The Manipur Town and Country Planning (Second Amendment) Act, 1976

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EXTRAORDINARY]
, PUBLISHED BY Awfimm'm
No. 105 (J) {mpbah Tuesday? October_ 2-5, 1976 ‘ (Kertika $1838) ‘
GOVERNMENT OF MANIPUR. ’
SECRETARIAT : LAW DEPARTMENT
Imphal, the ~26th October, 1976
No.2/35/76-ACt/Leg-—The following Act of he Legislature, Manipur which
received aSSent of the Governor on 20-10-76 is hereby published in the Manipur
Gazette. _
’ I. BUOY SINGH,»
Deputy Secretazy (Law) to the Govt. of Manipur,
THE 'MANIPUR TOWN AND COUNTRY PLANNING
(SECOND AMENDMENT) ACT, 1976
(M‘anipur Act No; 25 of 1976 1
AN"
ACT
to amend' the Manipur Town and Country Planning'ACi“, 1975.
BE it’ enabtedzby the‘Le‘gislatUre of M'anipur in the TWenty seventh
Year of the Republic of India, as follows :—
1. (1) This? Act may be called thev’Manipur Town and Country Shortfitle
Flaming (Second'Amendment) Act; 1976. $233
(2) It Shall come'into force at once.
2. In this Act, ‘Principal Act’ means the Manipur Town and Definition.
Country Planning Act, 1975. .
Act, after
3. 1112‘ sub’isectio'n (15), 6f Section3 of the: P1 incipal ,
. - - ‘1 r‘ ‘ ,1 , ' _. _ , Amendment
clause (1.). the f-ohowmg new- czause (K) sham 0e auuec :« 0f.s¢cfion.3;
“(k') Twe oflicers-=:of= the- State: Government to be naminated by V
the State Government. -— Members” ‘
4. (1) The existing provisions of Section 11 of the Principal Act Amé’ndmm
shall be numbered as subsection (1). - ?€.Sectlon
(2) A new suh-section (2) shau‘b'e added after subsection (1) of
5651:1011“ I l“ na‘ma'y :-—"
“(2) A member removed uagjer clauses (a)‘a'ii211(b‘)‘ of *sfifi.‘
section(1‘)i' shall {iof'b‘e eligible for re-afifiéihfi'n’ent“ or re-
nomihafion; aswfhe" case'xfiay'tiez”
Amendment
fit; Section!
Amendment
?f Section
8.
Amendment
of Section
29.
Amendment
g; Section
Amendment
of Section
34.
A mendmenf
of Section
44.
Deletion of
Section 46.
Amendment ,
of Section
73.
2
5. After sub—section (1) of Section 18 of the Principal Act, the
following sub-‘section (1A) shall be added :—
“(1A) The Authority shat! have the power to execute Public
Housing Projects and to dispose of the houses so con-
swucted on terms and conditions approved by the State
Government.”
6. (1) In sub-section (2) of Section 18 of the Principal Act the
words “the utiliSatxon of” shall be deleted.
(2) A new proviso shall be added to sub—sectiou (2.) of Section
18 of the Principal Act namely :——
“Provided further that if in the opinion of the State
Government, any State Khas lands can be more appro-
priately used by “the State Government it may exempt
such Khaslands from the provision of this sub-section.”
7. In subsection (5) of Section 29 of the Principal Act the figure
“27” shall be substituted by the figure “26.”
8. (1) The provisos to sub—section (2) of Section 33 of the Principal
Act shall be deleted and the words, “Chief Town Planner” shall be
substituted by the words “State Government” in the remaining por-
tion of the sub—section.
(2) The following provisos shall be added after sub-Section (2)
of Section 33 of the Principal Act :—- ' V
“Provided that in case the State Government approves the
modification, it shall cause the modification to be published
in the Oflicial Gazette by the Chief Town Planner, in the
prescribed manner ;
Provided further that in case the State Government approves
of the Withdrawal, it shall cause the fact to be notified ,
in the Ofiicial Gazette by the Chief Town Planner.”
9. In the proviso to sub-section (2) of Section 34 of the Principal
Act the figure “88” shall be substituted by the figure “28.”
10. In Section 44 of the Principal Act the figure “41” shall be
Substituted by the figure “43”. ‘
1.1. Sectzou 46 of the Principai Act shall be deleted.
12. (1) A new sub-Section shall be added to Section 73 of thePrincipal Act namely :- -
«(1) No Court inferior to the court of a Judicial Magistrate lstClass shall take Cognizance of an offence under this Act."
3
(2) The existing provisions of Section 73 ‘of the Principal A5;
shall be numbered subsection (2).
13. In clause (iv) bf sub-section (2) of Section 90 of the Principal ?&?em
Act, the figure “54” shall be substituted by the figure «53”. 90‘ °“0
 
Printed by the Supd;.,- ?tg, & Sty” Manipur a; the Govt, Press. Imphavsmze-lo-m ’ ’

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