The Manipur Loktak Lake (Protection) Amendment Act, 2007

Manipur Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
 
N0. 134(A) Imphal Wednesday June 27,2007 (Asadha 6, 1929)
 
GOVERNMENT OF MANIPUR
SECRETARIAT: LAW & LEGISLATIVE AFFAIRS DEPARTMENT
NOTIFICATION
Imphal, the 27‘“ June, 2007
No.2/l 3/2007-Leg/L.-The following Act 0fthe Legislature, Manipur which
received assent 0fthe Governor of Manipur on 25/6/2007 is hereby published in the
official Gazette.
THE MANIPUR LOKTAK LAKE (PROTECTION) AMENDMENT ACT‘ 2007
(Manipur Act No. 5 of 2007)
An
Act
to amend the Manipur Loktak Lake (Protection) Act, 2006 (Manipur Act No. 3 Of 2006)
Be it enacted by the Legislature of Manipur in the Fifty-eighth, Year of the
Republic of India as follows:
1. Short title- This Act may be called the Manipur Loktak Lake (Protection)
Amendment Act, 2007
2. Amendment of section 7.—ln section 7 0f the Manipur Loktak Lake (Protection)
Act, 2006, afier serial No. 15, the following new serial Nos. 15A, ISB, 15C &
15D shall be inserted, namely,-
“ISA. Member of Legislative Assembly, — Member
Saitu Assembly Constituency.
158. Member of Legislative Assembly, — Member
Henglep Assembly Constituency.
15C. Member of Legislative Assembly, — Member
Wabgai Assembly Constituency.
15D. Member of Legislative Assembly, — Member”
Hiyanglam Assembly Constituency.
NUNGSHITOMBI ATHOKPAM,
Deputy Legal Remembrancer, Government of Manipur.
Printed at the Directorate ofPtg. & Sty., Govt. 0fManipur/305-C/27—6-2007‘

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