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Assam act 010 of 1953 : The ASSAM REPEALING AND AMENDING ACT, 1953

ASSAM ACT X OF 1953

THE ASSAM REPEALING AND AMENDING ACT,

1953

(Passed by the Assembly)

(Received the assent of the Governor on the 20th May 1953)

[Published in the Assam Gazette, dated 27th May 1953] An

Act

to repeal certain enactments and to amend certain other enactments Preamble. Whereas it is expedient to repeal certain enactments and to amend certain other enactments.

It is hereby enacted as follows :-

~:~~t titld 1. (1) This Act may be called the Assam Repealing commen~e~ and Amending Act, 1953.

ment. (2) It extends to the whole of Assam.

Repeal of

certain

enactments.

(3) It shall come into force at once.

2. The enactments specified in the First Schedule are hereby repealed to the extent mentioned in the fourth column thereof.

Amendment 3. The enactments specified in the Second Schedule are of certain hereby amended to the extent and in the manner mentioned enactments. in the fourth column thereof.

Savings, 4. The repeal by this Act of any enactment shall not affect other enactment in which the repealed enactment has been applied, incorporated or referred to ; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffer- ed, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing ;

nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restric- tion, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, or recognised or derived by, in or from any enact- ment hereby repealed ;

nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.

[ Price anna 1 or ld.]

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YearNo, 1937 v

1937 VI

1940 VI

1941 VI

19U V

1941 I

1942 II

1944 IV

1945 II

1946 III

1947 VII

1948 II

1948 III

1949 III

1950 XXX

Year No.

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THE FIRST SCHEDULE

Repeals

(See section 2) Short title Extent of repeal The Assam President's Salary Act, 1937 The Assam Deputy President's Salary Act, 1937 .. The Assam Local Board Elections (Emergency Provisions) Act, 1940.

The Assam President's Salary (Amendment) Act,

1941.

The Assam Deputy President's Salary (Amend- ment) Act, 1941.

The Temporary Postponement of Execution of Decrees Act, 1941.

The Assam Local Board Elections (Emergency Provisions) Act, 1942.

The Assam Local Board Elections (Emergency Provisions) Act, 1944.

The Assam Local Board Elections (Emergency Provisions) Act, 1945.

The Assam Urban Areas Rent Control Act, 1946 ... The Assam Committee of Enquiry (Appointment and Evidence) Act, 1947.

The Assam Local Board Elections (Emergency Provisions) Act, 1948.

The Assam New Motor Cars (Control of Commer- cial Sales) Act , 1948.

The Assam Local Board Elections (Emergency Provisions) Act, 1949.

The Assam Disturbances (Commission of Enquiry) Act, 1950.

THE SECOND SCHEDULE

A ndments

(See section 3) The whole

" The whole.

"

"

,,

"

"

"

"

"

"

"

"

,,

Short title Arnendmen!s 1910 I Eastern Bengal and Assam Excise Act, 1910.

In sub-section (1 ) of section 1 for the words "The Eastern

Bengal and Assam Excise

1947 XIII The Assam Primary Education Act, 1947.

Act", the words "Assam

Excise Act" shall be

substituted.

In sub-section (1) of section 17, · the existing clauses (dd) and

(f) shall be re-numbered as clauses (f) and (g) respec- tively.

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Year No.

1953I

3

Short title The Assam Liquor Prohibition Act, 1952 (Assam Act I of

1953).

A.G.p. (Leg.) No.9/54-1125-22-6-1954. Amendments

In section 2-(1) in the 'Ex- planation' under item (3)

the fullstop at the end shall be deleted and following shall be added, namely:-

"and to rectified and dena• tured spirit".

(2) item (7) shall be deleted and item (8) shall be re-num- bered as item (7).

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