ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT:: LEGISLATNE BRANCH
OTIFICATION
The 29th April, 2010
No. LGL.42/2004/106.- The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.
ASSAM ACT O. VII OF 2010
(Received the assent of the Governor on 28th April, 2010)
THE ASSAM TAXATION (ON SPECIFIED LANDS) (AMENDMENT) ACT, 2010
1
944 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 29,2010
Preamble.
Short title, extent
and commence-
ment.
Amendment of
section 6A.
AN
ACT
further to amend the Assam Taxation (On Specified Lands) Act,
1990.
Whereas it is expedient further to amend the Assam Taxation (On Specified Lands) Act, 1990, hereinafter referred to as the principal Act, in the manner hereinafter appearing;
It is hereby enacted in the Sixty-first Year of Republic of India as follows»
1. (1) TIlls' Act may be called the Assam Taxation (On Specified Lands) (Amendment) Act, 2010.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
2. In the principal Act, in section 6A, for the figure and word "20 paise", appearing between the words ''tax calculated at the rate of' and "per kilogram", the figure and word "25 paise" shall be substituted.
MOHD. A. HAQUE,
Secretary to the Government of Assam, Legislative Department, Dispur. GUWAHATI-Printed & Published by the Dy. Director (P&S), Directorate ofPtg. & Sty. Assam, Guwahati-21 (EX-Gazette)No. 223-500-600-29-4-2010 '
Assam
Act
xn er
1990.
2