"2... SR e e 12 ASSAM ACT X OF 1952 ASSAM AGRICULTURAL INCOME-TAX (AMENDMENT .ACT, 1952 ( Passed by the Assembly ) (Received the assent of the Governor on the 8th October 1952) [Published in the Assam Gazette, dated the 15th October 1952] An Ast Sfurther to amend the Assam Agricultnral Income-tax Act, 1 939 Preambie. Whereas it is expedient further (o amend the Assam Agricultural Income-tax Act, 1939, hereinafter called the ; principal Act, in the manner hereinafter appearing ; It is hereby enacted as follows :— Short title, 1. (1) This Act may be called the Assam Agricultural extent ccwd Income-tax (Amendment) Act, 1952. wment. > (2) Itshall have the like extent as the principal Act. (3) It shall come into force with effect from 1st Octo- bery 1952. ; 1 Insertion 9. After clause (b) of section 2 of the principal Act, of 8 new (he following new clause shall be added, namely :— elause ( दर in section 2 “(bb) Agricultural Income-tax Inspector means a per- Assam son appointed to be an Assam Agricultural Income-tax नल of Inspector under sub-section (2) of section 18 ;” Insertion of 3. The *‘fullstop’’ at the end of clause (d) of sub-sec- a new tion (1) of section 18 of the principal Act, shall be substitut~ clawse () in ¢4 by a ““comma’’ and घाट following new clause shall be (‘l“)h'o’cfmmon, added, namely :— °© tion 18 AeM 0 > ‘fm'w“.t ~ “le) Assam Agricultural Income-tax Inspectors.”™ e ) Assam A 4 X of 193