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The Gauhati Municipal Corporation (Amendment) Act, 2012

Assam · state statute
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RegisteredNo.768/97
THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
.,~392 Wr~,~, 23 \5IT?fe,2012, 1\5111,1934 (~)
No.392Dispur,Thursday,23rdAugust,2012,1stBhadra1934 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY 1HEGOVERNOR
LEGISLATIVEDEPARTMENT:: LEGISLATIVEBRANCH
NOTIFICATION
The23rdAugust,2012
No.LGL.123120031PU122.-ThefollowingActoftheAssamLegislativeAssemblywhichreceived
theassentoftheGovernorisherebypublishedforgeneralinformation.
ASSAM ACT NO.XXII OF 2012 .
(ReceivedtheassentoftheGovernoron16thAugust,2012)
THE GUWAHATI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2012.

AN
ACf
2642 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 23,2012
furthertoamendtheGuwahatiMunicipalCorporationAct,1969.
Preamble WhereasitisexpedientfurthertoamendtheGuwahatiMunicipalAssamAct
CorporationAct,1969,hereinafterreferredtoastheprincipalAct,inthe No.Iof1973.
mannerhereinafterappearing;
ItisherebyenactedintheSixty-thirdYearoftheRepublicofIndiaas
follows:
Shorttitle,
extentand
commence-
ment
1. (1) ThisActmaybecalledtheGuwahatiMunicipalCorporation
(Amendment)Act,2012.
(2) ItshallhavethelikeextentastheprincipalAct.
(3) Itshallcomeintoforceatonce.
Amendmentof2.
Section138.
IntheprincipalAct,inSection138,aftersub-section(4),thefollowing
shallbeinsertedassub-section(5),namely:-
"(5)TheaccountsoftheCorporationalongwiththeAuditReport
shallbeplacedbeforetheAssamLegislativeAssembly."
MOHD. A. HAQUE,
SecretarytotheGovt.ofAssam,
LegislativeDepartment,Dispur.
GUWAHATI -PrintedandpublishedbytheDy.Director(P&S), DirectorateofPtg.andSty.,Assam,Guwahati-21
(Ex-Gazette)No.783-300+600-23-8-2012.

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