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' - Registered ,No.768/97
THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY AUTHORITY
~ 200 flfirf91_<{ , ~~ 29 ITT~ 2000, 7 ~. 1922 (~) No. 200 Dispur, Friday, 29th September, 2000, 7th Aswina, 1922 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT: LEGISLATIVE BRANCH
NOTIFICATION
The 22nd September, 2000 No. LGL.65/2000/5.--The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.
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THE ASSAM GAZETE. EXTRAORDINARY. SEPTEMBER 29.
ASSAM ACT NO. XIII OF 2000
(Received the assent of the Governor on 20th September, 2000)
TIIB ASSAM BHOODAN (AMENDMENT) ACT, 2000
AN
ACT .
further to amend the Assam Bhoodan Act, 1965 2000"'
Preamble Whereas it is expedient further to amend the Assam Bhoodan Act, 1965, hereinafter called the principal Act, in the manner herein-after appearing;
Assam Act
No. XXIII
of 1966.
It is hereby enacted in the Fifty-first Years of the Republic of India as follows :-
Short title 1. (1) This Act may be called the Assam Bhoodan extent and (Amendment) Act, 2000.
commence-
ment. (2) It shall have the like extent as the principal Act.
(3) It shall come into force at once. Amendment 2. In the principal Act, in section 6, in sub-section (3), - of Section 6.
(i) for clause (a), the following shall be substituted, namely:-
"(a) The chairman shall be nominated by the State Government. However, if the State
Government feels it to be necessary, Sarva Seva Sangha, Sevagram, Wardha, may be consulted."
(ii) fOr clause (b), the following shall be substituted, namely:-
"(b) The State Government shall have the following three representatives :-
(i) Commissioner and Secretary or Secretary to the Government of Assam, Revenue Department.
(ii) Director of Land Records, Assam.
(iii) Director of Land Requisition, Acquisition and Reforms, Assam."
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