The Gauhati Municipal Corporation (Amendment) Act, 1993

Registered No A - 1 2
The Assam Gazette
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extraordinary
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PUBLISHED BY AUTHORITY
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bio. 134 D hpur. Thursday, 28th October 1993, 6th Kartika
1915 (S. E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT:  LEGISLATIVE BRANCH
NOTIFICATION
The 28th October 1993
No.LGL 162/92/51«—The following Act of the Legislative 
Assembly which received the assent of the Governor is 
hereby published for general informa lion.

978 THE ASSAM GAZETTE. EXTRAORDINARY. OCT- 28 199 3
th e
Short title, 
extent and 
commence­
ment.
Amendment 
of section 
425 of Assam 
Act, I 
of 1973.
ASSAM ACT NO XV OF 1993.
(Received the assent of the Governor on 28 ?h  October, 1993)
THE GUWAHATI MUNICIPAL CORPORATION 
(AMENDMENT) ACT, 1993
AN
ACT
further to amend the Guwahati Municipal Corporation 
Act, 1969-
p re a m b le . Whereas it is expedient further to amend the 
Guwahati Municipal Corporation Act, 1969, (Assam 
Act I of 1973) hereinafter called the Principal Act, 
in the manner hereinafter appearing;
it is hereby enacted in the Forty-fourth Year of 
Republic of India as follows, namely:—
1 - (1) This Act may be called the Guwahati 
Municipal Corporation (Amendment) Act, 
1993.
(2) It shall have the like extent as the Prin­
cipal Act.
(3) It shall come into force on the Twenty 
sixth day of October, 1993.
2. In the Principal Act, in Section 425, for the 
words “eleven years” appearing at the end 
of the second proviso to sub-section (I) the 
word “twelve years” shall be substituted.
K. LASKAR, 
Secretary to the Govt, of Assam, 
Legislative Department.
GUWAHATI— Prin'cd & Puhlis ed by the Dy. Director (P,, Directorate) 
of Ptg. and Sty., Assam G uw ahati-21 (Ex.-Gazettr 
No. 267—1005— 40t-28-10-1993.

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