The Registration (Assam Amendment) Act, 2009

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- - ~'3~ .,.~~ - 'l~U-h'l Registered No. 768/97 
THE ASSAM GAZETTE 
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EXTRAORDINARY 
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PUBLISHED BY THE AUTHORITY 
~~ 407 'Wt~, 1~, 30 ~' 2009, 9 ~' 1931 (Xf<fl) 
No. 407 Dispur, . Wednesday, 30th December, 2009, 9th Pausha, 1931 (S.E.) 
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 applicat ion 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 
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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 Pub iished by the Dy. Director (P&S), Directorat e of Ptg. & Sty., Assam, Guwahati-21, 
(Ex-Gazette) No.fP.3-500-600-30-12-2009. 
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