The Manipur Municipalities (Fourth Amendment) Act, 2006

 
 
51192401) Imphal Sat'u'rday, . Apr1115',2006 _ .(Chaitrg;25,11928) I
_ GOVERNMENTOFMANIPU'SECRETARIAT1‘.Aw;_&LEGISLATIVE AFFAIRS DEPARTMENT
' ‘ NOTIFICATION
Imphal the15111April, 2006 - -
No.2/1312006-Leg/L—The followmgAct‘of the Legislature 6fMan1pur which
received assent of theGovernor ofMampuron' 10-4-2006isherebypubhshcd ' ' "
in the OfficmlGazette. » . . .
  
  T'HE MANIPURMUNICIPALITIES (FOURTH AMENDMENT)ACT2006
(Manipnr Act No.9of2006) '
fizrthertb amendthe MampurMumczpalmes Act; 1994(No.43of1994)
 
BE. it enacted_by t_he Legislature 6fIMan1pur in '
the Republic of India as fo11_ows:    
  
   
 
  
  
  
 
  
  
, ‘ 1; Sh6r't tide anilcommenceme'nt-~(l)ThisA
' Mummpahhes Fourth Amendment)Act; 2006
'(2) It1111211 6961': 11110 force. on 'suchdat
by nonficauonin 't'l'1e' oEcia'l Gazette appoiht.
 
2, SubstitutionofSection 63.~—-For s_ectiq
Act, 1994;1110-followmg shail be substituted,
“63. Mode oftransferof muniupall'im" VaiBl'
standing anything contained inthis A '
,_Panchayatas the case mayhe,shall
gmccting hereofby majority 'of.not'
and W111: the“prior apprcfval ofthe
condltionsasmay'b'cprescribed
    
  
  
    
" 11311.asthe case
   'kslpepartment‘Imganon F16odControl Depart-7
meat, concernedDeputy C6mm1ss1one1 and Manipur Pollutioh
Cpritr6l Board; .
(ii) determine themaiket rate61'16111 inconsultationmthtBeo ..,
3 DeputyCommissioner concerned . -
H (iii) iBVite 6bject'i6ns '1‘1611'1 piib 6'16 theproposed 6316 61lease ()1
grant of licence 'ora1l’otmentij 61‘ 611611 imih6vable property by
pubiishingin not less than3(three) leading localdailies by.
gwmg:3 peri6d n6t les's tBaI11: thirty d3'6; _t6 file objections
-- 1161111116 date of publication 6f s66 , V J , ;,
(2) 1111;- Municipal Council or Nagat_ Panchayat sh311,as; the casemay1116,,
submit the resolution along with the relevant documents for_ obtaihing- prior
app'I-bval6fthe Government asrequired un'der— sub—section (1);':
(3) 011receipt of the Ie‘sblfition,the Government611311 examine thematter
and takea decision thereof. .-
(4) The M11111'cipal Council or Nagar-“Panchayat. sha11,as the case may be,
6-11 receipt of theapproval of the Government muteapplicauons;_;1mm
interested parties fér $11611 5316 ‘61- lease 61' gi'afit 6f licehpe 61' allotment of
‘1mmovableproperty, 35the case may beby publishing anotificationh3.:
_ least three widely circulated local dailies by giving 3period not 1;:
.tweh‘ty-ohedays tosubmit Suchapplications3116611611- property} 6113113116 661d,
transferred 61 31161166 th16ugh lotteryto beheld'111thepresene 6f the «applicants
and the public.611 a.spec1fieddate,time and place.T116111 e, ace
1'61 the 1611er 511311 bepublished in threeWidely 61161113. 1iiésf/_'fo1.,,
two days. V . 7 . 7 '
(5) The term 61' lease g_'11'tec_i underthis sect1onshall 16 nocase,exceed
a peri6d of three yea1s.‘K ' . .- . . s . ,
(6) No161111 ofleasegranted 1111661thisseet16ii~-rs11311’be‘extend6d/‘except
Why Way of fresh lease. ' " .. 3 ‘
 
 
  
  
  
    
    
Ewlanation:.-—The 66rd:“1111movableproperty”meansland,p16161' bmldmg
HJKAMINI KUMAR SINGI-I,
DeputySecretary(Law),- G6vernment6f M311ipur.
 
  
 
WMPrinted at the Directorate of P13.35 St)”.(3th0f MampurlBOS-C/15-4-2006

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