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

11 of 1975.
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ate of Assent
gate of Pubhcahon   
THE MANIPUR TOWN AND COUNTRY PLANNXNG
(AMENDMEN‘I'nytf 1976
(As passed by the Legislative Assembly’of Manipur)
. A ~ . .
Brtrflrofr
to amend the Mauipur Town and Country Flaming Act, 1975.
BE it enacted by the Legislature of Manipur in the Twenty-
seventh Year of the Republic of India, as follows :
‘ 1. (1) This Act may be ca‘led the Manipur Town and
Country Planning (Amendment) Act, 1976.”
.(2) It shall come into force at once.
2. To section 63 of the Manipur Town and Country
Planning Act, 1975, the following proviso shallbe added, ._
namely—
“Provided that the State Government may guarantee
the repayment of the principal and the payment of
the interest thereof in respect of loans borrowed by'
the Authority from the Life Insurance Corporation
of India and other financial institutions, with the
prior approval of the State Government for the
execution of a plan and a Scheme.".
Short title
and com-
mencement.
Amendment
of section

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