The Thengal Kachari Autonomous Council (Amendment) Act, 2017

Registered No.-768/97
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THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
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No. 117 Dispur, Tuesday, 4th April, 2017, 14th Chaitra, 1939 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT: : : LEGISLATIVE BRANCH
NOTIFICATION
The 4th April, 2017
No. LGL.124/2005/65.- The following Act of the Assam LegislativeAssembly which recei ved
the assent of the Governor on 30th March, 2017 is hereby published for general information.
ASSAM ACT NO. XII OF 2017
(Received the assent of the Governor on 30th March, 2017)
THE THEN GAL KACHARI AUTONOMOUS COUNCIL (AMENDMENT) ACT, 2017
886 THE ASSAM GAZETTE , EXTRAORD INARY, A PRIL 4 , 2017
AN
ACT
further to amend the Thengal Kachari Autonomous Council Act, 2005.
Preamble Whereas it is expedient further to amend the
Thengal Kachari Autonomous Council Act,
2005, hereinafter referred to as the principal
Act, in the manner hereinafter appearing;
It is hereby enacted in the S ixty-eighth
Year of the Republic of Indi a as follows:-
Assam
AetNo.
XXXVIII
of 2005
Short title, extent
and commencement.
Amendment of
Section 9
1. (1) This Act may be called the Thengal Kachari
Autonomous Council (Amendment) Act, 2017.
(2) It shall have the like extent as the principal Act.
(3) It shall corne into force at once.
2. .In the principal Act, in section 9, in sub-section (1), for
the words "a majority" appearing in between the
words "carried by" and "of the", the words /I two-third
majority" shall be substituted.
S. M. B UZAR BARUAH ,
Commissioner & Secretary to the Gove rnme nt of Assam,
Legis lative Department, Dispur.
Guwahati :- Printed and Published by the Dy. Directo r (P & S), Directorate of Printing & Stationery, Assam, Guwahati-21.
Ex. Gazette No. 233 - 200 -i- 10 - 04 - 04 - 2017.

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