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THE NORTH-EAST FRONTIER AGENCY PANCHAYAT RAJ REGULATION (AMENDMENT) ACT, 1980
THE NORTH-EAST FRONTIER AGENCY PANCHAYAT RAJ REGULATION (AMENDMENT) ACT, 1980
(ACT NO. 4 OF 1980)
(Received the assent of the President of India on 31-3-1980)
An Act further to amend the North-East Frontier Agency Panchayat Raj Regulation, 1967.
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Thirty-first Year of the Republic of India, as follows—
Short title and commencement.
1. (1) This Act may be called the North-East Frontier Agency Panchayat Raj Regulation (Amendment) Act, 1980.
(2) It shall come into force at once.
Amendment of section 9.Regulation III of 1967
2. In the North-East Frontier Agency Panchayat Raj Regulation. 1967(hereinafter referred to as the principal Regulation), in the proviso to sub-section (1) of section 9, for the words “one year”, the words ‘'two years” shall be substituted.
Amendment of section 52.
3. In the principal Regulation, in sub-section (2) of section 52, after the words “three years”, the words which may, from time to time be extended, by the Administrator, by an order published in the Official Gazette, for a period not exceeding two years in the aggregate” shall be inserted.
Amendment of section 53.
4. In the principal Regulation, in sub-section (2) of section 53, after the words “three years”, the words "which may, from time to time be extended, by the Administrator, by an order published in the Official Gazette, for a period not exceeding two years in the aggregate" shall be inserted.
