The Shri Govindaji Temple (Second Amendment) Act, 1984

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BILL No. a or 1934 v
THE SHRI GOVINDAJI TEMPLE (SECOND AMENDMENT)
B}LL, 1984
A 33,34?!”
BILL
{urther to amend the Shri Govirzdafi Temple Act, 1972 (Manipur Act
No. 12 0f1972)=
BE it enacted by the Legislature of Manipur in the Thirty-fifth
Year of _the Republic of India as follows :
l. (1) This [Act may be called the ’Shri Govindaji --Tcmp1e-
(Second Amendment) Act, 1984.
(2) It shall come into force at once,
2. For the gxisting clause (2)) of sec‘ion 2 of the Shri Govindaji"
Temple Act, 1972, the following shall be substituted, namely 1—-
(b) ‘Dgpgty Commissiflnér’ marks :11: “Deputy Commisgioner
Bf Imgzhal‘t
Short title
and com-
mencemem,
Ammd’men'
of section 2.

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