The Assam Panchayat (2nd Amendment) Act, 1997

Ill
Reg istered No. • •  763/9 7
T h e A ss am  G azett e
W O ? :
EX TR AORD IN ARY  
S!«  ‘ .ira  ffrf-I®
PU BL IS HED  BY AUT HORITY
= ? <  525 wiTO , 15  199 7, 24 1919 (?^ )
No. 525  Dispar, Monday, 15th September, 19 97 , 24th Bharda,
19 19  (S. E.)
GOVERNME NT OF ASSAM
ORDE RS BY THE GOVERNOR
LEGISLAT IVE DEP ART MENT: LEGIS LATIVE BRANCH
NOTI FICA TION
The 15th September 19 97
No. LGL- 130/96/71.—The following Act of the Assam 
Legislative Assembly which receiv ed the assent of the 
Governor [is hereby published for general information.

*  J  »
2306 TH E AS SA M GA ZE TT E, EX TR AO RD IN AR Y, SEP. 15 , 1997
ASSAM ACT No. XXIII OF 1997 
(Received the Assent of the Governor on 11th September 199 7)
THE ASSAM PANCHAYAT (SECOND AMENDMENT) 
ACT, 19 97
AN
ACT
further to amend the Assam Panchayat Act, 19 94 .
p re a m b le  Whereas it is expedient further to amend
the Assam Panchayat Act, 199 4, hereinafter o f’ 1994. 
referred to as the principal Act, in the ma­
nner hereinafter appearing ;
It is hereby enacted in the Forty eighth 
Year of the Republic of India as follows :—
ex te n t an d’  This Act may be called the Assam
commence. Panchayat (Second Amendment) Act, 19 97 . 
meat.
(2) It shall have the like extent as the 
Principal 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 
of  section 65, in Sub-Section (1). in clause (i)—
(i) in the second proviso, for the punc­
tuation mark full-stop occuring at the 
end of the last line, the punc tuati on mark 
colon * * •  shall be substituted.
(ii) after the second proviso, the 
following new proviso shall be inserted, 
namely :—
‘‘Provided furth er more that the 
Legislative Assembly Constituency which 
has urba n population, included in a Muni­
cipality or a Municipal Corporation, as 
the case may be or under
 
THE ASSAM GAZETTE, EXTRAORDINARY, SEP. 1997  15,2307
the authority  of Town Committee or Sani­
tary Board or Canton ment area or any 
notified area deemed to be urban area 
under any law for the time being in force, 
may have less than four territorial cons­
tituencies a nd if the rural popula tion of 
this Legislative Assembly Constituency 
is less than  thir ty thousand, this may 
form a territoral constituency.”
IV I. K. DEKA,
Secretary to the Govt, of Assam, 
Legislative Depa rtment.
GUWA HATI-—Prin ted  & published by the  Dy. Director (P& Sl 
Dire ctorate of  Ptg . & Sty. ,Assam. Guw aha ti-2 1 
(Ex-Ga zette), No. 104 9 -7 5 0 - 6 0 0 - 1 5 - 9 —1997.

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