The Assam Town and Country Planning (Amendment) Act,2012

^P T S I
Registered No. 768/97
THE ASSAM GAZETTE
EXTR AO RD IN AR Y
SH'S W f  S R H te
PUBLISHED BY THE AUTHORITY ___
235 C W m , 21 2012, 31 ’j’S T fl, 1934 (W )
No. 235 Di spur, Monday, 21st May, 2012, 31stBaisakha, 1934 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT : : :  LEGISLATIVE BRANCH
!
NOTIFICATION
The 21st May, 2012 ,
No. LGL 32/2005/18. -  The following Act of the Assam Legislative Assembly which received 
the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XVII OF 2012
(Received the assent of the Governor on 17th May, 2012)
TH E ASSAM TOWN AND COUNTRY PLANNING  
(AMENDMENT) ACT, 2012
 
2048 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 21, 2012 *
AN 
ACT
further to.amend the Asssan Town and Country Planning Act, 1959.
Preamble Whereas it is expedient further to amend the Assam Town and 
Country Planning Act, 1959, hereinafter referred to as the 
principal Act, in the manner hereinafter appearing;
It is hereby enacted in the Sixty-third year of the Republic 
of India as follows
Assam Act 
No. II o f 
I960
Short title, 1.
extent and 
commence­
ment.
(1) This Apt may be called the Assam Town and Country Planning 
(Amendment) Act,2012.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Amendment 2.
of section 13
In the principal Act, in section 13, after sub-section (4), the 
following sub-section (5) shall be inserted, namely:-
“(5) Notwithstanding anything contained in sub-sections (1) to (4) 
of this section, the subject matter covered under this section shall 
not be applicable in respect of the residents inhabiting the areas 
notified as a Municipality or a Town Committee under the 
provisions of the Assam Municipal Act, 1956. All such matters 
relating to the said areas shall be dealt with under section 171 of 
the said Act.”
Assam A ct 
No. XV o f 
1957
Substitution 3.
of section 22
In the principal Act, for section 22, the following shall be 
substituted, namely
“Power of the State 
Government to 
make rules 
prescribing the 
width etc.of public 
streets.
22. (1) Hie State Government may from time to time, after making 
assessment as to the needs of the localities situated within the areas 
of different development authorities of the State, make rules 
prescribing the minimum width for different classes of public 
streets according to the nature of the traffic likely to be carried 
there, the localities in which they are situated, the heights up to 
which buildings abutting thereon may be erected and other similar 
considerations including,- t
(i) land sub-division and layout of public street;
(ij) street lanes and setting back of buildings from the regular line 
o f the Street.
(2) The power to make rules under tins section shall be subject to 
the conditionjofprevious publication.
(3) The rules framed by the State Government under this section 
shall be followed while preparing the Master plan by the Director 
under section 9.
 
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 21,2012 2049
(4) Every rule made under this section shall be laid as soon as may 
be after it is made, before the Assam. Legislative Assembly while it 
is in session for a total period of fourteen days which may be 
comprised in one session or in two or more successive sessions and 
if, before the expiry o f the session in which it is so laid or the 
session immediately following, the Assam Legislative Assembly 
agrees in making any modification in the rule or the Assam 
Legislative Assembly agrees that the rule should not be made, the 
rules shall thereafter have effect only in such modified form or be 
of no effect as the case may be, however, that any such 
modification or annulment shall be without prejudice to the validity 
o f anything previously done under that rule.”
Amendment 4. 
o f section 74
In the principal Act, in section 74, in sub-section (1), clauses (i), 
(ii) and (iii) shall be deleted and the remaining clauses (iv), (v), (vi) 
and (vii) shall be renumbered respectively as (i), (ii), (iii) and (iv).
MOHD. ABDUL HAQUE  
Secretary to the Govt, of Assam, 
Legislative Department, Dispur.
G u w a h a tiP rin te d  and Published by the Dy. Director (P &  S), Directorate o f Ptg. &  Sty. Assam, Guwahati-21.
' Ex. Gazette No. 469-300 + 600 - 21 - 5  - 2012.
 

‹ Prev All Assam acts Next ›