The ASSAM LOCAL BOARD ELECTIONS (EMERGENCY PROVISIONS) ACT, 1953

ASSAM ACT IV OF 1953 
THE ASSAM LOCAL BOARD ELECTTONS (EMER· 
GENCY PROVISIONS) ACT, 1953 
(Passed by the Assembly) 
(Received the assent of the Governor on the 30th March 1953) 
l Published in the Assam Gazette, Extraordinary, dated the 30th March 1953 J 
An 
Act 
to provide for the postponement of Local Board Elec#ons 
Preamble, WHEREAS it is expedient to postpone the Assam Local 
Board Elections due to be held before the 1st April, 1953. 
It is hereby enacted as follows:-
Short title, l. ( 1) This Act may be called the Assam Local Board 
extent and Elections (Emergency Provisions) Act, 1953. C()[[lmence· -ment. (2) It shall have the like extent as the Assam Auam Act 
Local Self-Government Act, 1915. I of 1915 . 
(3) It shall come into force at.once. 
Postpone- 2. Notwithstanding anything contained in section 9 of 
~ent of Elec·the Assam Local Self-Government Act, 1915, or in the 
ttons. Assam Local Board Elections (Emergency Provisions) Act, Assam Act 
1950, the Local Board Elections due to be held before I of 1915. 
the 1st April, 1953 may be postponed by order of the A~sam Act 
State Government for such period as they may deem V of 1950, 
necessary: 
Provided that such period shall not extend to a date 
later than the 31st March, 1954 . 
[ Price anna 1 or ld.] 
A. G. P. (l.eg,) No. 22 /55 -105\t-1 6.6-J !155, 

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