'3; i:
.
:. "WW JI'EXTRApngNARY
PUBLISHED BY
AUTHORITY ' No.
34(A)" lmpha'i',' Tuesday,
June
3,
1975'
(Jyaistha 13,
1897)
GOVERNMENT OF MANIPUR
SECRETARIAT—LAW DEPARTMENT Imphal, the3rd
June, 1975 N"
2/12/75~AC'c/Leg.——The following
Afit
of the
Legislature
of"
Manipur
rcceivcd 2135th
of
the
Governor on
26-75
is
hcr'eby published
in the
Manip'ur
Gazette.
VS. SARAT
SINGH,
Under
Secretary
{Law)
to
the
Govt. of
Manipur. Maflimw
THE
MANIPUR
(HILL
AREAS)
DISTRICT CDUNClLS
(FIRST
AMENDMENT)
ACT, 1975
(Manipur ActNo".12 of
1975)
AN
ACT
76 of 197].
to
amend
the
[Manly/w
(Hill
Arms)
.Dis'triw' Comm/iv
rid, 19?]. BE it enacted
by
the
Legislature
of
lvlanipnr
in
the Twenty-sixth Yearofthe
Republic of
india, as
foilcws
.
' ' f -,. ~
5
.
1 r *
'.'
A
,. Short mm1
(I)
This AC. may be.
calico the
Mampur
(Hill arms.) acmummfl District.
Councils
(First
Amendmenl)
Act,
1975. ,. ment. ('
.
(2) Itshallcome
into
force at. once.
76
of1971. 2.
In
section 23 of the
Manipur
(Hill Areas)
District
fgll'zft'f-(m'l'é .
'
1.
SC, 1.. Councxls
Act,
i97l,~—
2:?
(i) Forthe
existing
sub-section
(2),
the
following
shall be
substituted, namciy,~—-
"(3": The
Chaitman ol'thc
District Council upzm z; muczalution
passcd by
a
sin'zplc
majority
011116.
tom}. mombcrsinp m',":17:
f'mmcii may he
renmvcd
'16::1'1
Q:} shnfi be
ddletzd.
'3',
111111.111
s11E»)section (3},1"
' LJViords, "in
Litatordnwa1711-112 the Ruins adc'1fl
14%va 01311131551011ch £11
111314 b31231?"
"111111263
511.111 b3 deified. 0111;111:13231in th»11sz a1-
UV)» Ex]subsccfiCT' {4'}:
fr"? "."H'k'36,
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~h;.11beéinseta_
has
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