The Assam Municipal (Amendment) Act, 1936

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ASSAM ACT X II OF 1936
THE ASSAM MUNICIPAL (AMEND­
MENT) ACT, 1936.
[Published in the Assam Gazette of the 6th January 1937.]
An Act further to amend the Assam Municipal Act,
1923.
Preamble. Whereas it is expedient further to amend 
the Assam Municipal Act, 1923 ;
It is hereby enacted as follows :
Short 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 
ment. the Local Government may, by notification in 
the Assam Gazette, appoint in this behalf.
Extent. 3. It shall 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 (l)(a),” the following 
shall be inserted, namely, “ (c) and («).”
5. In section 83(2) of the Assam Municipal Act, 
the word “ aforesaid ” shall be omitted and 
after the word “ tax ” the words “ mentioned in 
section 59, sub-section (l)(a)” shall be inserted.
P rices-. 1  a. Indian] [English : 1 d.
K.Gr. P. (Leg; No. 162-400+400—26-1-1937.

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