The Assam Municipal (Amendment) Act, 1963

The 3rd May 1963
No.LJL.11/63/3. ■ —The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information.
(Received the assent of the Governor on the 2nd May 1963)
ASSAM ACT No. X IV  OF 1963
THE ASSAM MUNICIPAL (AMENDMENT) ACT, 1963.
(As passed by the Assembly)
(Published in the Assam Gazette Extraordinary, dated the 4th May 1963]
An 
Act
further to amend the Assam Municipal Act, 1956.
Preamble, Whereas it is expedient further to amend the Assam Act  
Assam Municipal Act, 1956, hereinafter called the X V of 1957  
principal Act, in the manner hereinafter appearing;
It is hereby enacted in the Fourteenth Year of the 
Republic of India as follows
Short title, 1. (1) This Act may be called the Assam Munici­
extent and pa l (Amendment) Act, 1963. 
commence­
ment.

2
(2) It shall have the like extent as the principal 
Act.
(3) It shall come into force at once.
A m e n d -  2. For sub-section (1) of Section 259 of the princi- 
ment of Sec- D a i ^ c t the following shall be substituted, namely 
tion 259 of 1
Assam Act
XV of 1957.
“ (1) The Board shall be guided by the provi- A ssam  Act 
sions contained in the Assam Elementary Education o f
Act, 1962 and rules and orders thereunder in the 
discharge of their liability in respect of Elementary 
Education.”
A m e n d -  3. In section 296 of the principal Act, in both 
m entofSec- the first and second paragraphs, after the words 
A °n  29f * A c Commissioner of Division”, the punctuation
Xy8” '1 9 5 7 *  comma “ , ”  shall be inserted and thereafter for the 
words “or the Deputy Commissioner” the words “ the 
Deputy Commissioner, the Additional Deputy Com­
missioner or the Subdivisional Officer in-charge of a 
Subdivision” shall be inserted.
R. C.  CHAUDHURI, 
J t. Secy to the Govt, of Assam, Law Deptt.

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