The Assam Municipal (Amendment) Act, 1991

Registered No A — 1 '2 -
THE ASSAM GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
138 fa«fn<, 21 arsis’ ®  1991, 30 ’T t'3K , 1913 (*H *)
No. 138 Di»j?ur Wednesday 21st August 1991, 3( th Sravana, 
19)3 (S. E.)
G O V E R N M E N T  O F A SSA M
O R D E R S BY T H E  G O V ERN O R
L E G IS L A T IV E  D E P A R T M E N T  L E G IS L A T IV E  B R A N C H
N O T IF IC A T IO N
T he 20th A ugust 1991
No- LGL> 132/90/13.- T h e  following A ct o f the Assam 
Legislative Assembly which received the assent o f the 
G overnor is hereby published for general inform ation.

926 THE ASSAM GAZETTE. EXTRAORDINARY AUG. 21, 1991
ASSAM ACT NO. IV O F 1991
(Received the assent of the Governor cn 
20th Augustj 1991 ).
THE ASSAM ' MUNICIPAL (AMENDMENT) 
ACT, 199i.
An
Act
further to amend the Assam Municipal 
Act, 1956.
Pream ble Whereas it is expedient further to amend A ssam  A ct
the Assam Municipal Act, 1956, in the mannerXV of 1957. 
hereinafter appearing ;
It is hereby enacted in the 
Year of the Republic of India as
Forty-second 
follows:—
Short title, 
extent and 
commence­
m en t
1 . (1) This Act may be called the Assam 
Municipal (Amendment) Act, 1991.
(2) It shall have the like extent as the 
principal Act.
(3) It shall come into force at once.
A m endm ent of Section 2. In the Assam Municipal Act, 1956, in
1 4  of A ssam  Section 14, for the words "twenty-one years” 
1 9 5 7 . the words "eighteen years” shall be substituted.
K. LASKAR, 
Secretary to the Govt, of Assam, 
Legislative Department.
<  ‘  A H A 1I—  Printed and published by the Dy. Director (Pi, D irn to ia te  of Pip and 
S tr., AssHtn. GnwahaP— 2 .1  Ex-O azett» No 275—  880—500-21-8-1991.

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