Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Municipal (Amendment) Act, 1958 17 of 1958 [13 June 1958] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 2 of Assam Act XV of 1957 Assam Municipal (Amendment) Act, 1958 17 of 1958 [13 June 1958] PREAMBLE An Act further to amend the Assam Municipal Act, 1956 Whereas it is expedient further to amend the Assam Municipal Act, 1956 (Assam Act XV of 1957), hereinafter referred to as the Principal Act, in the manner hereinafter appearing ; It is hereby enacted in the Ninth Year of the Republic of India a follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Municipal (Amendment) Act, 1958. (2) It shall have the like extent as the Principal Act. (3) It shall come into force at once. 2. Amendment of Section 2 of Assam Act XV of 1957 :- I n section 2 of the Principal Act for clause (b) of the existing proviso the following shall be substituted, namely:-- "(b) all Municipal Boards constituted under the Assam Municipal Act, 1923 (Assam Act I of 1923) shall continue to function for the remaining period of their terms as if they were constituted under this Act; and (c) all Municipalities constituted, limits defined, regulations and divisions made, all rules and bye-laws, notifications, orders, appointments and assessments made, licenses and notices issued, taxes, tolls, rates and fees imposed or assessed, budgets passed, plans approved, permissions or sanctions granted contracts entered into, suits instituted and proceedings taken under the Assam Municipal Act, 1923 (Assam Act I of 1923) and in force immediately before the commencement of this Act shall continue to be in force and in to far as they are not inconsistent with this Act, shall be deemed to have been respectively made, issued, imposed or assessed, passed, approved, granted, entered into, instituted and taken under this Act until new provisions are made under this Act."