Assam act 032 of 1994 : The Gauhati Municipal Corporation (First Amendment) Act, 1994

  • Date:
Department
  • Guwahati Development Department
To access the original judgment, please Sign In or Subscribe.

Registered No. A-12

THE ASSAM GAZETTE

EXTRAORDINARY

^ T 4 'RT3T

PUBLISHED BY AUTHORITY

q? 120 fq'T'1̂ , f m , 28 1994, 6 snfcq, 1916 («r-») No. 120 Dispur, Wednesday, 28tli September, 1994 Sth Asvina,

1916 (S.B )

GOVERNMENT OF ASSAM

ORDERS BY THE GOVERNOR

LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH

NOTIFICATION

The 28th Septem ber, 1994 No. LGL. 135/93/116.—The following Act, of the Assam Legisla- tive Assembly which received the assent of the Governor is hereby published fo r general inform ation.

1

.054 THE ASSAM GAZETTE. EXTRAORDINARY, SEP, 28, 1994

— .L"i.|jtjiirwin—wwii.hjam, rui h . h .iiii

ASSAM ACT NO. XXXII OF 1994

(Received the assent of the Governor on 27th September, 1994)

THE GUWAHATI MUNICIPAL CORPORATION

(FIRST AMENDMENT) ACT, 1991.

AN

ACT

further to amend the Guwahati Municipal rAss ;m1Q̂1Corporation Act, 1969. 9 3

' Preamble Whereas it is expedient further to amend the Guwahati Municipal Corpora- tion Act, 1969, hereinafter referred to as the principal Act;

It is hereby enacted in the Forty-fifth Year of the Republic of India as follows:— extent and (*). This Act may be called the commence- Guwahati Municipal Corporation (First menu Amendment) Act, 1994.

(2) It shall have the like extent as the principal Act.

(3) It shall come into force at once. ofmIectCn5.2

-T.n the

Principal Act, in section 5, in sub-section (1) (a), in clause (i), for the existing provisions, the follow- ing shall be substituted, namely : —

"(l)(a

)(i) There shall be one Coun- cillor for every population of 7500 subject to a maximum of 60

members'.' Repeal and 3 saving. (1) The Guwahati Municipal Corpo- Assam or ration (Amendment) Ordinance of n

i994. ,X 1994 is hereby repealed.

2

THE ASSAM GAZETTE, EXTRAORDINARY, SEP. 28, 1994 1055

(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding pro- visions of this Act as if this Act had commenced on the 26th day of July, 1994-

K. LASKAR,

Secretary to the Govt, of Assam, Legislative Department.

Gnwahati : Printed and published by the Dy. Director (P), Directoiate of Ptg. and Sty. Assam, Guwahati-21 (Ex. Gazette) No. 239-830 —400-28-9-1994.

3

SECTIONS