X ^ lL l
THE ASSAM GAZETTE
EXTRAORDINARY
w r s m W o
PUBLISHED BY THE AUTHORITY
264 29 W i t , 2009, 7 W , 1931 ( ^ ) No. 264 Dispur, Saturday, 29th August, 2009, 7th Bhadra, 1931 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 29th August, 2009
No.LGL. 202/2007/4 The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XXIII OF 2009
(Received the assent of Governor on 26th August, 2009)
THE ASSAM LAND AND REVENUE REGULATION
(AMENDMENT) ACT, 2009
1
1398 TH E AS SA M GAZETTE, EXTRAORDIN ARY, AU GU ST 29, 200S
Preamble
Short title,
extent and
commencem
ent
Amendment
of section 48
AN
.A C T
Further to amend the Assam Land and Revenue Regulation, 1886 Whereas it is expedient further to amend the Assam Land and Revenue Regulation, 1886, hereinafter referred to as the Principal Regulation, in the manner hereinafter appearing; It is hereby enacted in the Sixtieth Year of the Republic o f India as fol low s:
1. (1) This Act may be called The Assam Land and Revenue Regulation (Amendment) Act, 2009.
(2) It shall have the like extent as the principal Regulation.
(3) It shall come into force at once.
2. In the principal Regulation, in section 48, after sub-section (2), the following new sub-sections shall be inserted, namely :-
"(3) Registers mentioned in sub-section (1) may also be prepared and kept by means of Computer system in the manner prescribed by the State Government, in addition to the other mode as mentioned in this chapter.
(4) The Registers mentioned under sub-section (1) may be prepared and kept in computer f loppies or diskettes or in any other electronic form in the manner and subject to the safeguards as may be prescribed by the State Government from time to time, in addition to the other mode as mentioned in this chapter.
(5) Registers prepared and maintained by means of Computer system shall have the same validity as those prepared and maintained manually under the provisions of the principal Regulation.
(6) Copies of the Registers mentioned in sub-section (1) may also be kept in the concerned Office of the Sub- Divisional Officer (Civil) as well as in the concerned Revenue Circle Offices where land records are maintained in computerised form, in addition to the office of the Deputy Commissioner o f every district. Regulation
I o f 1886
2
THE A SSAM GAZETTE. EXTRAORDINARY, AUGUST 29, 2009 139S
Explanation : In this section unless the context otherwise requires, the words " electronic form", "Computer system" and "Computer" shall have the same meanings respectively assigned to them in the Information Technology Act, 2000 (Act No.21 of 2000)".
MOHD. A. HAQUE,
Secretary to the Government of Assam, Legislative Department, Dispur. GUWAHATI - Printed and published by the Dy. Director (P&S) Directorate of Ptg. and Sty., Assam Guwahati-21 (Ex-Gazette) No. ^7-500+600-29 -8-2009.
3