The Guwahati Metropolitan Development Authority (Amendment) Act, 2005

Registered No. 768/97
THE ASSAM GAZETTE
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EXTRAORDINARY  
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PUBLISHED BY THE AUTHORITY
331 1WRI, ^ W l, 28 ( K W , 2005, 6 Wf^T, 1927 (*FP) 
No.331 Dispur, Wednesday, 28th September, 2005, 6thAsvina, 1927 (S.E.)
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT ::: LEGISLATIVE BRANCH
NOTIFICATION
The 12th September, 2005
No. LGL.129/2005/7.--The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published for 
general information.
 
2400 THE ASSAM GAZETTE, EXTRAORDINARY, SEPT. 28, 2G05
ASSAM ACT NO. XL OF 2005 
(Received the assent of the Governor on 7th September, 2005)
The Guwahati Metropolitan Development Authority  
(Amendment) Act, 2005
AN
Preamble
Short title, 
extent and 
commence­
ment
ACT
fu rth er to am end the G uw ahati M etro p o litan  
Development Authority Act, 1985.
Whereas it is expedient further to amend the 
Guwahati Metropolitan Development Authority Act, 
1985, hereinafter referred to as the principal Act, in 
the manner hereinafter appearing ;
It is hereby enacted in the Fifty-sixth Year of 
Republic of India as follows :-
1, (1) T his A ct may be called the G uw ahati 
M etro p o litan  D evelopm ent A u th o rity  
(Amendment) Act, 2005.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Assam
Act No. XX 
of 1987.
Amendment of 2. In the principal Act, in section 6, in sub-section (2), 
section 6. in clause (d), the punctuation mark occurring at
the end, shall be omitted and thereafter the 
following shall be inserted, namely :-
", if necessary by Public-Private-Partnership (PPP) 
mode or Joint Venture
M.K.DEKA,
Commissioner & Secy, to the Govt, of Assam, 
Legislative Department, Dispur.
GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., 
Assam, Guwahati-21 , (Ex-Gazette) No. 661 -500-600-28-9-2005.
 
 
 
 
 

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