Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Panchayati Raj (Seventh Amendment) Act, 1983 03 of 1983 [14 June 1983] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 11 of Assam Act XI of 1973 3. Amendment of Section 22 of Assam Act XI of 1973 4. Saving Assam Panchayati Raj (Seventh Amendment) Act, 1983 03 of 1983 [14 June 1983] PREAMBLE An Act further to amend the Assam Panchayati Raj Act, 1972. Whereas it is expedient further to amend the Assam Panchayati Raj Act, 1972 (Assam Act, XI of 1973) hereinafter called the principal Act in the manner hereinafter appearing; It is hereby enacted in the Thirty-fourth Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Panchayati Raj (Seventh Amendment) Act, 1983. (2) It shall have the like extent as the principal Act. (3) It shall be deemed to have come into force on the 7th day of April. 1983. 2. Amendment of Section 11 of Assam Act XI of 1973 :- I n the principal Act, in Section 11, in the [third provisio between t h e words "alternative arrangement" and "for the purpose this words or "constitute Ad-hoc Committees" shall be inserted. 3. Amendment of Section 22 of Assam Act XI of 1973 :- In the principal Act, in Section 22, in sub-section (1), in the third proviso, between the words "alternative arrangement" and "for the purpose" the words or constitute Ad-hoc Committees" shall be inserted. 4. Saving :- Anything done or any action taken under the Assam Panchayati Raj (Seventh Amendment) Ordinance, 1983 (Assam Ordinance No I of 1983) shall be deemed to have been done or taken under the provisions of this act.