/ . - - ~'3~ .,.~~ - 'l~U-h'l Registered No. 768/97
THE ASSAM GAZETTE
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EXTRAORDINARY
ffi~
PUBLISHED BY THE AUTHORITY
~~ 407 'Wt~, 1~, 30 ~' 2009, 9 ~' 1931 (Xf
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : LEGISLATIVE BRANCH
NOTIFICATION
The 30th December, 2009 No. LGL.11/2008/31. -- The following Act of the Assam Legislative Assembly which received the assent of the President is hereby published for general information.
ASSAM ACT NO. XXIX OF 2009
(Received the assent of the President on 5th December, 2009)
THE REGISTRATION (ASSAM AMENDMENT) ACT, 2009
AN
ACT
further to amend the Registration Act, 1908, in its application to the State of Assam. Preamble Whereas it is expedient further to ·amend
the Registration Act, 1908, hereafter referred
to as the princ"ipalAet, in its application to the
State of Assam ; ·
It is hereby enacted in the sixtieth year ·
of the Republic oflndia as follow,s ;.
Act No.
·xvI of
1908
./
I
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./ Short title, 1.
extend and
· commencement
Insertion 2.
of new
Section 21A
''No registration ··
of non- testamen-
tary instruments
without no
objection
certificate
( U .This Act-may be called the .Registration (Assam
Amendnierit) Act~ -2009. ·
(2) Jt extends to the whole of Assam. - (3) It shall come into force at once, In the priridpal 'Act, f!fierthe existing section 21, the following hew sect.ion 21Ashall be inserted, nainely:-' - - ·
2lA. _- Notwithstmiding . anything contained in any other provisiort of-this Act, no non - testament~ instrument relating' 'to irnmdvable property _ shall be accepted for - r~gistration: , unless the Deputy Commissforter of . the . concerned - district issues a No Objection CertifiGate containing the description of such immovable property to be transferr~d and also such other · No objection Certificates; which are _ required to be. iss_ued bythe Deputy Corninissfonet or any other Authority under any la.w for the time beh1g in force or und~r any Executive IristructiO:n , Order etc. issued by the . State Government ftotn time tcHime; -. Provided that _ all _ such No _Objection
-·Certificates spaU he issued within a period of thirty days ·frotn ·the date of the receipt ·of application and in case No Obje9tio,n Certificate. is not issued within the stipulated pericid' of thirty days:-a. speaking order · with reasons thereof shall be issued to the -applicant within the said stipulated period~" · --
. ' - . - . .
MOHD. A. HAQUE,
Secretary to the Government of Assam, Legislative Department.
GUWAHATI- Printed and Pubiished by the Dy. Director (P&S), Directorate of Ptg. & Sty., Assam, Guwahati-21, (Ex-Gazette) No.fP. 3-500-600-30-12-2009.
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