The Assam Municipal (Amendment) Act, 1948

The 4th June 1948
No. L.93/48/6.— The following Act of the Assam Legislative Assembly, 
having been assented to in His Majesty’s name by the Governor, is hereby pub­
lished for general information ;—
(R eceived the assen t o f the G overnor on th e 3rd Jane 1948)
ASSAM ACT XI OF 1948
THE ASSAM MUNICIPAL (AMENDMENT) ACT, 1948
(Passed by the Assembly)
{Published in the Assam Gazelle of the 9th June 1948]
An
Act further to amend the Assam Municipal Act, 1923.
Preamble.
Short title, 
extent and 
commence­
ment.
Whereas it is expedient further to amend the Assam 
Municipal Act, 1923, hereinafter called the principal Act, 
in the manner hereinafter appearing ;
Assart Act E 
of 1923.
It is hereby enacted as follows:—
1. (I) This Act may be called the Assam Municipal 
(Amendment) Act, 1948.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once,

2
Amendment 
of section 
235 of
2. In section 235 of the principal Act—
(zj in sub-section (1) for the words “ the Board at a. -  . . ... 1  z - . .  M  «  1  1Assam  Aci meeting” the words “ the Provincial Government” 
I of 1923. be substituted,
(it) for sub-section (2) the following shall be substi­
tuted, namely :—
“ (2) The Provincial Government may refuse to give 
such permission—
(a) if they are of opinion that the establishment of 
such factory or workshop in the proposed 
site (i) would be objectionable by reason 
of the density of the population in the neigh­
bourhood thereof, or (z 'z ) would be a nuisance to 
the inhabitants of the neighbourhood, or
(b) for any other sufficient reason”, and
(iii)  in the marginal heading, for the word “  Board ”  
the words “ Provincial Government ”  shall be substituted.
S. M . L A H IR I,
Sccy to the Government o f Assam, Legislative Department

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