Assam act 023 of 1997 : The Assam Panchayat (2nd Amendment) Act, 1997

Department
  • Panchayat and Rural Development Department
Summary

no

Enforcement Date

9 May 1993

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Ill Reg iste red No. •• 763/9 7 T h e A ss am G aze tt e W O ? :

EX TR AORD IN ARY

S!« '.ira ffr f-I®

PU BL ISHED BY AUTHORITY

=?< 525 wiTO , 15 1997, 24 1919 (?^ ) No. 525 Dispar, Monday, 15th September, 1997, 24th Bharda,

1919 (S. E.)

GOVERNMENT OF ASSAM

ORDERS BY THE GOVERNOR

LEGISLATIVE DEP ART MENT: LEGISLATIVE BRANCH

NOTIFICATION

The 15th September 1997 No. LGL- 130/96/71.—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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2306 TH E AS SA M GA ZE TT E, EX TR AO RD INAR Y, SEP. 15, 1997

ASSAM ACT No. XXIII OF 1997

(Received the Assent of the Governor on 11th September 1997)

THE ASSAM PANCHAYAT (SECOND AMENDMENT)

ACT, 1997

AN

ACT

further to amend the Assam Panchayat Act, 1994. preamble Whereas it is expedient further to amend the Assam Panchayat Act, 1994, hereinafter of'1994.

referred to as the principal Act, in the ma- nner hereinaf ter appearing ;

It is hereby enacted in the Forty eighth Year of the Republic of India as follows :— extent and' This Act may be called the Assam

commence. Panchayat (Second Amendment) Act, 1997.

meat.

(2) It shall have the like extent as the Principal Act,

(3) It shall come into force at once' Amendment 2. In the principal Act, in Section

of section 65, in Sub-Section (1). in clause (i)—

(i) in the second proviso, for the punc- tuation mark full-stop occuring at the end of the last line, the punc tuation mark colon **• shall be substituted .

(ii) after the second proviso, the following new proviso shall be inserted, namely :—

''Provided further more tha t the Legislative Assembly Constituency which has urban populat ion, included in a Muni- cipality or a Municipal Corporation, as the case may be or under

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THE ASSAM GAZETTE, EXTRAORDINARY, SEP. 1997 15,2307

the authority of Town Committee or Sani- tary Board or Cantonment area or any notified area deemed to be urban area under any law for the time being in force, may have less than four terr itori al cons- tituencies and if the rural popula tion of this Legislative Assembly Constituency is less than thir ty thousand, this may form a terri tora l constituency."

IVI. K. DEKA,

Secretary to the Govt, of Assam, Legislative Department. GUWAHATI-—Prin ted & published by the Dy. Direc tor (P& Sl

Dire ctorate of Ptg . & Sty. ,Assam. Guw aha ti-2 1 (Ex-Ga zet te), No. 1049-7 50- 6 0 0 - 1 5 - 9 —1997.

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