Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Panchayati Raj (Amendment) Act, 1990 18 of 1990 [21 November 1990] CONTENTS 1. Short title extent and commencement 2. Amendment of section 8 of Assam Act XVII of 1986 3. Repeal and savings Assam Panchayati Raj (Amendment) Act, 1990 18 of 1990 [21 November 1990] PREAMBLE An Act to amend the Assam Panchayati Raj Act, 1986 (Assam Act XVII of 1986). Whereas it is expedient to amend the Assam Panchayati Raj Act, 1986, hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Forty-first Year of the Republic of India as follows, namely:- 1. Short title extent and commencement :- (1) This Act may be called the Assam Panchayati Raj (Amendment) Act, 1990. (2) It shall have the like extent as the principal Act. (3) It shall be deemed to have come into force on the nineteenth day of September, 1990. 2. Amendment of section 8 of Assam Act XVII of 1986 :- In the principal Act, in sub-section (1) of Section 8, the expression "The Representation of the Peoples Act, 1951" shall be substituted by the expression "The Representation of the People Act, 1950". 3. Repeal and savings :- (1) The Assam Panchayati Raj (Amendment) Ordinance, 1990 (Ordinance No. V) is hereby repealed. (2) Notwithstanding such repeal anything done, any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the provision of the principal Act as amended by this Act.