51192401) Imphal Sat'u'rday, . Apr1115',2006 _ .(Chaitrg;25,11928) I _ GOVERNMENTOFMANIPU'
SECRETARIAT1'.Aw;_&LEGISLATIVEAFFAIRSDEPARTMENT ' ' NOTIFICATION
Imphal the15111April,2006 - -
No.2/1312006-Leg/L—ThefollowmgAct'of the Legislature6fMan1pur which received assent oftheGovernor ofMampuron' 10-4-2006isherebypubhshcd ' ' "
in the OfficmlGazette. » . . .
T'HEMANIPURMUNICIPALITIES (FOURTH AMENDMENT)ACT2006 (Manipnr Act No.9of2006) '
fizrthertb amendthe MampurMumczpalmes Act; 1994(No.43of1994) BE. it enacted_by t_he Legislature 6fIMan1pur in '
the Republic of India as fo11_ows:
, ' 1; Sh6r't tide anilcommenceme'nt-~(l)ThisA
' Mummpahhes Fourth Amendment)Act; 2006
'(2) It1111211 6961': 11110 force. on 'suchdat
bynonficauonin 't'l'1e' oEcia'l Gazette appoiht.
2, SubstitutionofSection63.~—-For s_ectiq
Act, 1994;1110-followmg shail be substituted,
"63. Mode oftransferof muniupall'im" VaiBl' standing anything contained inthis A ' ,_Panchayatasthe case mayhe,shall gmccting hereofbymajority 'of.not' and W111: the"prior apprcfval ofthe condltionsasmay'b'cprescribed
1
" 11311.asthecase 'kslpepartment'Imganon F16odControl Depart-7 meat, concernedDeputy C6mm1ss1one1 and Manipur Pollutioh
Cpritr6l Board;
.
(ii) determinethemaiket rate61'1 6111inconsultationmthtBeo ..,
3 DeputyCommissioner concern ed . -
H (iii) iBVite 6bject'i6ns '1'1611'1 piib 6'16 thepr oposed 631661lease ()1
grant of licence 'ora1l'otmentij 61' 611 611 imih6vableproperty by
pubiishingin not less than3(three)
leading localdailies by.
gwmg:3 peri6d n6t les's tBaI11: thirty d3'6; _t6 file objections
-- 1161111116date of publicatio
n 6f s66 , V J , ;,
(2) 1111;- Municipal Council or Nagat_ Panchayatsh311,as; the case may1116,,
submit the resolution along with the relevant documents for_ obtaihi ng- prior
app'I-bval6fthe Government as required un'der— sub—section (1);':
(3) 011receipt of the Ie'sblfition, the Government611311 examine the matter
and takea decision thereof. .-
(4) The M11111'cipal Council or Naga r-"Panchayat. sha11,as the case ma y be,
6-11receiptof theapproval of theGovernmentmuteapplica
uons;_;1mm
interested parties fér $11611 5316 '61- lease 61'gi'afit6f licehpe 61 ' allotment of
'1mmovableproperty, 35the case may beby publishinganotificat ionh3.:
_ least three widely circulated local dailies by giving3 perio d not 1;:
.tweh'ty-ohedaystosubmit Su chapplications3116611611- propert y} 6113113116 661d,
transferred 6131161166 th16ugh lo tteryto beheld'111thepresene 6f the «applicants
and the public.611 a.spec1fiedd ate,time and place.T116111 e , ace
1'61 the 1611er 511311 bepublished in threeWidely 61161113. 1iiésf/_'f o1.,,
two days. V
. 7 . 7 '
(5) The term 61' lease g_'11't ec_i underthis sect1onshall 16 nocase,exceed
a peri6d of three yea1s.'K '
. .- . . s . ,
(6) No161111 ofleasegranted 11 11661thisseet16ii~-rs11311'be'extend6d /'except
Why Way of fresh lease. ' "
..
3 ' Ewlanation:.-—The 66rd:"111 1movableproperty"meansland ,p16161'bmldmg
HJKAMINI KUMAR SINGI-I
,
DeputySecretary(Law),- G6vern ment6f M311ipur.
WMPrinted at the Directorate of P13.35 St)".(3th0f Mamp urlBOS-C/15-4-2006
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