The Assam Town and Country Planning (Amendment) Act,1987

The Assam
Registered No. A-12
Gazette
EXTRAORDINARY
213 6t I4 i
PUBLISHED BY AUTHORITY
143 335^4, 23 1987, 1  1909 ( Bf^)
No 143 Dispar, Friday, 23rd October, 1987, 1st K artika,  
1909 (S. E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  LEGISLATIVE BRANCH
NOTIFICATION
The 20th October 1987
No. LGL. 56/84/135.— -The following Act of the Assam 
Legislative Assembly which received the assent, of the 
Governor is hereby published for general information.
 
776 TH E ASSAM  GA ZETTE, EX TRA O RD IN A RY  OCT. 23, 1987
Assam Act No. XVIII of 1987
Received the assent of the Governor on 19th October, 1987.
THE ASSAM TOWN AND COUNTRY PLANNING 
(AMENDMENT) ACT, 1987
An
Act
further to amend the Assam Town and Country 
Planning Act, 1959-
P re a m b le . Whereas it is expedient further to amend the 
Assam Town and Country Planning Act, 1959 (Act 
II of 1959), hereinafter called the principal Act, 
in the manner hereinafter appearing ;
It is hereby enacted in the Thirty-eighth Year 
of the Republic of India, as follows
Short title, j. (i) This Act may be called the Assam Town 
c o m m e n c e - and Country Planning (Amendment) Act, 1987. 
ment.
(2) It shall have the like extent as the princi­
pal Act.
(3) It shall come into force at once.
A m e n d m e n t 2. In the principal Act, in Section 3, in sub- 
of se c tio n  3' s e c tjo n  after c ia u s e (xi), the following new clauses 
shall be inserted, namely :—
“(xii) Commissioner, Planning and Develop­
ment.
(xiii) Commissioner and Special Secretary, 
Transport.
(xiv) Secretary, Department of Environment.”
MD. SAADULLAH,  
Secretary te the Govt. of A» am,  
Legislative Dapartmcnt.
O U  W A H A T I—Printed and published by the Dy. Director (P), Directorate o f Ptg. an 1? 
Sty., Assam, Guwahati—21 (Es-Gazette) No. 285—1,217— 300—23-10-Wt<7

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