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State of Gujarat - Act

Gujarat Municipalities (Amendment) Act, 1965

GUJARAT
India

Gujarat Municipalities (Amendment) Act, 1965

Act 6 of 1965

  • Published on 31 March 1965
  • Not commenced
  • [This is the version of this document from 31 March 1965.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to amend the Gujarat Municipalities Act, 1983.It is hereby enacted in the Sixteenth Year of the Republic of India as follows:-* Received the Assent of the Governor on the 31st March, 1965 is hereby published for general information.

1. Short title and commencement.- (1) This Act may be called the Gujarat Municipalities (Amendment) Act, 1965.

(2)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

2. Amendment of section 2 of Guj. 34 of 1964.- In section 2 of the Gujarat Municipalities Act, 1963 (Guj. 34 of 1964) (hereinafter referred to as "the principal Act"), for clause (6), the following snail be substituted, namely:-

"(6) "Director" means the officer appointed for the time being by the State Government to be the Director of Municipalities, Gujarat State;".

3. Amendment of section 144 of Guj. 34 of 1964.- In section 144 of the principal Act, to sub-section. (1), the following proviso shall be added, namely:-

"Provided that the committee appointed by Government Resolution, General Administration Department No. CIC/4062/M, dated the 26th October, 1962 for studying the question of payment of grants to municipalities and submitting its recommendations in that behalf to the State Government shall be deemed to be a Committee appointed under this sub-section and where the State Government determines the amount of grant to any municipality after considering the recommendations of the said committee, the grant shall be deemed to be a grant determined under this sub-section."

4. Amendment of section 279 of Guj. 34 of 1964.- In section 279 of the principal Act, in sub-section (2)-.

(1)in sub-clause (a) of clause (iii) for the figures, letters and word "31st March, 1965" the figures, letters and word "30th September, 1965" shall be substituted;
(2)after clause (iii) the following clause shall be and snail he deemed always to have been inserted, namely:-"(iiia) if any municipality constituted under an Act so repealed has been superseded before the said date under a provision of such Act corresponding to the provision of section 263 of this Act and the period of supersession of such municipality as specified under such Act expires on or after the said date, such supersession shall be deemed to have been made under section 263 of this Act, for the period so specified, notwithstanding anything to the contrary contained in that section:Provided that where such period expires before the 30th September, 1965 the State Government may by order in writing, extend it for such period not exceeding one year from the said date as it may specify in the order and any such order may be made so as to have retrospective effect."

5. Amendment of Guj. 34 of 1964.- Throughout the principal Act, for the words "Development Commissioner" wherever they occur, the word "Director" shall be substituted.