The 2nd Decem ber 1964
No.L JL .40/64/4.—The following Act of the Assam Legis lative Assembly which received the assent of the G overnor is hereby publi shed for gen era l info rma tion .
Pream ble
(Received the assent of the Governor on the 28th November, 1964)
ASSAM ACT XXIV OF 1964
TH E ASSAM CO -O PE RA TIVE LAND MOR TG AG E BANK
(AM ENDM ENT) ACT, 1964
[Published in the Assam Gazette Ext raordin ary , date d the 3rd December ,
1964].
An Act * to amend the Assam Co-operative Land Mortgage Bank Act, 1980
Whereas it is expedien t to amend the Assam Assam Act Co-operative Land Mortgage B^nk Act, i96 0, herein-1°1 1961 afte r called the principal Act , in the manner herein - afte r appearing ;
I t is hereby enac ted in the Fifteen th Year of the Rep ubl ic of I dia as follows: —
1. ( i) This Act may be called the Assam Co - operativ e Land Mortgage Bank (Amendm ent) Act ,
1964.
(2) It shall have the like extent as the princ i- pal Act.
(3) I t shall come into force at once.
2. In Section 8 of the principa l Act, in sub- section (1),—
Act 1 of
1
2
Amendment 3, j n Section 11 of the prin cipal Act, in sub- Act 1 of
1961.
(1) between the words 'th e' and 'Mortgage Bank' the words 'Centra l Mor tgage Bank and the' shall be inserted ;
(2) between the words 'Mortgage dee d' and 'the Comm ittee ' the words 'the Board or' shall be inserted.
Amendment 4. In sub section (1) o f Section 12 of the principa l of Section . .
12 o f Assam -
Act 1 ol
1961. (1) between the words 'thereof' an d 'the Com mitt ee' the words 'the Board or' shall be inserted and the words 'of a Mortgage Bank' o ccurring after the word 'Comm ittee ' shall be deleted ;
(2) between the words 'such' and 'Com mit tee' the words 'Board or the' shall be inserted ; Amendment 5. In Section 13 of the prin cipal Ac t,— of Section ,
13 of Assam (1) jn sub-sect ion ( ! ) ,—•Act 1 of k v 7
1961.
(a) between the words 'the' and 'Com mi ttee' the words 'Board or th e' shall be in - serted 'a nd the words 'of the Mort - gaged Bank' occurring afte r the word 'Comm ittee' shall be dele ted ;
(b) in clause (a), between the words 'to' an d 'the' the words 'the Central Mort - gage Bank or' shal l be inserted ;
(2) in sub-sect ion (2), between the words 'made ' and 'the Com mit tee' the words 'the Board or ' shall be inserted ;
(3) between the words 'disa llow ed' and 'the Com mit tee' the words 'the Board or ' shall be inse r- ted.
Amendment 6. In Section 16 of the prin cipal Act, in sub- of Section section (1), between the words 'in favour of ' and 'the' 16 of Assam the words 'the Centra l Mor tgage Bank or ' shall be
A
m i . Amendm ent 7. In Section 17 of the prin cipal Act, in sub- of Section SeC t iO n (1), be tween the words 'of' a n d 'a Mortgage17 A
V a
^ l r Bank', the words 'the Centra l Mortgage Bank or ' 1961, sha ll be inserted.
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amendment 8, In Section 18 of the princ ipa l Act, betw een 18 of Assamtl̂e wor
ds 'against ' and 'the Mortgage Bank' the A c t I of words 'the Central Mor tgage Bank or ' shal l be 1961. inse rted .
Amendment 9. In Section 22 of the prin cipa l Act,— of Section r 1 22 of Assam
Act I cf
1961. (J) between the words 'to' and 'a Mortgage Bank' the words 'the Central Mor tgage Bank or ' shall be inser ted ;
(2) between the words 'by' and 'the' the words 'the Board or ' shall be inserted and the words 'of the Mortgage Bank' o ccurring afte r the word 'Com mittee' shall be deleted ;
(3) between the words 'deter min ed by' and 'the' the words 'the Board or' shall be inserted ;
(4) in the Explanat ion , between the words ' the ' and 'Mor tgage Bank' the words 'Central Mo rt- gage Bank or the' shall be inse rted . Amendment 10, In section 23 of the pi inc ipa l Act,— 23 of Assam (1) for sub-section (1), the following shal l be Act I of subst itu ted , name ly: —
1961,
" (1) Th e Tru stee may direct the Board or the Committee, and the Board may direct the Comm ittee to take action aga inst a defaul ter under section 8, section 11 or section 12 and if the Board or the Comm ittee neglec ts or fails to do so, the Tru stee or the Board may take such ac tio n." ;
(2) in sub-section (3),—
(a) between the words 'to' an d 'Mor tgage Bank' the words 'the Central Mortgage Bank or the' sha ll be inser ted ;
(b) for the word 'its' occu rring between the words 'to' and 'Com mittee ' the words 'the Board or the' sh all be substitu ted. Amencln ent
of Section
25 of Assam
Act I of
1961.
11. In Section 25 of the principa l Act,—
(1) between the words 'in favour of' a n d 'a Mortgage Bank ' the words 'the Central Mor tgage Bank or' shall be inserted ;
(2) between the words 'give' and 'the Mort - gage Bank' the words 'the Central Mort- gage Bank or ' shall fce inserted. Amendment 12. In section 26 of the princi pal Act, in clause (a' ° f
Section betw een the words 'be paid to' and 'the Mor tgage Act TT f Bank' the words 'the Central Mor tgage Bank or' I96I. shall be in serte d.
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Amendment of Section 28 of Assam Act I of
1961.
13. In Section 28 of the principal Act ,—
(1) in sub-section (1), between the w ord s'in favour o f ' and 'Mortgage Ban k' the words 'the Ce ntr al Mortgage Bank or' shall be inser ted ;
(2) in sub-section (2), in the proviso, between the words 'by the ' and 'Mo rtgage Bank' the words 'Cent ral Mortga ge Bank or th e' shall be inserted.
U. TA HBILD AR,
Deputy Secy, to the Govt, of Assam. Law Depa rtment