Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Panchayati Raj (Amendment) Act, 1991 06 of 1991 [20 August 1991] CONTENTS 1. Short title extent and commencement 2. Amendment of Section 2 of Assam Act XVII of 1986 3. Amendment of Section 35 of Assam Act XVII of 1986 4. Amendment of Section 35 of Assam Act XVII of 1986 5. Amendment of Section 81 of Assam Act XVII of 986 Assam Panchayati Raj (Amendment) Act, 1991 06 of 1991 [20 August 1991] PREAMBLE An Act to amend the Assam Panchayati Raj Act, 1986. WHEREAS it is expedient to amend the Assam Panchayati Raj Act, 1986 (Assam Act XVII of 1986), hereinafter, called the principal Act in the manner hereinafter appearing; It is hereby enacted in the Forty-second Year of the Republic of India as follows: 1. Short title extent and commencement :- (1) This Act may be called the Assam Panchayati Raj (Amendment) Act, 1991. (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 XVII of 1986 :- In the principal Act, in Section 2, in sub-section (7), for the word "twenty-first" the word "eighteen" shall be substituted. 3. Amendment of Section 35 of Assam Act XVII of 1986 :- I n the principal Act, in Section 35, for the word "Community" wherever it occurs, the word "Rural" shall be substituted. 4. Amendment of Section 35 of Assam Act XVII of 1986 :- I n the principal Act, in Section 77, for the expression "Director of Panchayat" the expression "Director of Panchayat and Rural Development" shall be substituted. 5. Amendment of Section 81 of Assam Act XVII of 986 :- I n the principal Act, in Section 81, for the expression "Director of Panchayat", the expression "Director of Panchayat and Rural Development" shall be substituted.