The Assam Municipal (Amendment) Act, 1962

36
ASSAM ACT No.VII OF 1962
THE ASSAM MUNICIPAL (AMENDMENT) ACT, 1962
(As passed by the Assembly)
Received the assent o f the Governor on the 10th April 1962  
[Published in the Assam Gazette, Extraordinary, dated the 12th April 1962]
An
Act
to amend further the Assam Municipal Act, 1956
Preamble Whereas it is expedient to amend further the Assam /ct
Assam Municipal Act, 1956, hereinafter referred to as 1 9 5 7  
the principal Act, in the manner hereinafter 
appearing ;
It is hereby enacted in the Thirteenth Year of the 
Republic of India as follows :—
Slwcrt title, 
extent and  
commence­
ment.
1. (1) This Act may be called the Assam Muni­
cipal (Amendment) Act, 1962.
(2) It shall have the like extent as the principal 
Act.
(3) It shall come into force at once.
Amend- 2. At the end of Section 14 of the principal Act
but before the Explanation thereto, the following 
o fCAssam Pr o vis o shall be added, namely :—
oH957, “ Provided that notwithstanding anything here­
inbefore contained, if in any area which shall 
have been included within any municipality 
pnder clause (b) of sub-section (2) of Sec­
tion 5, hereafter referred to as the said area, 
no person has been able to pay any tax 
assessed under Section 68, in respect of the 
holdings in the said area, before the prescrib­
ed date, the State Government if it is 
satisfied that such non-payment has been due 
to the assessment not being completed in 
time, may by notification declare that no 
person in the said area occupying such a 
holding, in any manner, shall be disqualified 
to be registered by reason only of the fact 
that no tax has been paid in respect of such a 
holding and such person on registration shall 
be qualified to vote at the election of the 
Commissioners of such municipality.”
 
 
 
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Repeal and  
Saving.
3. (1) The Assam Municipal (Amendment) 
Ordinance, 1962 is hereby repealed.
(2) Notwithstanding such repeal, anything 
done or any action taken under the 
Assam Municipal (Amendment) Ordi­
nance, 1962 shall be deemed to have 
been done or taken under this Act as if 
this Act had commenced on the twenty­
fifth day of January, 1962 (date of pro­
mulgation of the Ordinance).
Assam 
O rdi­
nance 
No.II of 
1962.

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