The ASSAM MUNICIPAL (AMENDMENT) ACT, 1936
Assam · state statute
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ASSAM ACT XII OF 1936
THE ASSAM MUNICIPAL (AMENDΒ
MENT) ACT, 1936.
[Published in the Assam GtU;etle of the 6th January 1937.)
An Act furthtr to amend the Assam Municipal Act,
1923.
Preamule. Whereas it is expedient further to amend
the Assam Municipal Act, 1923 ;
It is hereby enacted as follows:
Sbort title. 1. This Act may be called the Assam Muni-
cipal (Amendment) Act, 1936.
Commence- 2. It shall come into force on such date as
rnent. the Local Government may, by notification m
the Assam GQ{.ette, appoint in this behalf.
Extent. 3. It shaH apply to the whole of Assam.
Amendment 4. In section 83(1) of the Assam Municipal
of section 83. Act, 1923, after the words " The tax mentioned
in section 59, sub-section (1)(a)," the following
shall be iuserted, namely, "(c) and (e)."
5. In section 83(2) of the Assam Municipal Act,
the word " aforesaid " shall be omitted and
after the word " tax " the w0rds " mentioned in
section 59, sub-section (l)(a)" shall be inserted.
Prices: 1 a. Indian] [English I J d.
A.. G. P. (LtgJ No. 162-40o+400-26-l -1931.
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