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Assam act 028 of 1959 : The Assam Evacuee Property (Amendment) Act, 1959

The 5th Novemb er 1S59 No .LJ L.7 3/5 8.—The following Act o f the Assam Legis lative Assembly

which received the assent of the Governor is hereby published for genera l info rma tion .

(R ec ei ve d t he ass en t o f th e Gov erno r on th e 3rd N ov em be r 195 9)

ASSAM AC T No.XXVII I OF 1959

TH E ASSAM EVACUEE PR OP ER TY (AM ENDM ENT) ACT, 1959

(As passed by the Assembly)

[Published in the Assam Gazette, d ated the 11th Novemb er 1959]

An

Ac t

to am en d th e A ss am Eva cu ee Pro pe rt y Act , 1951

P re am ble .— Whereas it is expedie nt to amend the Assam Evacu ee Pro per ty Act, 1951 (Assam Act X I of 1951), her ein after referred to as the principal Act, in th e ma nner her einafte r ap pe ar ing ;

It is hereby enacted in the T en th Year of the Republic of India as fol low s:—

1. Sh or t ti tl e , ex te nt an d co m m en cem en t. —-(1) Th is Act may be called the Assam Evacuee Pro per ty (Am endment) Act, 1959.

(2) It extends to the whoie o f Assam,. (3) It shall come into force at once .

2. A m en dm en t o f Sec tio n 2 o f A ss am Act XI o f 1951 .— In Sect ion 2 of th e princi pal Act, add the following new clause afte r clause ( / ) , namely and the subsequent clauses shall be re-n umbered acc ord ing ly: —

“ (g) ‘Minority Commission’ means and shall be deemed always to have me an t a Commission as m ay be cons titu ted by the State Govern­ ment under the Ind o-P aki stan Agreement of the 8th April 1950, by notification in the Official Ga ze tte .”

3. A m en dm en t o f Sec tion 6 o f A ss am A ct XI o f 195 1.— In sub-sec­ tion (3) of Sect ion 6 of the princi pal Act , the following shall be del eted, na mely:—

“ constituted under Noti ficat ion No.RHM .65/50/14, dated the 4th June 1950” .

B. C. BARUA, Secy, to the Govt, of Assam, Law rJepft.