Section 1 in Gauhati Municipal Corporation Act, 1971
1. Short title, application and commencement.
(1)This Act may be called the Gauhati Municipal Corporation Act, 1971(2)Except as in hereinafter otherwise expressly provided it extends to the City of Gauhati.(3)The provisions of this Act, except this Section, which shall come into force at once, shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint:Provided that different dates may be appointed for different provisions of this Act and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provisions.
