Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Panchayat (Amendment) Act, 2002 05 of 2002 [01 May 2002] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 9 3. Repeal and Saving Assam Panchayat (Amendment) Act, 2002 05 of 2002 [01 May 2002] 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-third 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, 2002. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of section 9 :- In the principal Act, in section 9, in sub-section (4), in the first proviso, for the word "State", wherever it occurs, the word "District" shall be substituted. 3. Repeal and Saving :- (1) The Assam Panchayat (Amendment) Ordinance, 2001 (Assam Ordinance No. III of 2001) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act.