Manipur act 010 of 2006 : The Manipur (Hill Areas) District Councils (Second Amendment) Act, 2006

Gazette

EXTRAORDINARY

N,

PUBLH'BHED^BY

AUTHORITY

No.

27(A)

Inphal, Tuesday,

.

April

l8, 2006

(Chaitra

28,1928)

,

,

."ll,

.:

'3'

,

GOVERNMENT oi: MANIPUR

- SECREIARIATLAW ^&LEGISLATIVh

AFFAIRS DEPARTMENT

NOTIFICATION

lmphal, ^the18th

April. ²⁰⁰⁶ N639]lr8/2096-VtegfL—The'rfcill'liivting' ^AéI"of

tiiicflfégisnture', Minibar which received

assent^{of the}

Governor

of Manipur on

10-4~2006

is

li9reby

published in

the 6fiiciI'Il

Granite. /

1:195

.I;:--,- ^»,.V7rI 'L ^5,:

"

> '- THE-_AM_;ANI;I¥UR»

IIIILL AREAS)

DISTRICT COUNCILS

.i ^.._"(SECONDAMENDMENVT)

ACT,

2006

(Manipnr ^Act.No.10of

2006)

AN

ACT

further ^to

amend ^the

Manipur (Hill

Areas)

District Council: ^Act,

1971.— Be it enacted

by

the

Legislature

of

Manipur

in the

fifty-seven year

of the

Republic ^of

India ^as

follows,

1. Short title end

commencement—(1)

Thie Act

may be called the

Manipur (Hill

Areas)

District

Councils

(Second

Amendment) ^Act.

2006.

(2) ^Itshall^comeintoforce^onsuchdatearthe State Government^may, iby

notification

inthe Official

Guzette, appoint.

2.

Amendment

ofsection 29.—-After

sub-section

(1)

of

section^29of

the^, ."Manipur (Hill

Areas)

District Councils^Act,1971 (hereinafter

referred to at

,,

'

the

Act). the

fellowmg

nee

sub-section

"(w ^The

Distiictffloupoil ^{sh g _} '

of the

area of the

Autonomous

Dis ³urban ^area

for ^tho

purpose ^of formulation ^of

development

plan

and^toexecute the works. '°

3:. Insertion ^ofanew

section

"A. ——Aftet

section 44

of

the

Act, ^the

following Viz-aw section shall be

inserted,

namely.—— -

"44-A—Allotment/trauafar/lease^{of land}situated'^inan

Autonomous district.— No

Deputy

Commissioner of

the Hill

Areas shall

have

powers

to

allot/ transfer/lease ^tholandsituated ^{in an}

Autonomous district other ^thanfor public purposes except ⁱⁿ

pursuance^{of a}

resolution

passed by ^a

Dirtrict Council ^{at a}

meeting

thereof

by ^a

majority'of ^notless

than two-third

of its

Council Members."

4

Addition

of ^{a new}section 54.——After

section

53 of

the

Act,

tho

following new

section

shall be

added,

namely.— ' ^,

_

"54

Repeal.—The

Manipur (Hill

Areas)

District

Council

Act,- 2000 (Mauipur ^{Act No.11of}

2000) ^is

hereby

repealed."

JA.

; sUKUMAR '

SINGH.' ~

Secretary (LaW),ZGo'v'o§nm'ent ^of

Manipur. »

Printed "the

Directorate^{ofPig. 8 Sm.}

Govt.^of

MauiprlflS—CIIIJ-ZNS