The Manipur Loktak Lake (Protection) (2nd Amendment) Act, 2011

, GOVERNMENI‘ OF MANIPUR
SECRETARIAT: LAW & LEGISLATIVE AFFAIRS
D ARTM T
W
Imphal, the 21" January, 2012
No. 2/8712011-Leg/L: The following Act of the Legislature, Manipur which received assent ofthe Governor of Manipur on 17-1-2012 is hereby published in the official Gazette.
THE MANIPUR LOKTAK LAKE (PROTECTION) (2“ AMENDMENT) ACT, 201 1
(Minipur Act No. 1 of 2012)
An
Act
' to further amend the Manipur Loktak Lake (Protection) Act, 2006.
BE it enacted byi'the Legislature of Manipur in the'Sixty—Second Year of theRepublic of India as folio :- ~
The Manipur Loktak Lake (Protection) (2" Amen'dment) Act; 2011
1. Short Title-and commencement. — (1) This Act may be called TheManipur. Loktak Lake (Protection) (2ml Amendment) Act, 2011.
(2) lt'shaii come into'force on such date'asthe State Government may, bynotification, in the Official Gazette, appoint.
2. Amendment of Section 19. - Clause (ii) of Section 19 of. the ManipurLoktak Lake (Protection) Act, 2006' (hereinafter referred to as thePrinciple Act) is deleted.
3. Insertion of new Section 31A. - After Section 31 of the Act, thefollowing new Section 31A shall be inserted, namely -—
" 31A. Right to fishing. — Subject to the prbvisions contained in thisAct, a fishetman shall have the right to fishing in the Loktak Lake in themanner as may be prescribed
(Th. Kamini Kumar Singh)
Deputy Secretary (Law),
' Government of Manipur.
Copy to:- .
l. The Principal Secretary (Forest & Environment), Government of Manipur.
2. The Secretary, Manipur Legislative Assembly, Imphal. . . .
3. The Director Printing & Stationary, Manipur for favour of publication In the
Manipur Gazette Extra Ordinary dated 21-1-2012. He is requestefi kindly 'to
send 10 (ten) copies of the publication‘to the Law & Legislative Affairs
Department Government of Manipur.
4. Guard file.

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