The Mizoram Motor Vehicles Taxation (Amendment) Act, 2014

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008
VOL - XLIII     Aizawl,    Tuesday  22.7.2014     Asadha   31,     S.E.  1936,    Issue No. 377
NOTIFICA TION
No.H. 12018/71/96-LJD, the 17 th  July, 2014 . The following Act is hereby published for general
information.
The Mizoram Motor Vehicles Taxation (Amendment) Act, 2014
(Act No. 6 of 2014)
{Received the assent of the Governor of Mizoram on the 11th July, 2014}.
Zahmingthanga Ralte,
Deputy Secretary to the Govt. of Mizoram.
- 2 -Ex-377/2014
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/200
THE MIZORAM MOTOR VEHICLES (TAXA TION) (AMENDMENT) ACT, 2014
AN
ACT
Further to amend the Mizoram Motor Vehicles (Taxation) Act, 1996 (Act No. 5 of 1996) (hereinafter
referred to as the Principal Act).
It is enacted by the Legislative Assembly of the State of Mizoram in the Sixty-Fifth year of the
Republic of India as follows, namely :-
1. Short title, extent and (1) This Act may be called the Mizoram Motor Vehicles (Taxation)
commencement : (Amendment) Act, 2014.
(2) It shall come into force on such date as the State Government may
by notification in the Official Gazette, appoint.
2. Insertion of new words After the words “Government of India” the following words shall be
in section 9(2) inserted, namely :-
     “or vehicles belonging to the Autonomous District Councils in
Mizoram”.
Secretary,
Law & Judicial Department,
Govt. of Mizoram.

‹ Prev All Mizoram acts Next ›