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Assam act 003 of 1943 : The Assam Land and Revenue (Amendment) Act, 1943

Preamble.

Short titl e.

Commence­ ment .

Amendment of section 4 of Re­ gula tion I of 1886.

Amendment of section

ASSAM AC T II I OF 1943 TH E ASSAM LAND AND RE VE NU E RE GU LA TI ON (AME ND ME NT )

ACT , 1943. • 'r [Passed by the Assam Legislature]

( Received the assent of the Governor on the 30th March 1943. ) [Published in the Assam Gazelle of the 7th Apr il 1943]

An A d further to amend the Assam Land and Revenue Regulation, 1886

Whereas it is expedient fur the r to am end the l<e?u la l'f n Assam Lan d and Revenue Reg ula tion , 1886, for 1 ° 0 ’ the purpose here inaf ter appea ring ;

It is hereby enacted as follows :— 1. This Act may be called the Assam La nd and

Revenue Reg ula tion (Amendment) Act, 1943. 2. It shall come into force a t once.

3. Clauses (Z>) and (c) of section 4 of th e Assam Lan d and Revenue Reg ula tion , 1886 (hereina fter referred to as the said Regulat ion) sha ll be omi tted , and the existing clause (</) shall be re­ numbered as c lause (Z>).

4. To sub-section (2) of section 69 o f the said 69(2) o f R e- Regulation the following shall be added, narne- gula tio n I o f l y ;— 1886.

•‘Subject to such modifications the reo f as may be pres cribed by rules framed by the Provincial Governm ent for proceedings under the Assam Land and Revenue Regulat ion ”.

[Price 1 anna or 1 d.\ A. G. P. (L.C .) No. 15—580+500—31-5-1943.