The Assam Municipal (Amendment) Act, 1939

Amendment 2. In section 12 of the principal Act — 
of secCon 12
of the Assam
Municipal
Act, I of
ASSAM ACT III OF 1939
THE ASSAM MUNICIPAL (AMENDMENT) 
ACT, 1939.
[Passed by the Assam Legislature]
[Received the assent of the Governor on the 
23rd May 1939]
[Published in the Gazette of the 31st May
1939]
An Act further to amend the Assam Municipal Act,  
1923
Preamble. Whereas it is expedient further to amend the A ct 1 o f
Assam Municipal Act, 1923. 1923,
It is hereby enacted as follows:—
Short title.
4 /
1. (1) This Act may be called the Assam 
Municipal (Amendment) Act, 1939.
Commence­
ment.
(2) It shall come in force on such date as 
the Provincial Government may, by notification 
in the Assam Gazette, direct.
Extent. (3) It shall have the like extent as the Assam 
Municipal Act, 1923, hereinafter referred to as 
the principal Act.
Price Indian 2 annas ] [ Price English 2d.
1923. (») in proviso (2) the words “ is at the time of 
such election, and” shall be omitted 
and for the words “ the date of such 
election” the following words shall be 
substituted, namely:—
“ the date with reference to which Electoral 
rolls of a Municipal Election are directed 
to be made up and revised from time 
to time hereinafter referred to as *the 
prescribed date’  ” ;
(«) in proviso (2) (i) for the words “ the date 
of such election” the words “ the pres­
cribed date” shall be substituted.
A. G. P. (Leg.) No.69/50—100—21-8-1951.

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