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R egistered No. 768/97
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THE ASSAM GAZETTE
EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
326 CTWR, 26 2005, 4 1927 ( ^ ) No. 326 Dispur, Monday, 26th September, 2005, 4thAsvina, 1927(S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT ::: LEGISLATIVE BRANCH
NO TIFICATIO N
The 9th September, 2005
No. LG L.123/2003/pt/16.—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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£ 2358 THE ASSAM GAZETTE, EXTRAORDINARY, SEPT. 26, 2QP-r~ ' -
ASSAM ACT NO. XXXV OF 2005
(Received the assent of the Governor on 7th September, 2005)
THE GUWAHATI MUNICIPAL CORPORATION (AMENDMENT)
ACT, 2005
AN
ACT
further to amend the Guwahati Municipal Corporation Act, 1969
Preamble Whereas it is expedient further to amend the Assam
Guwahati Municipal Corporation Act, 1969, hereinafter Act I referred to as the principal Act, in the manner of 1973
hereinafter appearing; It is hereby enacted in the Fifty-sixth year of Republic of India as follows :-
Short title, extent and commence- ment.
1. (1) This Act may be called the Guwahati Municipal Corporation (Amendment) Act, 2005.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Amendment of section 20.
2. In the principal Act, in section 20, -
(i) in clause (iii), the words and comma "Public Health", shall be omitted ;
(ii) after clause (v), the following new clause (vi) shall be inserted, namely
"(vi) Public Health, Sanitation and Environment."
Amendment of section 94
3. In the principal Act, in section 94, the punctuation mark occurring at the end, shall be omitted and thereafterthe following shall be inserted, namely
"or by Public-Private-Partnership (PPP) mode or Joint Venture."
M.K.DEKA,
Commissioner & Secy, to the Govt, of Assam, Legislative Department, Dispur.
GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., Assam, Guwahati-21, (Ex-Gazette) No. 651 -500-600-26-9-2005.
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