be inserted, namely :—
m
A s s a in Act
XV of
1957. . ‘
no 0 n “.01 296A. (1) The State Government, the Commis-
over pro. sioner of Division and the Deputy Commissioner shall
ceediflgs 0‘ see that the proceedings of the Municipal Boards are
lgAUIuCJPal in conformity with law.
cards.
(2) The State Government may, by order in
writing, annul any proceedings which it considers
not to be in conformity with the law and may do all
things necessary to secure such conformity :
Provided that no such order shall be made without
giving the Board an opportunity of expressing its
views on the matter.”
y