The Meghalaya Town And Country Planning (Amendment) Act, 2024

[14 OF 2024]

[08th October 2024]

PREAMBLE

An Act To amend the Meghalaya Town and Country Planning Act, 1973 (the Assam Town and Country Planning Act, 1959), as amended and adapted by Meghalaya.

Be it enacted by the Legislature of the State of Meghalaya in the Seventy Sixth Year of the Republic of India as follows:-

Section 1. Short title and Commencement.

(1)     This Act may be called the Meghalaya Town and Country Planning (amendment) Act, 2024.

(2)     It shall come into force at once.

Section 2. Amendment of subsection (1) of Section 8-B.

After clause (a) of sub-section (1) of Section 8-B a new clause

"(a) (i)" shall be inserted as follows;

"(a) (i) Deputy Chairman(s) and Executive Member(s) as may be notified by the State Government from time to time".