The Assam Consolidation of Holdings (Amendment) Act, 1966

T he 8th J uly 1966
No.LJL.9 J65J22.- T he f ollowing Act of the Assam Legisl ative Assembly
which received the assent of the President is hereby published for g ener al
information.
ASSAM ACT XXI OF 1966
(Received the assen t of the President on the 1st J uly, 196 ~
THE ASSAM CONSO LIDATION OF HOLDINGS (A.\1END MENT)
ACT, 1966.
[ Published in t he Assam Gazette, Extraordinary, dated the 9th J uly 196 6]
An
Act
to amend the Assam Consolidation of Holdin gs Act, 1960.
Prcamule, Whereas it is expedient to amend the Assam Conso- Assam Act
Iidatio n of Holdings Act, 1960, hereinafter call ed th e X I X of1961.prin cipal Act , in the manner hereinafter appea rin g;
It is hereby enacted in the Seventeenth Year of the
Repu blic of Indi a as foll ows :-
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Short title 1. (1) This Act may be called the Assam Consolida-
and extent. tion of Hol dings (Arnend rnent) Act, 1966.
(2) It shall have the like extent as the principal
Act.
Retrospee- 2. The amendm ents made by this Act shall be deemed
tive 0fer~- and always to have been deemed to have formed part
tion 0 t e of the principal Act, as if the principal Act had beenAct.
enacted as so amended with effect from the date the
assent to the principal Act w as first published in the
Official Gazette.
Am e nd-
ment of Sec- 3. In Section 3 of the pr incipal Act :­
tion 3 of
Assam Act
XIX of 1961.
(1) the )irst proviso shall be deleted ;
(2) in the second proviso, the word "further"
occurring between the words "Provided" and "that"
shall be deleted.
Am e nd-
ment of SeC. 4. In Section 5 of the principal Act :­
tion 5 of
~ssam Act
XIX of 1961.
(I) the second proviso to clause (a) shall be
deleted;
(2) after clause (a), the following shall he inserted
as clause (aa), namely:-
"(a'l) setting apart of land, where necessary,
for public purposes, which shall
includ e roads or village paths, play
grounds , schools, burial a nd crem ation
grounds , grazing grounds, village
tanks and wells; ..
(3) after clause (d), the following shall be inserted
as clause (dd), namely:-
"(dd) wherever Co-operative Farming Societies
are started the land pooled into the,
society shall, as far as practicable, be
consolidated into one or two compact
blocks ;"
Amendment 5. Til Section 6 of the principal Act:-
of Section 6
of Assam
Act XIX of
J961. '
,-
3
(1) the brac ket an d figu re "(l)" occurrin g after
the figure "6" at the beginnin g of th e first
sentence shall be deleted ;
• (2) in clause (b), between th e wor ds "plots
the rein," and "as" , t he w ord s "includin g
the setting apart of land f or the pur poses
referred to in clau se (aa ) of Sec tion 5,"
shall be ins erted ;
(3) t he existing item (iii) of clause (c) shall be
renum bered as item (iv) and the following
shall be inserted as item (iii), namely: -
"(iii) the amount of c om pensation, if any,
whic h in t he opinion of the Consolida­
tion Officer, is payable to or by a
person ;"
I nsertion o f 6. A fter S ection 12 of
~ecti on 12A following shall be inse rted as
In Assam .
Act X IX of
1961.
the prin cipal Act, the
Section l 2A, namely r-s-
" Reserva­
ti on of lan d
for pub lic
pur poses.
12A. (1) Notwi thst anding anyth ing to the contrary
in any law for the tim e being in force or
any custom, or an y agre ement or con­
tract, expressed o r implied, it shall be
lawful for the Consolidation Officer,
in consultatio n with th e Consolidation
Advisory Com mit tee cons tituted under
Secti on 4, to d o the following, namely:-
(a) to direct that any land s pecifically reserved
for a ny public purp ose shall cease to
be so reserved and to assign a ny ot her
land in lieu th ereof ;
(b) if in any area for w hich a scheme is
un der prepara tion, any land is re served
for any p ublic purpose including exten­
sion of village sites, or if the land so
reserved is co nsidered ina dequate; to
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L .. . : . . •
assign any other land for such purpose
and to effect a prop ort ionate reduction
of the area of all holdings of the village!
villages for the benefit of whic h s uch
reservation has been made.
(2) Wh ere a proport iona te re ducti on in area in
all the holdin gs of a village has been effected •
under sub-section (1), the State Govern ment sha ll pay
to every person affected thereby compens ation in
respect of th e land covered by such reductio n at
the market value of the land at the d ate of th e
publication of the notificati on unde r Se ction 3,"
U. TAHBILDAR ,
Dy. Secy . to the Govt, of Assam,
Law Department .

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