The Mizoram Municipalities (Amendment) Act, 2011

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973                    Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
VOL - XL     Aizawl,  Wednesday,   13.4.2011     Chaitra 23, S.E.   1933,    Issue   No. 169
NOTIFICA TION
No.H.12018/120/2003-LJD, the 7 th April, 2011. The following Act of the Mizoram Legislative
Assembly, which received the assent of the Governor of Mizoram is hereby published for general
information.
The Mizoram Municipalities (Amendment) Act, 2011.
(Act No. 3 of 2011)
(Received the assent of the Governor of Mizoram on the 29th March, 2011).
AN
ACT
Further to amend the Mizoram Municipalities Act, 2007 (Act No. 6 of 2007) (hereinafter referred
to as the Principal Act).
Be it is enacted by the Legislative Assembly of Mizoram in the sixty-second year of the Republic of
India as follows :-
S h o r t t i t l e , e x t e n t a n d 1. (1) This Act shall be called the Mizoram
Municipalities (Amendment) Act, 2011.
(2) It shall have the like extent as the Principal Act.
(3) I t s h a l l c o m e i n t o f o r c e f r o m t h e d a te o f i t s
publication in the Official Gazette.
Amendment of Section 12  2. Proviso to sub-section (1) of Section 12 of the Principal
Act shall stand deleted.
Amendment of Section 49 3. In Sub-sections (1) and (2) of Section 49 of the Principal
Act, after the words “or appointed” the following words,
figures and punctuation mark shall be inserted, namely
“other than those as mentioned in clause (b) of sub-
section (1) of section 12 of the Act”.
Commissioner/Secretary,
Law and Judicial Department,
Govt. of Mizoram.
Published and Issued by the Controller, Printing & Stationery , Mizoram
Printed at the Mizoram Govt. Press, Aizawl. C-850.
Ex-169/2011 2
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