Assam act 027 of 1960 : The Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1959

Department
  • Revenue Department
Enforcement Date

7 Nov 1992

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The 17th August 1960

No LJL .28/S9. —The following Act of the Assam Legislative Assembly which received the assent of the Presiden t is hereby pub lished for general information.

( Rec ei ve d th e ass en t o f th e Pre si den t on th e 10th Aug us t 1960 ) ASSAM ACT N o. X X V II OF 1960

TH E ASSAM FIXA TION OF CE ILING ON

LAND HO LD INGS (AM END MENT)

ACT', 1959

(As passed by the Assembly) [Pu bli shed in the Assam Gazette, Ext raordin ary , dated the 17ih August 1960] An

Act

fur the r to amend the Assam Fixa tion of Ceiling on Assam Act Land Holdings Act, 1956 I ot D57.

Preamble. Whereas it is expedient further to am end the Asturfi Act Assam Fixation of Ceiling on la n d ^Holdings Act,1 of ,95

-̂ 1956, hereinafter called the Principa l Act, in the man- ner hereinafte r appearing ;

1

2

It is hereby ena cted in the Eleventh Year of the Rep ubl ic of In di a as follows:— Short ti tl e ( 0 This Act mav be calle d the A>sam Fixa tion exte nt an d ° f C eiling on La ud H.id ings (Am endment) Act, I960, co mtnet ice-

(2) It shall have the like extent as the Principa l Act.

(3) It sha ll come into force a t once. Amendment 2. In section 3 o f the Principa l Act, the following » f sectio n 1 shall be substitu ted foi clause ( /) , name ly; •• of Assam , ' A ct 1 o f

1957. " ( j) 'person* includes a fami ly, a comp mv and a body corpo tat e ; "

Amendment 3. In su bs ec tio n (1) of section 4 of the Principa l of sect ion 4 Act, the following commas and the words shall he of A®8™, om itte d, nam ely 1—

Act I of '

1957.

eith er by h imse lf or t hro ugh any mem ber of his fam ily," .

AmtalBiew 4. In section 5 o f the Principa l Act, the following of section 5 words and the com ma shall be om itted , na me ly:—- of Assam

Act I of

1957,

" either by himself or thro ugh any mem ber of his fa mily,**.

Amen dm en t 5, In sub-section (I ) of section 7 of the Principa l °J sect ion 7 ^c t, the following words sha ll be om itted , namely ;—- Act I o f

B57, "on thei r own behalf an d on beha lf of the ir family" ,

Amendment 6. In section 16 o f the Prin cipal Act , in sub-section o f sect ion H (2) the " full st op " at the end shall be deleted and I of P957.Ct^ le

fo llowing sha ll be added, na mely:—

" , on the sam e ra te o f revenu e or rent for such class of land in the neighbourh ood."

Amendment 7. In sub-section (1) of section 19 of the Prin cipal

of station .19 Act, the fo llowing words and comm as shall be o mitted , of Assam Ac* namely I o f 1957® * " , e ither by himself, or through any member of his family," and " or an y member of his family,'*.

3

Amendment 8. In section 20 o f the Principa l Act, in sub-section of section 20 the fo llowing words shall be omitted, nam ely : —oi Assam Act

"eith er by himsel f o r thro ugh any mem ber of his family" .

Am endmen t 9. In sub-section (1) of section 22 of the Principe 1 otsection 22 Act, the fol lowing words and comm as shall be om itte c, of Assam Ac t nam elv :—

I of 1957.7

" either by himself o r throu gh any mem ber of his fam ily ," and "o r any mem ber of his family," . Amendment 10. In clause (Z>) of section 23 of the Princ ipal Act. of Assam Ac tte

b lo w in g words shall be om itte d, na mely:— [o f 1957.

" or any memb er o f his family" .

P. C. DAS.

Dy. Secy, to the Govt, of Assam, Law Dep tt

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