The Manipur Municipalities (Fifth Amendment) Act, 2015

 
  MANIPUR mg
~A\ 3/)“
mm
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No;575 Imphal, Thursday, March 31, 2011 (Chaitra 10, 1933)
GOVERNMENT OF MANIPUR
SECRETARIAT: LAW & LEGISLATIVE AFFAIRS
DEPARTMENT
N O T I F I C A I O N
Imphal, the 31‘t March, 2011
GAZETTE
No.2/12/2011-Leg/L : The following Act of the Legislature, Manipur which received
assent of the Governor of Manipur on 30-3-2011. is hereby published in the Official
Gazette:
THE MANIPUR MUNICIPALITIES (FIFTH AMENDMENT) ACT, 2011
(Manipur Act No.3 of201 1)
An —
Act
further to amend the Manipur Municipalities Act, 1994 ( No.43 of 1994).
Be it enacted by the Legislature of Manipm' in the Sixty—second Year of the
Republic of India as follows:
1. Short title and commencement.- (1) This Act may be called the Manipur Municipalities
(Fifih Amendment) Act, 201 1.
(2) It shall come into force on such date as the State Government may, by
notification in the Official Gazette, appoint.
2. Substitution of sub—section (2) of section 24.- For sub—section (2) of section 24 of the
Manipur Municipalities Act, 1994, the following shall be substituted, namely,-
“(2) Such election shall take place within forty-five days from the date of
notification of the result under section 22; and in the case of vacancy in the
office of the Chairperson on account of any reason other than expiry of the
term of office of the Chairperson, within twenty-one days from the date of
the oeeurre'nce of the vacancy.” \
3. Repeal and saving.- (1) The Manipur Municipalities (Fifth Amendment) Ordinance,
201 l (Manipur Ordinance No.1 of 201 1)’IS hereby repealed.
(2) Notwithstanding such repeal, anything done or any action takeri under the said
Ordinance shall be deemed to have been done or taken under the corresponding
provisions of this Act.
TH. KAMINI KUMAR SINGH,
Deputy Secretary (Law),
Government of Manipur.
 
Printed at the Directorate of Printing & Stationery, Government of Manipur/SOS—C/3 1-03-2011.

‹ Prev All Manipur acts Next ›