The Gauhati Municipal Corporation (Amendment) Act, 1991

^ ^ 3  Registered No. A-12
The Assam Gazette
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EXTRAORDINARY
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PUBLISHED BY AUTHORITY
m 139 21 W 5®  1991, 30th 1913 ! _ * * < >
No. 139 D b p .r Wednesday, 21st August, 1991, 30th Sravana 
1913 i-S. E j
GOVERNMENT OF ASS 5 M
ORDERS B Y  THE GOVERNOR
LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH
notification
The 20th August, 1991
No. LG L‘  108/83/224.—The following Act of the Assam 
Legislative Assembly which received the assent cf the 
Governor is hereby published for general infcmiatiom
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9

928 THE ASSAM GAZETTE, EXTRAORDINARY. AUG. 21, 1991
ASSAM ACT NO. V 1991
(Received tlae assent of the Governor on 
20th August, 199 )
THE GUWAHATI MUNICIPAL COR­
PORATION (AMENDMENT) ACT, 1991
An
A ct
further to amend the Guwahati Municipal 
Corporation Act, 1969.
Preamble. W hereas i't is expedient fu rth er to amend 1
th? G uw ahati M unicipal Cojporation Act, 1969, 
hereinafter referred to- as th e principal Act.
It is hereby enacted in the Forty-second 
Year of the Republic of India as follows:—
sh o rt title, 1,(1) This Act may be called the Guwahati 
c o m m e n c e - Municipal Corporation (Amendment) 
w ent. Act, 1991.
(2) It shall have the like extent as the 
principal Act.
f3) It shall be deemed to have come 
into force on the twenty-sixth day of 
October, 1990.
Amendment 2. In the principal Act, in Section 425, for 
425 of Assam w o r ds "eight years” appearing at the end of
A ct-i, 1 9 7 3 . second proviso to sub-section (1), the words 
"nine years” shall be substituted.
K. LASKAR, 
Secretary to the Govt, of Assam, 
Legislative Department.
G A U W H A U .—Printed aid published by the Dy. Director (P) Directorate of Ptg. "nd
Sty. Aisam, CtiUalisni— -21, (Ex-Gazette) No, 277—880—500—21-8-1S91

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