The ASSAM MUNICIPAL (VALIDATION OF ELECTION&J· ACT, 1957

26 
Act, in its appli411tion fo the State of Assam, ·in the manner 
appearing; 
It is hereby enaGted in Jhe Eighth Year of the ,_Republic of Ind,ia: 
follows:- " 
.1. Short title, ~xt<1nt ;md comm~ncement,...,.. 
(i) This Act may be called the Societies Regi&tration (Assam fou · 
. ..Amendment) Act, ·1957. 
(ii) It extends to the whole of the State of Assam. 
(iii) It shall ;come 'into force at once. 
2. (i) The words "Registrar of Joint Stock Companies" appearing 
Section 1 of the Principal Act shall be substituted by the words "Registt 
of Societies appointed by the State Governm ent" . 
. ~Hit.The words "registrar of Joint Stock Companies" , wher.ever J.h 
appear ~n the Principal Act or in any .subsequent amendments · thereto .& 
bf" substituted by the words "Registrar of- Societi~". 
ASSAM ACT VIII OF 1957 
THE ASSAM MUNICIPAL (VALIDATION OF ELECTION&J · 
ACT, 1957 " 
(Received the assent of the Governor on the 19th July 1951?) 
[Published in an Extr.aordinary Gazette, dated the 19th July ·1957~ 
An 
Act 
·to provide for the validation of Municipal Elections 
Preamble.-WHEREAS it is expedient to provide for the validatf 
certain Municipal Elections: 
It is hereby enacted in the Eighth Year of th.e Republic of Indi 
,foJlows:-
1. Short title and extent.-(1) This Act may be called 
Municipal (Validation of Elections) Act, 1957. 
(2) It extends to the whole ·of Assam. 
2. Definition.-In this Act '' the said Act. ., shall mean 1 he·· 
•Munioipal •Act, 1923 (tAssam Act I of 1923). 
3. Validation of Elections.-lf, for reasons sufficient to the satisfao 
of the Governor, a general election could not be held in any Muriid 
before the lapse of four years as prescribed by sub-sect ion (I) of SeoHo 
of the said Act, the Governor may fix a dat e for such general election at:: 
time within nine months from the date on which the said four -years la 
and thereupon the general election shall be held in accordance with 
provisions of the said Act and the rules made thereunder and such ge 
election shall be valid for all purp03es notwithstanding any provisions · · 
said Act. 
4. Repe~l and.Saving.-(1) The Assam Municipal (Vil}idatfon .o 
tions) Ordinance, l 957 (Assam Ordinance II of 19571, is.hereby repe 
· (2) Notwithstanding such repeal, anything done or any action t 
.:.und.er the·l!aid,Drdinance shall be deemed to h ave been · .. dornh orcrtak 
--the . e~erOise . pf:the * powers conferred .by or under this Act, as if this·Ae.t. 
in· force on the dat~ on which such thing was done or action was take 
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