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THE LUSHAI HILLS DISTRICT (VILLAGE COUNCILS) (AMENDMENT) ACT, 2006
THE LUSHAI HILLS DISTRICT (VILLAGE COUNCILS) (AMENDMENT) ACT, 2006
(Act No. 5 of 2006)
[Received the assent the Governor of Mizoram on 14th March, 2006]
An Act to further amend the Lushai Hills District (Village Councils) Act, 1953 (hereinafter referred to as the Principal Act)
WHEREAS it is expedient to further amend the Lushai Hills District (Village Councils) Act, 1953 (to suit the present situation of the state of Mizoram and other matter connected herewith,
it is enacted by the Legislative Assembly of Mizoram in the fifty-seventh year of Republic of India as follows
1. Short Title, Extent and Commencement.
1) This Act shall be called the Lushai Hills District (Village Councils) (Amendment) Act, 2006.
2) It shall have the like extent as the Principal Act.
3) It shall come into force at once.
2. Amendment of Section 3.
In sub section (2) of section 3 of the Principal Act, for clauses (i), (ii), (iii), (iv) and (v), the following clauses shall be substituted, namely:
(i) For Village not exceeding 200 houses, there shall be 3 (three) members;
(ii) For Village with more than 200 houses, but not exceeding 500 houses there shall be 4 (four) members;
(iii) For Village with more than 500 houses, but not exceeding 800 houses, there shall be 5(five) members;
(iv) For Village with more than 800 houses, there shall be (six) members.
3. Repeal and Savings.
(i) The Lushai Hills District (Village Councils) Amendment Ordinance 2006 (No. 1 of 2006 ) is hereby repealed.
(ii) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.
