Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Municipalities (Amendment) Act, 2015 [19 December 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 9 3. Repeal and saving Goa Municipalities (Amendment) Act, 2015 [19 December 2015] Goa Act 20 of 2015 AN ACT further to amend the Goa Municipalities Act, 1968 (Act No. 7 of 1969). Be it enacted by the Legislative Assembly of Goa in the Sixty-sixth Year of the Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Goa Municipalities (Amendment) Act, 2015. (2) It shall be deemed to have come into force on the 9th day of June, 2015. 2. Amendment of section 9 :- In section 9 of the Goa Municipalities Act, 1968 (Act No. 7 of 1969) (hereinafter referred to as the "principal Act"), in sub-section (2), in clause (a),- (i) against item (i), for the figures "20", the figures "25" shall be substituted; (ii) against item (ii), for the figures "15", the figures "20" shall be substituted; (iii) the existing item (iii) shall be re-numbered as item (iv) and before item (iv) as so numbered, the following item shall be inserted, namely:- "(iii) the figure in (i) and (ii) shall be odd, if possible";. 3. Repeal and saving :- (1) The Goa Municipalities (Amendment) Ordinance, 2015 (Ordinance No. 3 of 2015) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.