The Manipur Town and Country Planning (Third Amendment) Act, 1988

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THE MANIPUR TOWN AND COUNTRY PLANNING
(THIRD' AMENDMENTL-Bfliti. {LOSS
An
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further to amend the Manlpur Town and Country Planning Act, [US (~V-I»'!f“i.'
Act 11 bf1975). , ~ . .
BE it enacted by the Legislature of Munipur in the Thirtyninm Yur 01‘
the Republic of India as follows:
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1. ‘Sflliort‘t'itlc & Commentedtan—U) This Act mm- be mum th: 31.11.;
”Town and‘Country Planning (Third Ammdmcnt) Act, 303x“ ‘ ,
(2). 1t nhallcomc into force Vat once.
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2. Amendment at new)" 2, ,
Planning Act, 1975 (hereinafter ref
In ncctinn 2 of the Manipur Town and Countryerred 10 my the principal Act),—
{0 after clause (V), the following nhall be inserted. namely,—
‘(v)(e) “Chairman" means the Chairman of the Authority?
(ii) after clause (xxiii), the following shall be inserted, namely.—
‘(xxiii)(a) "Secretary" means the Secretary of'the Authority;'.
3. Amendment of section 14.—foliowing shall be substituted, namely,—
"}4. Composition of the authority.——Thefollomng members, namely, —
(a)
(b)
(C)
(d)
(e)
(f)
(2)
(h)
A Chairman to be appointed by theState Government
A Vice-Chairman to be appointed bythe State Government
The Commissioner/Secretary to theState Government in-charge of Muni-cipal Administration, Housing andUrban Development
The Commissioner/Secretary to theGovernment in-charge of Finance
The Chief Town Planner, Govern-
ment of Manipur
The Chief Engineer,
Public Health Engineering Depth,
Government of Manipur
The Chief Engineer, Public Works
Degamneut, Government of Manipur
The ChiefEngineer, Etecuicity Depart-
ment, Government of Manipur
The District Magistrate of the District
who has jurisdiction 'over the whole
or part of the area
The Chief Executive Ofieer of the
Municipal Board of Municipality
{fie whoily or partly with]: the
area of Jurisdiction of the Authority
Ive peominent perm havingenfig-
cient knowledgeor ptactjedl experience
‘in Urban Development matters and
. raiding within the area ofjurisdiction
. of- the authority to be nominated
' , b1 the State Government
I-Atz-Seeletary tobe appointed by the
1,», “State Government
, H
For. section 14 of the principal Act, the
Authority man consist of the
—-Chairman
—Vice-Chairman
—Ex-offieio membee
_.do_
_do_
—do—
_do_
_do._.
_dq_
—Member
—-Member Secretary."
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4. Amendment 0f section 29-—-—-In suh-section (3) of section 29 of the principal
Act, for words “one month" the word. “twenty one ders" shall be substituted.
_ 5. Amendment of section 30.—For sub-scction (1)0fsection 30 of the prin-
cmal Act. the following shall be substituted, namely,——
“(1) The Authority or the Chief Town Planner or the low! authogity an
the case may he shall have the scheme and report, if any. published :3 not
less than five leading local daily newspapers and also have served e capy of
the said scheme and the report on the persons who preferred clams under
sub-section (3) of section 29 above, inviting objections, if ahy. to be filed
within a period of‘not’ more than one month. The Authority or the Chef
Town Planner or the local authority as the case may he, shall have
Specified the place where copies of the scheme and report may be’made
available for the inspection of the person who is likely to beafi'eeted.’ .
6. Amendment of section 88.—In section 88 of the principal Act, for the
word “Chairman” occuxring in the fourth line, the word: “Secretary or a
person authorised by the Authority” shall be substituted.
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