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.