LexThe Assam Rural Indebtness Relief (Amendment) Act, 1976
Assam · state statute
Open in Lexace · Ask the AI about this act~~ 77 H11. 77 R eo1stered No.~ :\-1 ~ 0 The Assam Gazett~ EXTRAORDINARY PUBLI SHED BY AUTH ORI f Y · ·- -- --- fir"t~, ~~~, 4 ~!~~. 1976, 13 --tt'B'f, 1898 -i-. Dl1pur, Wednesday , 4th August, 1976, 13th Srayana, 1898 (I . &.) -~~-=============-:===========---=====::::::::_..=: i. • GOVERNM ENT OF ASSAM ORDERS BY THE GOVERNOR LAW DEPARTMENT NOTIFICATION The 2nd August 1976 No.LJL.41/76/39.-The following Act of the Assam Legislative Assembly which r eceived the assent of the President is hereby ubliiihed for general informa tion. \\ ll'.iB THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 4, 1976 ASSAM ACT XI OF 19i6 (Received the assent of the President of India on 22nd July, 1976) THE ASSAM RURAL INDEBTEDNESS RELIEF (AMENDMENT) ACT , 1976. An .>ct to amend the Assam Rural Ind ebtedness Relief Act, 1975· Preamble, Short title, extent a nd commenc e· ment. Whereas it is exped ient to amend the Assam Act. Assam Rur al Ind ebte dn ess Relief Act, 1975, XII 01 1975 • hereinaft er called the principal Act, in the mann er here inaf ter appearing ; It is hereby enacted in the twenty-sev enth y ear of the Republic of India as follows:- 1. (i) Thi s Act m ay be Ru ral Indebtedne ss ment) Act , 1976. call ed the Assam Relief (Am end- (ii) It sh all have like extent as the prin cipal Act,. (iii) It shall come into force with effect fr om the 6th day of Februa r y, 1976 . Amendm ent 2. In Sectio n 2 of the p rincipal Act, at the of Section 2 end of clause (f), the following shall be added , of A ~ sam namely:-Act XII of · 1975. "and includes a person who follows any one or more of the following ag ricultural occu nations in the cap acit y of a labourer on hire or r xch anl!e . whet her paid in cash or in kind or partlv in cash and par tly in kind :- (i) farming in,.,ludinp, cultivation , and tillage of soil, etc. ; (ii) dairy fa rming ; (iii) nro duction , cultiva tion , growi ng ann harvest ing of any horticultu ral com mod ity; (iv) rais in g o [ Jiwqock , bePs or poultr y: U!H l THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 4, 1976 439 (v) any practiice performed on a farm as incidental to or in conjunotion with farm operation (including apy for estry or timberd.ng operations) and preparation for market and delivery to storage or to market or to car riage, for transportation of farm products. Amendment 3. In sub-section (2) of Section 6 of the Sectio~ 6 of princip al Act the words "within a period of Assam Act '4:5 days from the date on which this Act XII of 1975.comes into force put back the debtor in posses- sion of the land" occurring aHer the word "shall" be substituted by the words "H demanded by the debtor before the expiry of 5 years or on expiry of 5 years from the date on which the debt was incurred, put back the debtor in possession of the land within a period of 30 days from the date of demand or expiry of 5 years as the case may be." Amendment 4. Sub-section (3) of Section 9 of the by the Sectio~f9 of princii:al Act shall Assam Act followmg :- be substituted XII of 1975. "When a transaction is held 'to be a mortgage under sub-section (1) of Section 9 above, provisions of sub-sections (1) and (2) of Seotion 6 shall be applicable to such a mortgage.'' Amend.ment 5. (1) In Section 10 of the principal Act, in ofSection 10 sub-section (1) for the figures and words of Assam Act,.3 " d "90 d " h fi d d xn of 1975. years an ays t e gures an wor s "5 years" and "l y·ear" respectively shall be substituted. (2) In <iub-section (2), for the figure and word "90 days" the figYre and word "1 year" shall be substituted. (3) In sub-section (3), for the figure and word "30 days", the figure and word "90 days" shall be substituted. Md. SAADULLAH, • Joint Secretary to the Govt. of Assam Law Departm en t, . .. --- .---- ----·----- ----- -·-· - ---OAUJIATI-'Printed and published l'y tl1e Supdt. i/c., Printing Press, Dire ctora te of PtP. & Stv-•• Assam (Ex-G&7ette) 1 ]'llri.153- l. 600+ 2,500-4 -~-1976 , '""""!