The Assam Betterment Fee and Mooring Tax (Dibrugarh) (Amendment) Act, 1965

The 11th Febru~ry 1966
o.LJL.48/65/4..-The following Act of the Assam Legislative As~em~1j"
m ch received the assent of the Governor is hereby p .rblished for genera l
information.
ASSAM ACT V OF 1966
(Received the assent of the Governor on the 8th F-ebruary 1966)
THE ASSAM BETTERMENT FEE AND MOORI NG TAX
(DIBRUGARH) (AMENDMENT) ACr, 1965
[Published in the Assam Gazette, Ez:traordinarYt dated the 12th
.fe b r u a r y1966]
An
Act
further to am.end the Ass~lIn Betterment Fee and Mooring Tax:
(Dibrugarh) Act, 1953.
1P,I:oaa ble Whereas it is expedient further to amend the Assam Assa rn Ad:
Betterme nt Fee and M oorin g Tax (Di bru varh ) ACl, ~~~i 0 ;
1953, hereinafter call ed the principal Act, in the man - .
~r hereinafter appearing;
1t is nereby enacted in the Sixteenth Year of the
Republic of India as' follows :-
Short ti tle, 1. (1) This Act may be ca lled t he Assam Bette rment
.ex tent aod Fee and M oori ng Tax (D i brugar h) ( Am end me n t) A ct,
c.o rnmeIlce- 1965. .
,m en lo
(2) It shall have the like extent as the pri ncipal
A ct.
(3) ;rt shall com e into force at once.
(
Amendment 2. In sub-section (3) of section 5 of the princi pal
.o f ::'ect ion 5 Act, for the words "to the St ate Government in th e
.of Assam Act . b d " 1 ds " h B d f'XUI of 195 3. prescrr e manner t ie ~or s to t e Assam oa r 0
R,evenue" shall be substituted,
)
U. TAH BILDAR,
Deputy Secretary to the Govt . .of Allam,
Law Depar tmen t.
.... 'of 3. All appeals pending with the State Gove rnment
£!"ans,er . ' di 1 bef h d f h .::appeal cases imrne late y . ore t e a re 0 t e comin g in t o force
pcndi .lll' with of this Act , shall stand tra nsferred to the Assam Boa rd
e he State of Revenue and shall be he ard and disposed of by
G ov4!'nme nt. the Assam Board of Revenue as if they had been orig i-
.ally filed before that Board.
(

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