The Assam Panchayati Raj (5th Amendment) Act, 1977

f 
l{ t 87 
No. 87 
Registered No-A 12 
The Assam Gazette 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
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fir lf ~, '!~~, 29 ~o:r, 1977, 8 l!l{~tlf, 1899 -t~ 
Dispur, Wednesday, June 29, 1977, 8th Asadha, 
1899 ( S. E 1 
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT 
. NOTIFICATION 
The 27th June 1977 
No.LGL.53/77/19.-The following Act of .the Assam !-egislative 
Assembly which received the aslCilt of tJae Governor is hereby pub­
lished for general information. 
' '+ 
406 THE ASSAM GAZETTE , EXTRAORDINARY, JUNE 29, 1977 
ASSAM ACT XI OP 1977 
(Received the ass ent of the Govern or on 21s t J u ne, 1977) 
THE ASSAM PANCHAYATI RAJ (FIFTH 
AMEND MENT) ACT, 1977 
An 
Act 
further to amend t he Assam Panchayati 
Raj Act , 1972. 
Preamble Whereas it is expedient further to 
amend the Assam Panchayati Raj Act, 
1972 hereinafter called the principal Act, 
in the manner hereinafter appearing ; 
It is hereby enacted in the Twenty­
eighth yea r of the Republic o~ India as 
follows:-
Short title, 1. {l} This Act 
extent and Assam Panchayati commence-
ment. ment) Act, 1977 . 
may be called the 
Raj (Fifth Amend-
(2) It shall have like extent as the 
principal Act. 
(3) It shall come into force at once . 
Amendment 2. In sub-section (2) of Section 1 of 
of Section 1 the principal Act between the words 
C:et Aximor "villages" and "ir{" the words "and the 
1973• tea garden areas" shall be inserted . 
Amen~ent 3 In .sub-section (1) of Section 9 of of Section 9 · 
of AISam the principal Act, clause (e) shall be 
~~3 :'1 of deleted. 
Amendmcat b . 
o( Section 20 4. In SU -section (1) of Section 20 
C:ct~i':r of the principal Act, clause (d) shall be 
. li7J. deleted. 
THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 29, 1977 407 
Contin~ance 5. Notwithstanding anything in the of nominated . . 
M em be rs/prmcipal Act or the rules framed there-
Councillors. under, the Councillor or Councillors 
nominated under clause (d) of sub-section 
(1) of Section 20 of the principal Act to 
a Mohkuma Parishad from tea garden 
areas and the member nominated to a 
Gaon Panchayat under clause (e) of sub­
section (1) of Section 9 from the adjacent 
tea garden areas of the Gaon Panchayat 
shall continue to be such ·councillor or 
Member as the case may be, till the 
expiry of the current term of the Moh­
kuma Pari'shad or Gaon Panchayat. 
U, TAHBILDAR, 
Secretary to the Government of Assam, 
Legislative Department. 
GAUHATI-Printed and published by the Supdt., i/c. Assam Govt. Printing 
Press (Ex-Gazette) No.173-1,625+2,000-29-6-1977. 

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