Assam act 011 of 1977 : The Assam Panchayati Raj (5th Amendment) Act, 1977

Department
  • Panchayat and Rural Development Department
Enforcement Date

27 Sep 1973

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f l{ t 87 No. 87 Registered No-A 12 The Assam Gazette

EXTRAORDINARY

PUBLISHED BY AUTHORITY

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firlf~, '!~~, 29 ~o:r, 1977, 8 l!l{~tlf, 1899 -t~ Dispur, Wednesday, June 29, 1977, 8th Asadha,

1899 ( S. E 1

GOVERNMENT OF ASSAM

ORDERS BY THE GOVERNOR

LEGISLATIVE DEPARTMENT

. NOTIFICATION

The 27th June 1977 No.LGL.53/77/19.-The following Act of .the Assam !-egislative Assembly which received the aslCilt of tJae Governor is hereby pub- lished for general information.

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406 THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 29, 1977

ASSAM ACT XI OP 1977

(Received the assent of the Governor on 21s t J u ne, 1977)

THE ASSAM PANCHAYATI RAJ (FIFTH

AMENDMENT) ACT, 1977

An

Act

further to amend the Assam Panchayati Raj Act, 1972.

Preamble Whereas it is expedient further to amend the Assam Panchayati Raj Act, 1972 hereinafter called the principal Act, in the manner hereinafter appearing ; It is hereby enacted in the Twenty- eighth year of the Republic o~ India as follows:-

Short title, 1. {l} This Act

extent and Assam Panchayati

commence-

ment. ment) Act, 1977.

may be called the

Raj (Fifth Amend-

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

(3) It shall come into force at once. Amendment 2. In sub-section (2) of Section 1 of of Section 1 the principal Act between the words C:et Aximor "villages" and "ir{" the words "and the 1973• tea garden areas" shall be inserted. Amen~ent 3 In .sub-section (1) of Section 9 of of Section 9 ·

of AISam the principal Act, clause (e) shall be ~~ 3 :'1 of deleted.

Amendmcat b .

o( Section 20 4. In SU -section (1) of Section 20 C:ct~i':r of the principal Act, clause (d) shall be

. li7J. deleted.

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THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 29, 1977 407

Contin~ance 5. Notwithstanding anything in the of nominated . .

M em be rs/prmcipal Act or the rules framed there- Councillors. under, the Councillor or Councillors nominated under clause (d) of sub-section

(1) of Section 20 of the principal Act to a Mohkuma Parishad from tea garden areas and the member nominated to a Gaon Panchayat under clause (e) of sub- section (1) of Section 9 from the adjacent tea garden areas of the Gaon Panchayat shall continue to be such ·councillor or Member as the case may be, till the expiry of the current term of the Moh- kuma Pari'shad or Gaon Panchayat.

U, TAHBILDAR,

Secretary to the Government of Assam, Legislative Department.

GAUHATI-Printed and published by the Supdt., i/c. Assam Govt. Printing Press (Ex-Gazette) No.173-1,625+2,000-29-6-1977.

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