ASSAM ACT X V II I OF 1974
(Receiv ed the assen t of the Governor on the 27th May, 1974)
THE ASSAM (TEM PO RA RI LY SE TT LE D AREAS ) TENA NC Y
(AM ENDM ENT) AC T, 1974
[ Pub lished in the Assam Gazett e, Ex traord ina ry, dated the 11 th Ju ne 1974]
An
Act
to amend the Assam (Temporar ily Sett led Areas) Tenancy Act, 1971
Preamble. WH EREAS it is expedie nt to amend the Assam Assam Act
(Te mpora rily Sett led Areas) Tenan cy Act, 1971, here inafter calle d the prin cipal Act in the ma nner hereinafte r appearing ;
It is hereby enacted in the Twenty -fifth Yea r of the Republic of the India as follows:— Short title ,
be called the Assam1. (1) Th is Act may exten t and (Te mporarily Sett led Areas) Tenan cy (Amendm ent) commence- A c t , j 9 7 4 .ment .
(2) It shall have the l ike extent as the prin cipal Act.
Res tora tion
of possession
to ten ant
or un de r-
tenant
ejected or
whose cult i-
vation is
prevented.
(3) It shal l come into force at once.
2. After Section 54 of the principal Ac t the following shall be inserted as new Section 54 A, na mely:—
" 54 A. (1) With ou t prejudice to any provis ion in any oth er law for the time being in force rela- ting to res toratio n of possession, whenever a tenant or un de r-t en an t referred to in Section 20 of this Act is ejec ted or caused to be ejec ted from his holding except in execu tion of a decree for ejec t- ment passed by a com petent Civi l Co ur t or when- ever the cul tiva tion of land by a ten an t or unde r- ten an t is terminated or caused to be terminated by the landlo rd or by any bod y else, then the ten an t or under-tenant concerned m ay app ly to the R evenue Officer havin g juri sdic tion in the area within 90 day s of such ejectment or terminat ion , as the case may be, or in case where such ejectm ent or ter- min atio n has take n place after the com ing into force of the Assam ( Tem porar ily Set tled Areas) Rs. OTO Paise only
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Ten anc y Act, 1971, bu t before the coming into force of the Assam ( Tem porar ily Set tled Areas ) Ten ancy (Am end ment) Act , 1974, wi thin 90 days from the da te of coming into force of the Assam (Temporarily Settled Areas) Ten ancy (Am endm ent) Act, 1974, for res toration of possession and the Reven ue Officer may, a fte r such enq uiry as he may find it necessary and afte r issuing notice to the landlord or the per son pre ven ting the cult ivat ion of land by the tena nt or under-t enan t, ord er oi direct th at the ten ant or under-t enan t be restored to the possession of the land.
. (2) On the order passed under the prec eding sub-section becoming final under sub-section (2) of Section 67, the land lord or any oth er person aga inst whom the ord er is passed shall imme dia te ly resto re possession to the ten ant or under-t enan te, as the case may be, If the landlo rd or the person, aga inst who m the ord er is directed, does no t res- tore the possession within 7 days from the da te of the ord er becoming final then the Reven ue Officer, on app lication by the ten an t or unde r-t enan t con- cern ed, shal l himself tak e possession of the hold ing and del ive r it to Such ten an t or under-t enant, as the case may be ."
3. Aft er clause (d) of Sec tion 66 of the pr in - cipa l Act, the following shall be inserted as a new clause, viz :—
. " (e) Claims to res tor ation of possession under Section 54 A."
4. Existing Section 67 of the princi pal Act shall be renum bered as sub-sect ion (1) of Section 67 and the rea fte r the following shal l be inse rted as a new sub-section viz :—
" (2) Th e appel late ord er of the Assam Board of Revenue, the ord er of the Deputy Commiss io- ner or the Set tlem ent Officer when no appea l is preferred , the app ella te ord er of the Deputy Com miss ioner or the Set tlem ent Officer, the order of the Revenue Officer inc lud ing ord er pas sed by him in exerc ise of dele gated pow er of the Deputy Com miss ioner or Sett lement Officer when no appeal is filed shall be fina l."
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