i t tu t te d f O, A — 12
THE ASSAM GAZETTE
EXTRAORDINARY
W « W ZRSTfW PUSUSHED By AUTHORITY 83 "fP m , 6 ^'4, 1992, 16 1914 («bj») No. 83 Dispur, Saturday,?'6th June, 1992, 16th Jyaistha
1914 (S. E.)
' ' ^ T V - G O V ER N M E N T O F A SSA M '
O R D E R S BY T H E G O V ER N O R
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LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH
D IS P U R
notification
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570 THE ASSAM GAZETTE. EXTRAORDINARY. JUNE 6, 1992
ASSAM ACT NO. VI OF 1992
(Received the assent of the Governor on 28th May 1992',
THE GUWAHATI MUNICIPAL CORPORATION
(AMENDMENT) ACT, 1992.
AN
ACT
M unicipal Corpora-furtKer to amend the Guwahati tion Act, 1969.
Preamble. W hereas it is expedient fu rth er to amend the G uw ahati M unicipal Corporation Act, 1969, (Assam Act I of 1973) hereinafter called the p rin - cipal Act, in the m anner hereinafter appearing ; It is hereby enacted in the F orty -th ird year of the Republic of India as follows, nam ely:— extent and' 1- (I) This Act m ay be called the G uw ahati commence- Municipal Corporation (Amendment) Act, 1992. ment.
(2) It shall have the like extent as the p rin - cipal Act.
(3) It shall be deemed to- have come into force on the T w enty-S ixth Day of Octo- ber, 1991.
f̂™ectf̂ 425 In the principal1Act, in Section 425, for ofSWZ m the words "nine years" appearing at the end of Acti of 1973.^ s e c o n ( j proviso to sub-section (I), the words
"ten years" shall be substituted. sRav?nas and
3- (1) The G uw ahati Municipal Corporation (Amendment) Ordinance, 1991 is hereby repealed.
(2) Notwithstanding such repeal, any order passed, notification issued, anything done or action taken under the ordinance so repealed, shall be deemed to have been passed, issued, done or taken under the corresponding provision of the principal Act as amended by this Act.
K. LASKAR.
Secretary to the Govt, of Assam, Legislative Departm ent.
( VWAHATI—Printed & published by the D y . Diiector (P), Directorate of Ptg. arc Srv . Assam, Guwahati-—21 (Ex.-Gazette) No. 165—-880—500-6-6-1.992.
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