155
(2) I t shall have the like extent as the princip al Act.
(3) It shall come into force at once . Amendmen t 2. In Sect ion 7 o f the princi pal Act , in sub-section of^A^samtîe
^il l-s top a t the end shall be sub stituted by Act XVl'^ofa comma a
nd the following words , the rea fte r, folio- 1955. wed by a full-stop shall be add ed, namely : —
" Subject to pri or app roval of Gove rnment in the Fina nce D epart me nt. "
*
A SSA M A G T X X V I I I O F 1971
TH E ASSAM LAN D AND REVE NUE REGULATION
(FI RST AMENDMENT) ACT, 1971
(R ec eive d th e a ssen t o f th e G ov er nor on th e 14th D ece m ber , 1971)
[Published in the Assam Gazette, Ex traord ina ry, da ted the 17th December ,
1971]
An Ac t fu rt her to am en d th e A ss am Lan d an d R even u e R eg ula tion , 1S86
Pream ble. Whereas it is expedien t fur the r to amend the Regulatio n X Assam La nd and R avenue Regulation, 1886 hereinafte rof refe rred to as the said Re gulat ion , in the manner her ein afte r app ea ring ;
It is hereby enacted in the Twenty-second Year of th e Repub lic of Ind ia, as follows:— Short tid e, 1. (1 ) This Act may be calle d the Assam Lan d and exte nt an d R e v c n u e Re gu lat ion (first Amendmen t) Act, 1971. commence- o \ j /
(2) It shall hav e the like extent as the said Regulatio n.
(3) It shall come into force at once. Amendment 2. For Sub-section (1) o f section 91, o f the sai d Regu- of Re gula tion lat
*°n l^ Cf°^ow
*n
8 shal l be substituted, nam ely :— 91.(1) If an arr ear of an estat e in which the sett lem ent-ho lder has not a permanent , herita ble and transferable r ight of use and occ upancy , can not be recovered by the Process mentioned in Section 69, and an ar rear in respec t of any other estate , can - not be recovered by any of the processes jne ntioned in this c ha pt er ;
X of 1886.
"Power to proeeed against de- fau lte r's other immo- vable pro- per ty,
156
And the defa ulte r is in possession of any immova- ble proper ty oth er than the estate in respect of which the ar rear has accrued, the Dep uty Commissioner may proceed again st any of th at oth er proper ty situa ted within his dist rict acco rding to law for the tim e being in force for the att achm ent and sale of im mov able pro per ty under the decree of a civil court ."
ASSAM AC T X X IX OF 1971
TH E ASSAM LAN D AND RE VE NU E RE GU LA TI ON (SECOND
AM EN DM EN T) AC T, 1971
(R ec ei ve d t he ass en t o f th e Gov erno r on th e 18 th Dec em be r, 1971)
[Published in the Afsam Gazette Ext raordinary, dated the 22nd Dec emb er 1971].
An Ac t fa rth er to am en d th e A ss am Lan d an d R ev en ue R eg ula tion , 1886
Prea mble. Whereas it is expedie nt fur the r to amend the Assam Land an d Revenue Regulat ion, 1886, here- ina fter calle d the Reg ula tion , in the manner here- ina fte r app ear ing .
It is here by enacted in the Twenty-second Year of the Rep ubl ic of India as follows : — Sh or t tit le , 1.(1) This Act m ay be call ed the Assam La nd and ex ten t an d R e v e n u e Reg ula tion , (Second Ame ndment) Act 1971. com men ce- m e n
' (2) It shall have the like extent as the Regula. ion .
(3) It shall eome into force at once. ' Am endm ent 2. In Section 164 of the R egu lation, in sub-section of sec tion a fte r c lause (m) , the following shall be inse rted Re ulation™as c
'ause
fn
)an<
̂ shall always deem to have been 0^88 6.'° inserted , nam ely :—
" (n) any mat ter rega rding ejec tment of any person from a land over which no person has accrued the right of a pro prieto r, land-h old er or settlement-holde r and the disposa l o f any cro p raised, or any bui ldin g or othe r construction erected with- out author ity on such l and."
Assam R e-
gu lat ion I
of 1886.
\ 5