The Gauhati Municipal Corporation (Amendment) Act, 1986

The Assam
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wsnem
EXTRAORDINARY
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PUBLISHED BY AUTHORITY
88
No. 88
cmqsjpt 1  1986. 10 wi, 908 (*t^)
Dispur, Monday, 1st September, 1986, 10th Bhadra,
1908 (S. E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT $  LEGISLATIVE BRANCH
NOTIFICATION
Th'e 1st September 1986
No.LGL.108/83/109.—The following Act of the Assam 
Legislative Assembly which received the assent of the 
Governor is hereby published for general information.

472 THE ASSAM GAZETTE, EXTRAORDINARY, SEPT. 1, 1986
ASSAM ACT No. XII OF 1986
(Received the assent of the Governor on 30th August, 1986)
THE GAUHATI MUNICIPAL CORPORATION 
(AMENDMENT) ACT, 1986
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An .ft.
Act
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further to amend the Gauhati Municipal 
poration Act, 1969 (Assam Act I of 1973) Cor -
amend
1969
re a m  e . Whereas it is expedient further to
the Gauhati Municipal Corporation Act,  _  
hereinafter called the principal Act, in the man­
ner hereinafter appearing;
It is hereby enacted in the Thirty-Seventh 
year of the Republic of India, as follows:—
Short title,  
extent and  
commence- 
men t.
1 . (i) This Act may be called the Gauhati 
Municipal Corporation (Amendment) 
Act, 1986.
(ii) It shall have the like extent as the 
principal Act.
(iii) It shall be deemed to have come into 
force on the Twenty-eighth day of 
April, 1986.
2. In the principal Act, in Section 425, forAmendment
of Section , ,  i tu i . . , _ .
4 2 5  o f the words three years six months” appearing at 
i o f " 1 9 7 3 ?  the end of the second proviso to sub-section (I), 
the words "four years and three months” shall be 
substituted.
Ordinance No. I of 1986) is hereby 
repealed.
Repeal and  
savings. 3. (i) The Gauhati Municipal Corporation 
(Amendment) Ordinance, 1986 (Assam
 
 
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, S ET. 1; 1986 473
(ii) Notwithstanding such repeal any order 
passed, notification issued, anything 
done or any action taken under the 
Ordinance so repealed, shall be deem­
ed to have been passed, issued, done 
or taken under the corresponding pro­
visions of the principal Act as amend­
ed by this Act.
MD. SAADULLAH, 
Secretary to the Govt, of Assam, 
Legislative Department.
GUWAHATI—Printed and published by the Supdt. i/ c , Assam Govt. Printing Press  
(Ex-Gazette) No. 175--1,164--250-1-9-1986.

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