The Manipur Highways (Amendment) Act, 1980

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Manipur ui
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Gazette
 
Mo. 252 Imphal, Monday, November 3, 1980 (Kartiha 2, 1402)
GOVERNMENT OF MANIPUR
SECRETARIAT ; LAW DEPARTMENT
Impbal, the 3rd November, 1980
No. 2/12/80-Leg/L.—The followingAct of the Legi:latureof Manipur which
received assent of the President on 13-10-80 is hereby published in the Manipur
Gazette,
CH. NIMAI SINGH,
Under Secretary (Law), to the
Government of Manipur.
THE MANIPUR HIGHWAYS (AMENDMENT) ACT, 1980
a ( Manipur Act 9 of 1980 )
AN
ACT
to amend the Manipur Highways Act, 1979 (Manipur Act 15 of 1979)
Be it enacted by the Legislatureof Manipur in the Thirty-first
Year of theRepublic of India as follows*
1, (1) ThisAct may becalled theManipur Highways (Amendment) Shorttile
Act, 1980,
(2) It shallextendto the whole of theStateof Manipur,
2, In the marginal notes of sections22 & 23 of the Manipur Amendment
iohways Act, 1979 (hereinafterrefetredto ns the Principalofsections
nie for the word “enchroachment”,theword encroachment” 2223,
shall be substitutedin each note,
| In section39 of thePrincipalAct,thebracketsand fi Amendment
7 scouringinthebeginningshallbedeleted, BureCrsection3,1)”
4, In sub-section(4),of section42of thePrincipal,Act,for Amenol
ord “approved”occurringinthefirstline,theword “approve”?
thal!be substijuted,
, pprove
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Amendment 5. In section 52 of the Principal Act,—
-_ +) jn sub-section (1) for the words, comma and. figures
subject to the provisionsOran parts i an iN et
1 ia imitation Act, 1908", the words, commi
Me igures vi biel to the provisions of the Limitation
Act, 1763’’, shall be substituted;
i “plaintiffin suchii) in sub-section (2), for the words p ‘in suc
wy shall” occurring inthe first line, the words “plaintiff
in such suit shall’,shallbe substituted.
i i Principal Act,Amendment 6. In the marginal note of section 86 of the cir
ofsection86, the word “reckiessly’,the word “recklessly”shallbe substituted.
Amendment 7. For theexistingsection89 ofthe PrincipalAct,thefollowing
Ofsection89, shallbe substituted,namely:—
“Repeal& 89. (1) The Manipur Highways Ordinance, 1979
Savings, (1 of 1979)and the Bombay Highways Act, 1955 (Bombay
Act LV of 1955) as extended to’ Manipur shall stand
repealed on the day this comes into force.
(2) Anything done and anystep taken (includingorder,scheme, rule,form or notice) and any action taken underthe repealedlaws shallin so far iti3not inconsistentwiththe provisionsof this Act be treated as to have been doneand acted under the provisions of this Act and shallcontinue to be inforce untilsuperseded,
(3) Nothing in this Act shall apply to operationalConstruction (includingmaintenance and new Construction)by or on behalfof a depertment of Central Government.”,
 “Printedby the Direstor,Ptg, & Sty.,Manipur/350-Cj-t-eo
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