Registered No.-A-1 :?. The Assam Gazette EX fRAORDINAR"Y
PUBLISHBD BY A UTHORl'l Y ----------
OT~ 73 first~, ~~~~' 15 ~~5f~, 1976, 24 ~t~l<(, 1898 "f
GOVERNMENT OP ASSAM
ORDERS BY THE GOVERNOR
LAW DEPARTMENT
NOTIFICATION
The 12th July 1976 No.LJL.80/70/86~-The foJlGwing Act, of the Assam Legislative Assembly which received the 11;ssent of the President of India is hereby published for general information"
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·- -~~ __ "!:_HE ASSAM ___ G~E~E, EXT_RAOR.D~NARY, JULY 15, -~~~.
ASS AM ACT X OF 1976
(Received t he a ssent of the Presideat of India oa 2nd June, 1976) THE T RA NSFER OF PROPER TY (ASSA \1 AMB:iDMENT)
ACT, 1970.
An
Act
to amend the Transfer of property Act, 1882 Preamble. Wheres it, is expedient to amend the Transfer Central Act of Property Act, in 1882, hereinafter called the IV of 1882. principal Act, in its application to the State of Assam, in the manner hereinafter appearing ;
It is hereby enacted in the Twenty-first Year of the Republic of India as follows :-
Sh.rt title, I. (1) This Act may be called the Tr&nsfer of extent aEd Property (Assam Amendment) Act 1970. commeaee-- ' ment.
(2) It extends to the whole of the State of Assam.
(3) It shall be deemed to have come into force at once.
Amendmmt 2. In section 54 of the principal Act, in para 2, of sectwi. for the expression "by a registered instrument" the c;n~r~~ Ahc~ following expression shall be substituted, namely :-
IV of 1882.
"by an instrument registered in the State of Assam, notwithstanding anything contained in the Indian Registration Act. 1908 (Act XVI of 1908) to the contrary."
Md. SAADULLAH.
Joint Secretary to the Govt. of Assam, Law Department.
Gauhati - Pdnted and published by t~ e Supdt., i/c., Printing Presa, Directorate o" Ptg. & Sty., Govt. of Assam (Bx-Gazette) Ne.145-1,600+ 1,000-15-7-1976.
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