R egistered No.-768/97 r;\
THE ASSAM GAZETTE,
EXTRAORDINARY
ett~
PUBLISHED BY THE AUTHORITY
"l~ 244 ~'1~,~, 3~, 20 17, l3 ~, 1939 r'Rf.) No. 244 Dispur, Saturday, 3rd June, 2017 , 13th Jaistha, 1939 (8 .£.)
GOVERNMENT OF ASSAM
ORDERS BY
THE GOVERNOR
LEGISLATIVE DEPAR1MENT ::LEGISLATIVE BRANCH
NOTIFICATIO N
The 1stJune, 20 17 No. LGL.148/2016/9.- The following Act ofthe Assam Legislative Assembly which received the assent of the Governor on 24th May,2017 is hereby published for general information.
ASSAMACTNO. XXXI OF2017
(Received the assent of the Governor on 24th May, 2017)
THE ASSAM BOARD OF REVENUE) (AM ENDMENT ) ACT, 2017
1
1706
Preamble Short title, extent
and commencement . Amendment of section 3
THE AS SAt\1 GAZETTE, EXTRAORDINARY, JUNE 3, 20 17
AN
ACT
further to amend the Assam Board ofRevenue Act, 1962. Whereas
it is expedient further to amend the Assam Assam Act Board of Revenue Act, 1962, hereinafter referred to as the No. XXI of principal Act, in the nianner hereinafter appearing; 1962 It is hereby enacted in the Sixty-eighth Year of the Republic of India as follows :-
1. (1)
This Act may be called the Assam Board of Revenue (Amendment) Act, 2017.
(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 3, for sub-section (7), the following shall be substituted, namely :-
"(7) No person shall be retained as member of the; Board after he/she has attained the age of 62 years except for those members who are borne on a particular service, in which case, their date of retirement .shallbe. governed;~ \1h'err -respective service conditions."
S. M. BUZAR BARUAH,
Commissioner and Secretary to the Government ofAssam , Legislative Department, Dispur.
Guwahati : Printed and Published by the Dy, Director (P & S), Directorate of Printing & Stationery, Assa m, Guwahati -21. Ex. Gazette No. 487 - 200 + 10 - 03 - 06 - 20J7.