The Mising Autonomous Council (Amendment) Act, 2008

Registered No. 768/97 
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THE ASSAM GAZETTE 
'51"~T~t4'Cf 
EXTRAORDINARY 
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PUBLISHED BY THE AUTHORITY 
~~ 103 fiM~, ~~, 4 ~' 2008, 15 '6''5, 1930 (~) 
No. 103 Dispur, Friday, 4thApril, 2008, 15th Chaitra, 1930 (S.E.) 
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT : : LEGISLATIVE BRANCH 
NOTIFICATION 
The 4th April, 2008 
No. LGL.118/95/172. --The following Act of the Assam Legislative Assembly which 
received the assent of the Governor is hereby published for general information . 
ASSAM ACT NO. VI OF 2008 
(Received the assent of the Governor on 3rd April, 2008) 
THE MIS ING AUTONOMOUS COUNCIL (AMENDMENT) ACT, 2008 
AN 
Preamble 
Short title, 
extent and 
commencement 
ACT 
further to amend the Mising Auto nomous Council Act, 1995. 
Whereas it is expedient further to amend 
the Mising Autonomous Council 
Act, 1995, hereinafter referred to as the 
principal Act, in the manner herein after appearing; 
It is hereby enacted in the Fifty~ninth Year of the 
Republic of India as follows:-
1. ( 1) This Act may be called the Mising Autonomous 
Council (Amendment) Act, 2008. 
(2) It shall have the like extent as the principal Act. 
(3) It shall come into force at once. 
Assam Act 
XXVlofl99S 
422 THE ASSAM GAZETTE, EXT~ORDfi\TARy, APRIL 4, 2008 
Amendment of 
section 2 
Amendment of 
sei:tion 50 
Amendment of 
section 52 
Amen dment of 
section 57 
Amendment of 
section 60 
2. 
3. 
4. 
5. 
6. 
In the principal Act. in section 2, for clause (t), the 
following shall be substituted namely:-
··co "Authority" means the Authorit y as may be 
notified under this clause by the Government for 
carrying out the duties and functions assigned to it 
under this Act•," 
In the principal Act, in section 50 , in 
sub-section ( 4), for the word "Commission" , the 
word "Authority" shall be substituted. 
In the principal Act, in section 52,for the 
word "Comission", the word "Authority" 
shall be substituted. 
In the princip al Act, in section 57, for the 
word"Commission", the word "Authority" 
shall be substituted. 
In the principal Act, in section 60, in caluse (a), for the 
word•'Commission", the word "Authority" 
shall be substituted. 
MOHD. A. HAQUE, 
Secretary to the Government of Assam, 
Legislative Department. 
GUWAHATI-Printed and Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., Assam, Guwahati-21, 
(Ex-Gazette) No. 205-S00-6004-4-2008. 

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