The Mizoram Salaries and Allowances of the Ministers (Amendment) Act, 1993

NOTIFICATION
No. H. 12018/10/91-LJD, the 4th March, 1993. The following Act of the Mizoram Legislative Assembly
which received he assent of the Governor is hereby published for general information.
The Mizoram Act No. 1 of 1993
The Mizoram Salaries and Allowances of the Ministers (Amendment) Act, 1993
(Received the assent of the Governor of Mizoram on the 23rd February, 1993)
AN
ACT
further to amend the Mizoram Salaries and Allowances of the Ministers Act, 1987.
Be it enacted by the Legislative Assembly of Mizoram in the Forty-Fourth Year of the
Republic of India as follows, namely:
1. (1) This Act may be called the Mizoram Salaries and Allowances of the Min-
isters (Amendment) Act, 1993.
(2) It shall come into force from the date of its publication in the Official
Gazette.
2. In the Mizoram Salaries and Allowances of the Ministers Act, 1987, as amended
from time to time, in section 5, under Explanation, for clause (b), the following clause
shall be substituted, namely:
(b) “maintenance” in relation to a residence includes,
V ol XXII Aizawl, Wednesday 10.3.1993 Phalguna 19. S.E. 1914 Issue No. 39
Regd. No. NE 907
Short title and
Commence-
ment,
Amendment
of Section 5.
(i) provisien of electricity and water
(ii) provision of telephone to the extent of three thousand rupees per mensem
(iii) payment of local rates and taxes.
Dr H. C. Thanhranga,
Secretary to the Govt. of Mizoram
Law, Judicial & Parliamentary Affairs Department
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl. C-700
Ex-39/1993 - 2 -

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