The Meghalaya Municipal (Garo Hills Autonomous District) Act,1978 (Act No.7 of 1978)

MEGHALAYA ACT 7 OF 1978 
 THE MEGHALAYA MUNICIPAL (GARO HILLS AUTONOMOUS DISTRICT) 
ACT, 1978.  
(As passed by the Assembly)  
[Received the assent of the Governor on the 8th April, 1978]  
(Published in the Gazette of Meghalaya, Extraordinary, dated 10th April, 1978)  
An  
Act  
to provide for the constitution and establishment of municipalities and town committees in 
the Garo Hills Autonomous District and extension and application of the Meghalaya 
Municipal Act to the said District and for matters connected thereto. 
Be it enacted by the Legislature of Meghalaya in the Twenty -ninth Year of the Republic of 
India as follows:- 
Short title, 
extent and 
commencement. 
 
1. (1) This Act may be called the Me ghalaya Municipal (Garo Hills 
Autonomous District) Act, 1978. 
 
(2) It extends to the Garo Hills Autonomous District. 
 
(3) It shall be deemed to have come into force on the 7 th day of 
January, 1978. 
 
Constitution and 
establishment of 
municipalities 
and Town 
Committees in 
the Garo Hills 
Autonomous 
District. 
2. 1
(2) 
“(1)”Notwithstanding anything contained in any other law the State  
         Government may, on the recommendation of the District  
         Council of the Garo Hills Autonomous District , constitute 
         any area of the said Autonomous District as a municipality, or  
         declare any area within such district District to be a notified  
         area and establish a Town Committee for the notified area,  
         under the provisions of the Meghalaya Municipal Act (Assam  
         Act XV of 1957 as adapted by Meghalaya) and apply all or  
         any of the provisions of the said Act or of the Rules made  
         thereunder as may be specified in the notification to th e 
         Municipality or town committee to constituted or established  
         and to the area or areas comprising within the said 
         municipality or town committee. 
 
2“On the constitution of any area into a Municipality or 
establishment of a Town Committee for any notified area under 
the provisions of this Act and the Meghalaya Municipal Act and 
Municipality or Town Committee constituted or Hills 
Autonomous District shall cease to exercise any Jurisdiction 
within such area
 
”. 
                                                           
1 Renumbering by Section 2 of Act No. 1 of 1980. Earlier the number read as 2. 
2 Inserted by Act No. 1 of 1980, Section 2 (2). 
 
 
 
 
 
THE UNDERLINED TEXT INDICATES THE INSERTION/SUBSTITUTION OF THE SUBSEQUENT 
AMENDMENTS TO THE MEGHALAYA MUNICIPAL (GARO HILLS AUTONOMOUS DISTRICT) 
ACT, 1978 (ACT NO. 7 OF 1978), AMENDED AND UPDATED UPTO THE YEAR - ACT 1 OF 1980. 

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