The Gauhati Municipal Corporation (Amendment) Act, 1988

Registered No. A—12
The Assam Gazette
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EXTRAORDINARY  
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PUBLISHED BY AUTHORITY
67 f w v ', 24 c ^ i 1988, 3 raft, 1910 (<»)
No. 67 Diipur, Tuesday, 24th May, 1988, 3rd Jyaistha,
1910 ( S. E. )
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GOVERNMENT OF ASSAM
LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH
ORDERS BY THE GOVERNOR
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No. LGLM08/83/173. -The following Act of the Assam 
Legislative Assembly which received the assent of the 
Governor is hereby published for general information.
'7 *  NOTIFICATION ¥
The 23rd May 1988
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SS4 the  ASSAM GAZETTE. EXTRAORDINARY MAY 24, 1988
ASSAM ACT NO. IV OF 1988
Recieved the assent of the Governor on 21st May, 1988
THE GAUHATI MUNICIPAL CORPORATION 
(AMENDMENT) Act, 1988
An
Act
further to amend the Gauhati Municipal Cor' 
poration Act, 1969 {Assam Act I of 1973).
P re a m b le . Whereas it is expedient - further to amend the 
Gauhati Municipal Corporation Act, 1969, here­
inafter called the principal Act, in the manner 
hereinafter appearing’ ■
It is hereby enacted in the Thirty-ninth' Year, 
of the Republic of India as follows -—
t. .  " ■ '
(1) This Act may be called the, Gauhati 
^Municipal Corporation (Amendment) 
Act, 1988.
the like extent as the 
principal Act.• . ,  v « ,-" y  ' V .  ,  - .  W  4
Short title,  
extent and  
commence-  
meat. m fu M *
(2) It shall have
* -  I  .  •  ■.  (3) It shall’ -be' deemed to Have come intcb 
force on the Twenty-ei'gKth' Say, of - 
W *** «  January, 1988,. L - f
S ' . S t - S .  VS.3
A m e n d m e n t 2. In the principal Act, in section 42SL lo t Ate 
4 2 5  of^amwords, "and the total period of supersession, not 
A c t i o f exceeding a continuous period of five years and 
three months” appearing at the end of the second 
proviso to sub'-section fl); the words, "and the 
total period of supersession not exceeding a 
continuous period of six years and six months or 
till such period th e general election of the Cor- 
portion jis held whichever is earlier”, shall be 
substituted. .  >  "  ■  ......

ftiE  ASSAM GAZETTE. EXTRAORDINARY, Ua Y 24, 1988 385
sav in g  *nd 3. (1) The Gauhati Municipal Corporation 
(Amendment) Ordinance, 1988 (Assam ■  
Ordinance No. II of 1988) is hereby 
repealed-
(2) Net withstanding such repeal any order 
passed, notification issued, anything 
done or any action taken under the 
' Ordinance so repealed, shall be deemed
' to have been passed, issued, done or
>■’  taken under the corresponding provi-
sions of the principal Act as amended 
by this Act.
K. LASKAR,
Joint Secretary to the Govt, of Assam, 
Legislative Department.
GUWAHATI.—Printed w d Fobbth-d by the Dp, Diroctor (P), Directorate of Ftg. atd
Stp.. Amun G«w*h»ti—21 (Ex-Gezette) No.133—l,178-|-30(l-24-549£3,

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