The Assam Taxation (on specified Lands) (Amendment) Act, 2016

THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
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No. 288 Dispur , Friday , 26th August, 2016, 4th Bhadra , 1938 (S .E.)
GOVERNM ENT OF ASSAM
ORDERS BYTHEGOVERNOR
LEGISLATIVE DEPARTMENT: : : LEGISLATIVE BRANCH
NOTIFICATION
The 26th August , 2016
No. LGL.42/2004/124.- The following Act ofthe Assam Legislati ve Assembly which received the
assent ofthe Governor on 24th AU!:,JUst, 2016 is hereby published for general information.
ASSAM ACT NO. XI OF 2016
(Received the assent of the Governor on 24th August, 2016)
THE ASSAM TAXATION (ON SPECIFIED LANDS) (AMENDMENT) ACT, 2016.
..
1342 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 26, 2016
AN
ACT
further to amend the Assam Taxation (On Specified Lands) Act, 1990.
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", ' -
Preamble.
Short title,
extent and
commence­
ment.
Amendment
of section S.
Whereas it is expedient further to amend the Assam Taxation (On
Specified Lands) Act, 1990, hereinafter referred to as the principal Act, in
the manner hereinafter appearing;
It is hereby enacted in the Sixty-seventh Year of the Republic of
India as follows:-
1. (1) This Act may be called the Assam Taxation (On Specified Lands)
(Amendment) Act, 2016 .
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
2. In the principal Act, in section 5, in clause (a), in sub-clause (ii), for the
words, "twenty five paise", the words "fifteen paise" shall be substituted.
Assam
Act XII
of 1990
Amendment 3. In the principal Act, in section 6A, for the figure and word, "25 paise", the
of section 6A.
words" fifteen paise" shall be substituted.
S. M. BUZAR BARUAH,
Secretary to the GovernmentofAssam,
LegislativeDepartment, Dispur.
Guwahati ;- Printed and Published by the Dy. Director (P & S), Directorate of Printing & Stationery, Assam, Guwahati-21 .
Ex. Gazette No. 575·'400 + 10·26 - 08·2016 .

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