The Manipur (Hill Areas) District Councils (First Amendment) Act, 1975

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JI’EXTRApngNARY
PUBLISHED BY AUTHORITY
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No. 34(A)" lmpha‘i',’ Tuesday, June 3, 1975' (Jyaistha 13, 1897)
GOVERNMENT OF MANIPUR
SECRETARIAT—LAW DEPARTMENT
Imphal, the 3rd June, 1975
N“ 2/12/75~AC’c/Leg.——The following Afit of the Legislature of" Manipur rcceivcd
2135th of the Governor on 26-75 is hcr'eby published in the Manip‘ur Gazette.
VS. SARAT SINGH,
Under Secretary {Law) to the Govt.
of Manipur.
Maflimw
THE MANIPUR (HILL AREAS) DISTRICT CDUNClLS
(FIRST AMENDMENT) ACT, 1975
(Manipur Act No“ .12 of 1975)
AN
ACT
76 of 197]. to amend the [Manly/w (Hill Arms) .Dis'triw‘ Comm/iv rid,
19?].
BE it enacted by the Legislature of lvlanipnr in the
Twenty-sixth Year of the Republic of india, as foilcws
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'.' A ,. Short mm1 (I) This AC. may be. calico the Mampur (Hill arms.) acmummfl
District. Councils (First Amendmenl) Act, 1975. ,. ment.
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(2) It shall come into force at. once.
76 of1971. 2. In section 23 of the Manipur (Hill Areas) District fgll'zft’f-(m‘l‘é
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1. SC, 1..
Councxls Act, i97l,~— 2:?
(i) For the existing sub-section (2), the following shall
be substituted, namciy,~—-
“(3": The Chaitman ol‘thc District Council upzm z;
muczalution passcd by a sin'zplc majority 011116. tom}.
mombcrsinp m’," :17: f‘mmcii may he renmvcd by {lac
{Suvammcm for reasons 3.0 l»: ream C160 11'] "if?”

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