The Gauhati Municipal Corporation (Amendment) Act, 1992

i t tu tte d  f O, A — 12
THE ASSAM GAZETTE
EXTRAORDINARY
W  « W  ZRSTfW
PUSUSHED By AUTHORITY
83 “f P m , 6 ^'4, 1992, 16 1914 (« bj» )
No. 83 Dispur, Saturday,?’6th June, 1992, 16th Jyaistha 
1914 (S. E.)
' ’ ^ T V ­
G O V E R N M E N T  O F A SS A M  ’
O R D E R S BY T H E  G O V ER N O R
......------------- r- . . .  : •  n iU C r -  r * - ■  '  *
LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH 
D IS P U R
notification
The 28th May 1992
i
N o . LGL.108/83/263.—The following Act of the Assam 
Legislative Assembly which received the assent of the 
Governor is hereby published for general information.

570 THE ASSAM GAZETTE. EXTRAORDINARY. JUNE 6, 1992
ASSAM ACT NO. VI OF 1992
(Received the assent of the G overnor on 28th May 1992', 
THE GUWAHATI MUNICIPAL CORPORATION 
(AMENDMENT) ACT, 1992.
AN
ACT
M unicipal Corpora-furtKer to amend the Guw ahati 
tion Act, 1969.
Pream ble. W hereas it is expedient fu rth er to amend the 
G uw ahati M unicipal Corporation Act, 1969, 
(Assam Act I of 1973) hereinafter called the p rin ­
cipal Act, in the m anner hereinafter ap p earin g ;
It is hereby enacted in the F orty-third year 
of the Republic of India as follows, nam ely:—  
extent and’  1 - (I) This Act m ay be called the G uw ahati 
com m ence- Municipal Corporation (Amendment) Act, 1992. m ent.
(2) It shall have the like extent as the prin­
cipal Act.
(3) It shall be deemed to- have come into 
force on the T w enty-Sixth Day of Octo­
ber, 1991.
^f™ ectf^425 In the principal 1 Act, in Section 425, for
ofSWZ m  the words "nine years” appearing at the end of 
Acti of 1973.^ s e c o n ( j proviso to sub-section (I), th e words 
"ten years” shall be substituted.
sRav ?nas a n d 3- (1) The G uw ahati Municipal Corporation 
(Amendment) Ordinance, 1991 is hereby repealed.
(2) N otw ithstanding such repeal, any order 
passed, notification issued, anything done 
or action taken under the ordinance so 
repealed, shall be deemed to have been 
passed, issued, done or taken under the 
corresponding provision of the principal 
Act as amended by this Act.
K. LASKAR.
Secretary to the Govt, of Assam, 
Legislative Departm ent.
( VWAHATI—Printed & published by the D y .  Diiector (P), Directorate of Ptg. arc  
Srv . Assam, Guwahati-— 21 (Ex.-Gazette) No. 165— -880—500-6-6-1.992.
 

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