The Assam Municipal (Amendment) Act, 1959

The 6th April 1959
No.LJL.12/59.—The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published for 
general information.
Received the assent of the Governor on the 5th May 1959
ASSAM ACT VI OF 1959
TH E ASSAM MUNICIPAL (AMENDMENT) ACT, 1959
(As passed by the Assembly)
[Published in the Assam Gazette, dated the 13th May 1959]
Act
further to amend the Assam Municipal Act,  
1956
Preamble.— Whereas it js expedient further to amend the Assam 
Municipal Act, 1956 (Assam Act XV of 1957), hereifaafter referred to 
as the principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the Tenth Year of the Republic of India 
as follows:—
1. Short title, extent and commencement.— (1) This Act, may be 
called the Assam Municipal (Amendment) Act, 1959.
(2) I t  shall have the like extent as the principal Act.
(3) It shall come into force at once.
2. Amendment of section 37 of Assam Act XV of 1957.—  
In sub-section (1) of section 37 of the principal Act,—
(1) the following shall be added at the end as the first proviso and the 
existing proviso shall be treated as the second proviso, namely.—
“ Provided that the Chairman shall not exercise any power which 
shall be exercised under the rules by the Executive Officer where such 
officer is appointed under section 53 of the Act.”
(2) in the second proviso the word “also” shall be inserted between 
the words “ Provided” and “th at” .
B. C. BARUA,
Secy, to the Govt, of Assam, Law Deptt.

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