The Gauhati Municipal Corporation (Amendment) No. 1 Act, 1995

The Assam Gazette
EX TR .w Im N A R Y
PUBLISHED BY AUTHORITY
n? 87 Sk ’ R , ^355^, 21 v s fs re r, 1995, 1  1917 (*i^j
No. 87 Qispiir, Friday, 21st April, 1995, 1st Vaishakha
GOVERNMENT OF ASSAM
_  1  r  • N  .-V  * v r  ' E. ~ ‘
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  LEGISLATIVE 
BRANCH
NOTIFICATION
The 21st April 1995
No. LGL.135/93/206.—The following Act of the Assam 
Legislative Assembly which received the assent of the 
Governor is hereby published for general information.

534 THE ASSAM GAZETTE EXTRAORDINARY, APR. 21, 1995
ASSAM ACT NO. XII OF 1995
(Received the assent of the Governor on 21st April, 1995)
THE GUWAHATI MUNICIPAL CORPORATION 
(AMENDMENT) NO. 1  ACT, 1995
AN
ACT
further te amend the Guwahati Municipal! A s s a m  A c t I  
Corporation Act, 1969. ; of 1973
P re a m b le . Whereas it is expedient further to amend 
the Guwahati Municipal Corporation 
Act, 1969, hereinafter referred to as 
the principal A ct;
It is hereby enacted in the Forty­
sixth Year of the Republic of India as 
follows :-
fxtent1 aid I- (D This Act, may be called the 
c o m m e n c e - Guwahati Municipal Corporation (Amend­
ment) Act, 1995.
(2) It shall have the like extent as 
the principal Act.
(3) It shall be deemed to have come 
into force on the 26th day of October, 
1993.
A m e n d m e n t 2. In the principal Act, in Section 425; 
o f S e c tio n  in  sub~section (1), in the first paragraph, 
A ^ti°^nS97yfor the words, "to be dissolved for a period 
not exceeding six months’’,  the following 
shall be substituted, namely :  —
"to be superseded for a period not 
exceeding twelve years and six months, 
provided that after the first constitution of 
the Corporation, the State Government 
may dissolve the Corporation during the 
period of tenure and such period of disso­
lution shall not exceed six months ”

THE ASSAM GAZETTE, EXTRAORDINARY. APR- 21, 1995 535
savinUdnd 3. (1) The Guwahati Municipal Cor- Assam ° ldi'Savings. \  nance No.X
poration (Second Amendment) Ordinance, o f 1 9 9 4 . 
1994 is hereby repealed.
(2) Notwithstanding such repeal, any­
thing done or any action taken under the 
Ordinance so repealed shall be deemed to 
have been done or taken under the corres­
ponding provisions of this Act as if this 
Act had commenced on the 26th day of 
October, 1994.
M. K. DEKA,
Joint Secy, and I/c Secy, to the 
Government of Assam, 
Legislative Department.
GUW AHATI—Printed & puNisbed by the Dy. Director (P. & S.) 
Directorate of I’tg. & Sty., Assam, G w ahati-21 (Ex-Gazette 
No. 173—740—400—2!-4-1995.

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