The Assam Municipal (Amendment) Act, 1947

ASSAM ACT X IX  OF 1947
THE ASSAM MUNICIPAL (AMENDMENT) ACT, 1947
(Passed by the Assembly)
(Received the assent o f the Governor on the 12th Dece nber, 1947)
[Published in the Assam Gazette, of the 17th December, 1947]  
An Act further to amend the Assam Munic 'pal Act, 1923
Preamble.
Short title,  
extent and  
commence­
ment.
Amendment 
of section  
of Assam 
Act I of  
1923
lo
Whereas it is expedient lurther to amend the Assam 
Municipal Act, 1923, hereinafter called the principal Act, Assam Act I 
in the manner hereinafter appearing ; o t 1923.
It is hereby enacted as follows :—
1. (1) This Act may be called the Assam Municipal 
(Amendment) Act, 1947.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
2. In section 16 of the principal Act—
(a) for the word “ Crown ” the words “ Dominion, 
of India ” shall be substituted, and
(A ) for the form of oath the following form shall be 
substituted, namely:— 
elected , «“ I, A.B., having been ----- — — j a member of this Board’ a  appointed
do solemnly swear (or affitm) that I will bear true faith and 
allegiance to the constitution of India as by law established, 
and I will faithfully discharge the duty upon which I am 
about to enter.”
Price 1 anna or 2d.
A.G.P. (Leg.) N o.33—500+ 2S—3-3-1948.
 
 
 
 
 
 
 

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