The Assam Municipal (Amendment) Act, 1958

The 12th June 1958
No.LJL. 18/58/12 .—The following Act of the Assam Legislative Assem­
bly which received the assent of the Governor is hereby published for 
general information.
O w (R eceived th e assen t o f the G overnor on th e 11th June 1958)
ASSAM ACT XVII OF 1958
THE ASSAM MUNICIPAL (AMENDMENT) ACT, 1958
(As passed by the Assembly)
[Published in the Assam Gazette, Extraordinary, dated the 13th June 1958]
An
Act
further to amend the Assam Municipal Act, 1956
P ream b le,— Whereas it is expedient further to amend the Assam 
Municipal Act, 1956 (Assam Act XV of 1957), hereinafter referred to as the 
Principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the Ninth Year of the Republic of India as 
follows:—
1. Short title, extent and com m encem ent.— (1) This Act may be 
called the Assam Municipal (Amendment) Act, 1958.
(2) It shall have the like extent as the Principal Act.
(3) It shall come into force at once.
2. A m endm ent o f  Section 2 o f A ssam  Act X V  o f  1957.— In sec­
tion 2 of the Principal Act for clause ( Z > )  of the existing proviso the following 
shall be substituted, namely;—
“ (/> ) all Municipal Boards constituted under the Assam Municipal 
Act, 1923 (Assam Act I of 1923) shall continue to function for 
the remaining period of their terms as if they were constitued 
under this A c t; and
(c) all Municipalities constituted, limits defined, regulations and 
divisions made, all rules and bye-laws, notifications, orders, 
appointments and assessments made, licenses and notices 
issued, taxes, tolls, rates and fees imposed or assessed, budgets 
passed, plans approved, permissions or sanctions granted 
contracts entered into, suits instituted and proceedings taken 
under the Assam Municipal Act, 1923 (Assam Act I of 1923) 
and in force immediately before the commencement of this 
Act shall continue to be in force and in so far as they are not 
inconsistent with this Act, shall be deemed to have been 
respectively made, issued, imposed or assessed passed, appro­
ved, granted, entered into, instituted and taken under this Act 
until new provisions are made under this Act.”
P. C. DAS,
for Secy, to the Govt, of Assam, Leg. & Judl. Deptt

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