Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Panchayat (Amendment) Act, 2000 10 of 2000 [20 September 2000] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 5 Assam Panchayat (Amendment) Act, 2000 10 of 2000 [20 September 2000] PREAMBLE An Act further to amend the Assam Panchayat Act, 1994. Whereas it is expedient further to amend the Assam Panchayat Act, 1994 (Assam Act XVIII of 1994), hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Fifty-first Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Panchayat (Amendment) Act, 2000. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of section 5 :- In the principal Act, in section 5, in sub-section (1), for the existing second proviso, the following proviso shall be substituted, namely:- "Provided further that the local area of Gaon Panchayats declared under the provisions of the Assam Panchayat Act, 1994 with a population less in number or more in number than the population earmarked in this section shall continue to be valid for the purposes of this Act."