Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Panchayti Raj (Eighth Amendment) Act, 1983 12 of 1983 [05 November 1983] CONTENTS 1. Short Title extent & commencement 2. Amendment of Section 2 of Assam Act. XI of 1973 3. Amendment of Section 4 of Assam Act, XI of 1973 4. Amendment of Section 9 of Assam Act. XI of 1973 5. Amendment of Section 20 of Assam Art, XI of 1973 Assam Panchayti Raj (Eighth Amendment) Act, 1983 12 of 1983 [05 November 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 hereinafter called the principal Act in the manner hereinafter appearing; I t is hereby enacted in the Thirty-fourth Year of the Republic of India as follows:- 1. Short Title extent & commencement :- (1) This Act may be called the Assam Panchayti Raj (Eighth Amendment) Act, 1983. (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. XI of 1973 :- In the principal Act, in Section 2, in subsection (26) for the words and figure or maintained under Section 8 of the Code of Criminal Procedure 1889" the words "under orders of the State Government" shall be substituted. 3. Amendment of Section 4 of Assam Act, XI of 1973 :- I n the principal Act, in Section 4, in subsection (1), in the first proviso thereunder, between the words "than" and "thousand" for the figure "5", the figure "10" shall be substituted. 4. Amendment of Section 9 of Assam Act. XI of 1973 :- I n the principal Act, in Section 9, in sub-section (2), after Clause (b), a new clause (c) shall be inserted, namely:-- "(c) After notification declaring any area to be Gaon Panchayat under sub-section (2) of Section 4, the State Government may constitute Adhoc Gaon Panchayat in such area where it is not possible to hold election to carry out the functions of Gaon Panchayat." 5. Amendment of Section 20 of Assam Art, XI of 1973 :- In the principal Act, in Section 20, in subsection (1), after Clause (c), a new clause (d) shall be inserted, namely:-- (d) After the Mohkuma Parishad as established under Section 3, the State Government may constitute Adhoc Mohkuma Parishad in such Subdivision where it is not possible to hold election to carryout the functions of Mohkuma Parishad."