The Gauhati Municipal Corporation (First Amendment) Act, 1994

Registered No. A-12
THE ASSAM GAZETTE
EXTRAORDINARY
^ T 4  'R T 3 T
PUBLISHED BY AUTHORITY
q? 120 fq‘ T '1 ^ , f m ,  28 1994, 6 snfcq, 1916 (« r-» )
No. 120 Dispur, Wednesday, 28tli September, 1994 Sth Asvina, 
1916 (S.B )
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  LEGISLATIVE BRANCH
NOTIFICATION
The 28th Septem ber, 1994
No. LGL. 135/93/116.—The following Act, of the Assam Legisla­
tive Assem bly which received the assent of the Governor is hereby 
published fo r  general inform ation.

.054 THE ASSAM GAZETTE. EXTRAORDINARY, SEP, 28, 1994—       . L " i . |j t j i i r w i n —w wii.hj a m , r u i  h .  h .iiii
ASSAM ACT NO. XXXII OF 1994
(Received the assent of the Governor on 27th September, 1994)
THE GUWAHATI MUNICIPAL CORPORATION 
(FIRST AMENDMENT) ACT, 1991.
AN
ACT
further to amend the Guwahati Municipal r
Ass;m
1 Q^ 1 
Corporation Act, 1969. 9 3 '
P re a m b le  Whereas it is expedient further to 
amend the Guwahati Municipal Corpora­
tion Act, 1969, hereinafter referred to as 
the principal Act;
It is hereby enacted in the Forty-fifth 
Year of the Republic of India as follows:—
e x te n t a n d  (*). This Act may be called thec o m m e n c e - Guwahati Municipal Corporation (First 
m en u  Amendment) Act, 1994.
(2) It shall have the like extent as 
the principal Act.
(3) It shall come into force at once.
o fmIectCn5 . 2 -  T.n t h e  Principal Act, in section 5, 
in sub-section (1) (a), in clause (i), 
for the existing provisions, the follow­
ing shall be substituted, namely : —  
“(l)( a )(i) There shall be one Coun­
cillor for every population of 7500 
subject to a maximum of 60 
members’.’
Repeal and 3 
saving. (1) The Guwahati Municipal Corpo- A s s a m  or 
ration (Amendment) Ordinance o f n i994.,X 
1994 is hereby repealed.

THE ASSAM GAZETTE, EXTRAORDINARY, SEP. 28, 1994 1055
(2) Notwithstanding such repeal, 
anything done or any action taken 
under the Ordinance so repealed shall 
be deemed to have been done or 
taken under the corresponding pro­
visions of this Act as if this Act 
had commenced on the 26th day of 
July, 1994-
K. LASKAR, 
Secretary to the Govt, of Assam, 
Legislative Department.
Gnwahati :  Printed and published by the Dy. Director (P), Directoiate  
of Ptg. and Sty. Assam, Guwahati-21 (Ex. Gazette) No. 239-830  
—400-28-9-1994.
 
 

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