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The Gauhati Municipal Corporation (Amendment) Act, 1987

Assam · state statute
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•WT53 5p« Registered No. A-12
The Assam Gazette
EXTRAORDINARY
"4l4l S R R ^ S
PUBLISHED BY AUTHORITY
w ?  37 1° 'S tsfc r. 1987, 20 5’ ® , 1909 (»w)
No. 37 Dispur, Friday, 10 th April, 1987 , 20th Chaitra.
1909 (S. E.J
GOVERNMENT OE ASSAM
ORDERS BY THE GOVERNOR.
LEGISLATIVE DEPARTMENT 5  5  LEGISLATIVE BRANCH
NOTIFICATION
The 8th April 1987
No.LGL.108/83/141.— The following Act of the Assam Legislative 
Kssembly which received the assent of the Governor is hereby 
published for general information.

238 THE ASSAM GAZETTE, EXTRAORDINARY, APR. 10, 198 7
Assam ACT NO. VII OE 1987.
(Received the assent of the Governor on 7th April 1987) 
THE GAUHATI MUNICIPAL CORPORATION 
(AMENDMENT) ACT, 1987
An
Act
further to amend the Gauhati Municipal Corporation 
Act, 1969 (Assam Act I of 1973).
Whereas it is expedient further to amend the Gau­
hati Municipal Corporation Act, 1969, hereinafter called 
the principal Act, in the manner hereinafter appearing : i
It is hereby enacted in the Thirty-eighth Year of the 
Republic of India as follows :—
Short title,  
extent and  
eommence-
me nt.
1 . (i) This Act may He called the Gauhati Municipal 
Corporation (Amendment) Act, 1987.
(ii) It shall have the like extent as the principal Act.
(iii) It shall b'e deemed to have come into force on the 
Twenty-eighth day of January, 1987.
of” Section *  2- I n  principal Act, in Section' 425, for the words
425 of Assam "four years three months” appearing at the end of the 
1973 ° f  second proviso to sub'-section (I), the words "five years 
and three months” shall be substituted.
Repeal and 3. (i) The Gauhati Municipal Corporation (Amend- 
«avings. m e n t) Ordinance, 1987 (Assam Ordinance No. I of 1987) is 
hereby repealed.
,(ii) Notwithstanding such repeal any order passed, 
notification issued, anything done or any action taken 
under the Ordinance so repealed, shall b’ e deemed to have 
Been passed, issued, done or taken under the corresponding 
provisions of the principal Act as amended 6y this Act.
Md. SAADULLAH, 
Secretary to the Govenment of Assam, 
Legislative Department.
GUWA HATI—Printed and published by the Supdt. i/c., Assam Govt. Printing Pre«  
'Ex-Gazette) No. 7 3 -1 ,2 3 8 — 300— 10.4-1987.
 
 
 

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