The Manipur Municipalities (Eight Amendment) Act, 2015

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EXTRAORDINA'‘ . -.RYPUBLISHED BY AUTHORITY
 
No. 319(3) Imphal, Monday, August 10, 2015
LGOVERNMEI‘IT OF MANIPUR
AW & LEGISLATIVE AFFAIRS DEPAKI'MENT
/ (Sravana 1‘), 1937)
SECRETARIAT:
NOTIFICATION
Imphal, the 10th August, 2015
,. G0 NO. 2/3f/201 5~LngLz The following Act of the Legislature, Manipur which received assent ofme vemor o Mampur on 3rd August, 2015 is hereby published in the Official Gazette:
THE NIANIPUR MUNICIPALITIES (EIGHTH AMENDMENT) ACT, 2015
(MANIPUR ACT NO. 11 OF 2015)
AN
' ACT
fw'ther to amend the Manipur Municipalities Act, 1994 (No. 43 of 1994).
BE it enacted by the Legislature of Manipur in the Sixty-sixth year of the
Republic of India as follows: /
1. (1) This Act may becalled the Manipur Mlmicipahties (Eighth Short fine and
Amendment) Act, 2015. mm
(2) It shall come into force on such date as the State Government
. may, by notification in the Ofiicial Gazette, appoint.
Ex) For section 47 of the Manipur Municipalities Aet;1994, the ,gmendmem
following shallbembstihned, namely,— . of Section 47,
“47, The gratuities and pensions of the employees of the
Nagar Panchayat or the Council, as the case may be, shall be
paid out of the fund of theNagar Panchayat or the Council "
in such manner as may be prescribed”.
TH. KANIINI KUMAR SINGH,
Addl. Secretary (Law), Government of Manipur.
Pfimed a: the Directorate of Printing & Stafionery, Government of Manipur/305—C/10—08-2015.
 
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