The Assam Board of Revenue (Amendment) Act, 1974

P egiste:e<l - ro.- A ... l! 
T he Assam Gazette 
!IT•~ ~ 11+1fiir:I 
PUBLI SHED BY AUTHO RITY 
"I'~ 1 ~ t1-' , i<i~l" , 23 'Jil"~ T H, 1974, l 'l'tfG, 1195 "f'.11>' 
No. 1 Dispar, Wednes iay, Oct.:>ber 23, l974 , 1st Kartika 1896(S. Z.) 
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S1;•r«t1 Pa&ing is given on this Part in order that it may be fil1d «s • se;tlriSt6 
compilation 
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PART IV 
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Act• of the Legi!llative Assem bly of Assam and Ordinances 
promul1ated by the Governor of Assam 
NOTIF ICATIONS 
The 1-4-th October, 1974 
No . LJL. 227/74/19.-The following Act of the Assam Lagialative 
Anembly which recei\ed the assen t of the Governor is hereby publi1hed 
for ic•eral information.-
ASSAM ACT XXV OF 1974 
( Received the assent of the Governor on the 10th October, 1974 ) 
OCTOBER 23, 1974 [PART IV ·----- ---
R ASSAM BOARD OF REVENUE (A.v!ENDMENT) ACf, 1974 ~ 
An 
Act 
furtber to amend th Auam Board of Revenue Act, 1962. 
Preamble. · Where as it is expedient to an cnJ the As&am Assam Act, 
• Boa1d of Revedue Act, 1962 hereinafter cal ed the XXI of 
prin cipal Act, in the manner heremafter app earing ; 
1962
· 
It is he1eby ena..:ted in the Twenty-fifth 
Year of the Republic of India as follow3:-
Short title, 
ext•n.t and 
commence­
ment. 
1. (1) This Act may be called the A~sam Board 
of Revenue (Amendment) Act, 1974. 
(2) It shall hav ~ the like extent as the principal 
Act. 
(3) It shall come into force at once. 
Amendment 2 
of Section :~ • 
of tbe A•sam 
Aot XXI of 
In Section 3 of the prin cipal Act, for ub-section 
(2), the f illowing shall be substituted, namely-
"(2) The Board shall consist of four members 
to be app ointed by . the State Government : 
1962 
Aa•nclmcnt 
el Schedule 
".I" to the 
Assam Act 
.KXI of 19b2 
Provided however that in case of any vacancy 
in the membership of the Board, the Board 
shall not be deemed to be not duly constituted 
for the pur poses of this Act." 
3. The entries made in columns 1, 2, 3 and 4 in 
Schedule "B'' of the Assam Board of Revenue 
Act, 1962 relating to the Assam Exci1c Act, 
1910 1hall be del eted • 
4. (a} Th~ Assam Board of Revenue (Amendment) 
Ordinance, 1974 ia hereby r pealed. 
(b) Notwit hstanding such repeal, anything dQne 
or any action taken under the: Ordinance as 
repealed :.hall be deem ed to have been done 
or taken under the Assam Board of Revenue 
(Amendment) Act, 1974 as if the Assam Board 
of Re.venue (Amendmtint) Act, 1974 had com­
menced on the Sixteenth day of July, 1974 
(date of promula auon of the Ordinance). 

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