The Assam State Legislature Members (Removal of Disqualifications) (Amendment) Act, 1957

ASSAM ACT  X V III OF 1957
TH E ASSAM STA TE LEG ISL ATUR E MEMBERS (REMO VAL OF 
DISQUA LIFICAT IONS) (AM ENDMEN T) ACT, 195 7
(R ec ei ve d t he ass en t o f t he Gov er no r on  t he 25t h N ov em ber  1957)
[Published in the Astam Gazett e, date d the 27th November 1957]
An
Act
further to amend the Assam  State Legislature Members (Removal of Dis­
qualifications) Act, 1950.
Preamble.— Whereas it is expedient further to amend the Assam State 
Legislature Members (Removal of Disqualifications) Act. 1950 (Assam 
Act XIII  of 1950 ), hereinafter called the “Principal Act” , in the manner 
hereinafter appearing ;
It is hereby enacted in the Eighth Year of the Republic of India a? 
follows
1. Short title, extent and commencement.— (1) This Act may be called  
the Assam State Legislature Members (Removal of Disqualifications) 
(Amendment) Act, 1957 .
(2) It shall have the like extent as the Principal Act.
(3) It shall come into force at once.
2. Amendment to the Schedule in the Principal Act.— In the Schedule 
tc the Principal Act after item 10, the following shall be inserted, namely
“ 11. Any Office held in the Auxiliary Air Force or Air Defence 
Reserve” .
ASSAM ACT  XIX  OF 1957 
TH E ASSAM AP PR OP RI AT IO N (No .II) ACT , 1957 
(R ec ei ve d th e a ss en t o f th e Gov er no r on  th e 25 th N ov em ber  1957)
[ Published in the Assam Gazette, dated the 27th Novemb er 1957 ]
W W W
to  authorise  paymen t and app rop ria tion of certa in further ia  
sum s fo m  and ou t o f the  Co nsoli dated  Fund o f the  State ol 
Assam to  the se rv ice of the year endi ng o n th e thirty -first^ 
da y o f March , 1958,
Be it hereby enac ted in the Eigh th Year of 3 
the Rep ublic of India  as follows :—
1.  This Act may be called the Assam A ppropria- fl  
(ion (No,II) Act, 1957.
Sh or t title.
 
 
 

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