The Manipur (Hill Areas) District Councils (Second Amendment) Act, 2006

Gazette
EXTRAORDINARY
N,
PUBLH’BHEDBY AUTHORITY
No.
27(A)
Inphal, Tuesday,
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April l8, 2006 (Chaitra 28,1928)
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GOVERNMENToi:MANIPUR
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SECREIARIATLAW &LEGISLATIVh AFFAIRS DEPARTMENT
NOTIFICATION
lmphal, the 18th April. 2006
N639]lr8/2096-VtegfL—The'rfcill‘liivting‘ AéI “of tiiicflfégisnture’, Minibarwhich
received assent of the Governor of
Manipuron 10-4~2006 is li9reby published
in the6fiiciI‘Il Granite.
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1:195 .I;:--,-
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THE-_AM_;ANI;I¥UR» IIIILL AREAS) DISTRICT COUNCILS
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”(SECONDAMENDMENVT) ACT, 2006
(Manipnr Act. No. 10 of 2006)
AN
ACT
further to amend the Manipur (Hill Areas) District Council: Act, 1971.—
Be it enacted by the Legislature of Manipur in the fifty-seven year of
the Republic of India as follows,
1. Short title end commencement—(1) Thie Act may be called the Manipur
(Hill Areas) District Councils (Second Amendment) Act. 2006.
(2) It shall come into force on such date arthe State Government may,
iby notification inthe Official Guzette, appoint.
2. Amendment ofsection 29.—-After sub-section (1) of section 29 of the
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."Manipur (Hill Areas) District Councils Act, 1971 (hereinafter referred to at
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the
Act). the fellowmg neesub-section (1A) shall be inserted, namely. égigqg'

“(w The Distiictffloupoil sh g
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of the area of the Autonomous Dis 3 urban area for tho purpose of
formulation of development plan and to execute the works.
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3:. Insertion of a new section “A.——Aftet section 44
of
the Act, the following
Viz-aw section shall be inserted, namely.——
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"44-A—Allotment/trauafar/lease of land situated'in an Autonomous district.—
No Deputy Commissioner of the Hill Areas shall have powers to allot/
transfer/lease tho land situated in an Autonomous district other than for
public purposes except in pursuance of a resolution passed by a Dirtrict
Council at a meeting thereof by a majority‘of not less than two-third of
its Council Members."
4 Addition of
a new section 54.——After section 53 of
the Act, tho following
new section shall be added, namely.—
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“54 Repeal.—The Manipur (Hill Areas) District Council Act,- 2000
(Mauipur Act No. 11 of 2000) is hereby repealed."
JA. ; sUKUMAR
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SINGH.‘
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Secretary (LaW),ZGo‘v‘o§nm‘ent of Manipur.
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Printed “the Directorate of Pig. 8 Sm. Govt. of MauiprlflS—CIIIJ-ZNS

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