The Gauhati Municipal Corporation (Amendment) Act, 1976

Registered No.—A-12
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fh e  Assam G a z e tte
EXTRAORDINARY
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PU 3LISH IO  BY AUTHORITY
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N», 101 Dispur, Wednesday, October 6, 1976, 14th Asvina
1898 (S.E.)
GOVERNMENT OF ASSAM
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I ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT
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N O T I F I C A T I O N
The 4th October 1976
N o.L JL .13/76/13.—The following Act of the Assam Legislative Assem­
bly which received the assent of the Governor is hereby published 
, for general information,
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5S3 THE ASSAM GAZETl’ E, EXTRAORDINARY, OCT. 6,4976
♦
ASSAM ACT XVII OF 1976
R eceived the a ssen t o f the G overnor on 16th S ep tem ber 1976)
rHE GAUHATI MUNICIPAL CORPORATION 
(AMENDMENT)' ACT, 1976
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Preamble
An
Act *
to amend the Gauhati Municipal Corporation  
Act, 1969.
Whereas it is expedient to ' amend the 
Gauhati Municipal Corporation Act, 1969 here-Assam Act 
inafter' called the principal Act, in the manner 1  *f 1 9 7 3 . 
hereinafter appearing ;
It is hereby enacted in the Twenty-seventh 
Year of the Republic of India, as follows:— ■
Short tide,  
extent and  
j  commence­
ment.
1 . (1) This Act may be called the Gauhati 
Municipal Corporation (Amendment) Act, 1976.
(2) It shall have like extent as the princi­
pal Act.
i
f t
•  (3)' It shall be deemed to have come into •  
force on 23rd August, 1976.
Amendment  
of Section  
425 of  
Assam Act  
1  of 1973.
2. In the principal Act, in Section 425, in 
sub-section (1) -
(1) the full stop appearing after the 
existing provirb shall be substituted by a colon 
(:), and
»
(2) after the first proviso the 
shall be inserted as a second proviso, 1
following 1 
namely:-
,  " Provided further that at 
before the expiration of the period of 
sion or the extended period of 
as the case may be, the State Government may, 
from time to time, extend the period of super- 
session for such period as may be determined, 
no such 
time and 
exceeding
extension exceeding 
the total period of 
a continuous period
V ;
any time 
superses- 
supersession,
one year at a 
supersession not 
of three years.”
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THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 6, 1976 589
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Repeals and  
Sayings.
1 3. (1) The Gauhati Municipal Corporation
(Amendment) Ordinance, 1976 is hereby re­
pealed.
e
(2) Notwithstanding such repeal any 
order passed, notification, issued, anything done 
or any action taken under the principal Act. 
as amended by the Gauhati Municipal Corpora­
tion (Amendment) Ordinance, 1976 shall be 
deemed to have 'been passed, issued, done or 
taken under the corresponding provisions of the 
principal Act as amended by this Act.
f t
f
U. TAHBILDAR, 
Secretary to the Governm-nt of Asiam, 
Legislative Department.
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Gauhatij—Printed and published by the Supdt. i/c;, Printing Pres
Directorate of Ptg. it  Sty. Govt, of Assam (Ex-Gazc»te)  
No.201—1,600+250—6-10-1976.
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