The Assam Gazette EX TR.w Im N A RY
PUBLISHED BY AUTHORITY
n? 87 Sk ' R , ^355^, 21 vsfsrer, 1995, 1 1917 (*i^j No. 87 Qispiir, Friday, 21st April, 1995, 1st Vaishakha
GOVERNMENT OF ASSAM
_ 1 r • N .-V * v r ' E. ~ '
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : LEGISLATIVE
BRANCH
NOTIFICATION
The 21st April 1995 No. LGL.135/93/206.—The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.
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534 THE ASSAM GAZETTE EXTRAORDINARY, APR. 21, 1995
ASSAM ACT NO. XII OF 1995
(Received the assent of the Governor on 21st April, 1995)
THE GUWAHATI MUNICIPAL CORPORATION
(AMENDMENT) NO. 1 ACT, 1995
AN
ACT
further te amend the Guwahati Municipal! Assam Act I Corporation Act, 1969.; of 1973
Preamble. Whereas it is expedient further to amend the Guwahati Municipal Corporation
Act, 1969, hereinafter referred to as the principal A ct;
It is hereby enacted in the Forty-
sixth Year of the Republic of India as follows :-
fxtent1aid I- (D This Act, may be called the commence- Guwahati Municipal Corporation (Amend- ment) Act, 1995.
(2) It shall have the like extent as the principal Act.
(3) It shall be deemed to have come into force on the 26th day of October,
1 993. Amendment 2. In the principal Act, in Section 425; of Section in sub~section (1), in the first paragraph, Â ti°̂ n S 97yfor the words, "to be dissolved for a period not exceeding six months'', the following shall be substituted, namely : — "to be superseded for a period not exceeding twelve years and six months, provided that after the first constitution of the Corporation, the State Government may dissolve the Corporation during the period of tenure and such period of disso- lution shall not exceed six months "
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THE ASSAM GAZETTE, EXTRAORDINARY. APR- 21, 1995 535 savinUdnd3. (1) The Guwahati Municipal Cor- Assam ° ldi'Savings. \ nance No.X poration (Second Amendment) Ordinance, of 1994. 1994 is hereby repealed.
(2) Notwithstanding such repeal, any- thing done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corres- ponding provisions of this Act as if this Act had commenced on the 26th day of October, 1994.
M. K. DEKA,
Joint Secy, and I/c Secy, to the Government of Assam,
Legislative Department. GUWAHATI—Printed & puNisbed by the Dy. Director (P. & S.) Directorate of I'tg. & Sty., Assam, G w ahati-21 (Ex-Gazette No. 173—740—400—2!-4-1995.
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