Assam act 022 of 1961 : The Assam Official Language (Amendment) Act,1961

Department
  • LEGISLATIVE DEPARTMENT
Enforcement Date

30 Sep 1892

To access the original judgment, please Sign In or Subscribe.

132

I

ASSAM ACT No .X X II OF 1961

THE ASSAM BOARD OF REVENUE (AMENDMENT)

ACT, 1961

{As passed by the Assembly) Received the assent of the Governor on the 10th November 1961 [Published in the Assam Gazette, Extraordinary, dated the 13th November

1961 ]

An Act to amend the Assam Board o f Revenue Act, 1959,

Preamble, Whereas it is expedient to amend the Assam Board VT4 |sam

,Actof Revenue Act, 1959, hereinafter referred to as the V c i :

3o0. Principal Act, in the manner hereinafter appearing ; It is hereby enacted in the Twelfth Year of the Republic of India as follows:—

> 1. (1) This Act may be called the Assam Board of Revenue

Short title,

extent and

commence-

ment.

(2)

Act.

(3)

(Amendment) Act, 1961. It shall have the like extent as the Principa It shall come into force on such date on which the Principal Act comes into force. I Amendment

of Schedule

'A' to

Assam

V III

1960.

the

Act

of

2. In Schedule 'A' to the Principal Act, against Serial No.l under the column 'jurisdiction' in item No.2, the word "Deputy" occurring between the words

" the" and " Commissioner" shall be deleted. ASSAM ACT No.X XIII OF 1961

TH E ASSAM OFFICIAL LANGUAGE (AMENDMENT) ACT, 1961

(As passed by the Assembly)

(Received the assent o f the Governor on the 10th November 196

[Published in the Assam Gazette, Extraordinary, dated the 13th Novemb

1961]

An Act to amend the Assam Official Language Act, 1960.

Preamble. WHEREAS it is expedient to amend the Assam Official Language Act, 1960, hereinafter called the Principal Act, in the manner hereinafter appearing ; Assam ?

X X X I I I

1960.

133

It is hereby enacted in the Twelfth Year of the Republic of India as follows:—

Short title, 1.

extent and

commence-

ment.

(1) This Act may be called the Assam Language (Amendment) Act,

(2) It extends to the whole of the S

(3) It shall come into force at once. Amendment

2.

of Section 2a n d of A s s a m ' In Section 2 of the Principal Act,

(e) shall be deleted. Aot X X X III

of 1960.

Amendment 3. For Section 5 of the Principal Act, the following of Section 5s hall be substituted, namely :— of A s s a m Act X X X III

of 1960.

" 5. Without prejudice to the provisions contained in Section 3, the Bengali Language shall be used for administrative and other official purposes upto and including the district level in the district of Gachar" .

ASSAM ACT NO.XXIV OF 1961

THE ASSAM EXCISE (EXTENSION TO MIZO DISTRICT)

ACT, 1961.

* (As passed by the Assembly)

(Received the assent of the Governor on the 20th November 1961)

[ Published i» the Assam Gazette Extraordinary, dated the 21st November

1961.]

An Act to extend the provisions of the Assam Excise Act, 1910 to Mizo District.

Preamble. Whereas the Assam Excise Act, 1910 is not in force in the Mizo District:

Act I

of 191<',

And Whereas it is expedient to bring the said Act into force in the said District; It is hereby enacted in the Twelfth Year of the Republic of India as follows:—

Short title, 1. (1) This Act may be called the Assam extent and Excise (Extension to Mizo District) Act, 1961. commence-

ment.

SECTIONS