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® Manipur ui
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Gazette
Mo. 252 Imphal, Monday, November 3, 1980 (Kartiha 2, 1402)
GOVERNMENT OF MANIPUR
SECRETARIAT ; LAW DEPARTMENT Impbal, the 3rd November, 1980 No. 2/12/80-Leg/L.—The following Act of the Legi:lature of Manipur which received assent of the President on 13-10-80 is hereby published in the Manipur Gazette,
CH. NIMAI SINGH,
Under Secretary (Law), to the Government of Manipur.
THE MANIPUR HIGHWAYS (AMENDMENT) ACT, 1980
a ( Manipur Act 9 of 1980 )
AN
ACT
to amend the Manipur Highways Act, 1979 (Manipur Act 15 of 1979)
Be it enacted by the Legislature of Manipur in the Thi rty-first
Year of the Republic of India as follows * 1, (1) This Act may becalled the Manipur Hig hways (Amendment) Shorttile
Act, 1980,
(2) It shall extend to the whole of the State of Manipur, 2, In the marginal notes of sections 22 & 23 of the Man ipur Amendment
iohways Act, 1979 (hereinaft
er refetred to ns the Princi
pal of sections
nie for the word "enchroachmen
t", the word encroachment" 22 23
,
shall be substituted in e ach note,
| In section 39 of the Principal Act, the brackets and fi Amendment
7 scouring in the beginning shall be deleted, Bure Crsection 3,
1)"
4, In sub-section (4), of section 42 of the Principal, Act, for Amenol ord "approved" occurring in the first
line, the word "approve"?
thal!be substijuted,
, pprove
1
2
Amendment 5. In section 52 of the Principal Act,—
-_ +) jn sub-section (1) for the words, comma and. figures subject to the provisions Oran parts i a n iNet
1 ia imitation Act, 1908", the words, commi
Me igures vibiel to the provisions of th e Limitation
Act, 1763'', shall be substituted; i "plaintiff in suchii) in sub-sect on (2),forthewords'inc wy shall" occurring inthe first line, the words "plaint iff
in such suit shall', shall be substituted. i i Principal Act,Amendment 6. In the marginal note of sect on 86 of the cir of section 86, the word "reckiessly', the word "recklessly" shall be substituted. Amendment 7. For the existing section 89 of the Principal Act, the following Of section 89, shall be substituted, namely :—
"Repeal & 89. (1) The Manipur Highways Ordinance, 1979 Savings, (1 of 1979) and the Bombay Highways Act, 1955 (Bombay Act LV of 1955) as extended to' Manipur shall stand repealed on the day this comes into force.
(2) Anything done and anystep taken (including order, scheme, rule, form or notice) and any action taken under the repealed laws shall in so far it i3 not inconsistent with the provisions of this Act be treated as to have been done and acted under the provisions of this Act and shallcontinue to be inforce until superseded,
(3) Nothing in this Act shall apply to operationalConstruction (including maintenance and new Construction) by or on behalf of a depertment of Central Government.",
"Printed by the Direstor, Ptg, & Sty., Manipur/350-Cj-t-eo