The Assam Public Premises (Eviction of Unauthorised Occupants) (Amendment)Act, 1977

I 
.. , 75 
No. 75 
l·egister ed :'-.o.~l:. - 12 
The Assam Gazette 
~lH6T~q 
EXT B. ,tfORDIN A RY 
~~-~~T~ 
PUBL1SHED SY AUTHORITY 
ff[~~, "lf'T'l~~. 22 <.!lf<'f:l'C'J 1978, 2 <!~t~, 1900 WI'~ 
Di•fHtr, Saturday, 22nd April . 1'78, 2nd V~isakha, 
1900 (S, E,) 
- ~- ·------------ ----
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT 
NGTIFJCATION 
Th~_ 2ht April ' 1978 
'· ' 
- - - ---------- ··-
No.LGL.118/78/23.-'t'he following Act of the · Assanr · Legi~ative 
Assembly which received the assent of the President is hereby published 
ror general information. 
422 THE ASSAM GAZETTE . EXTRAORDINARY , APRIL ~2, 1978 
ASSAM ACT No. 1 V OF '1978 
(Receiv'!cl t ll'! assent of the President on 12th April, l9H) 
TH E ASSAM PUBLIC PREMISES (EVICTIO N OF UNAUTHORISED 
O CCUPANTS) (AMENDMENT) ACT , 1977 
A n 
Act 
to amend the Assam Public Premises (Eviction of Unaut horised 
Occupant s) Act, 1971. 
Pr eamble . Whereas it is expedient to amend the As sam Asnm Act 
Public Premises (Ev.ction of Unauthorised XJ76~ 
Occupants) Act, 1971, hereinafter called the 
pr,ncipal Act , in the manner hereinafter 
appe arin g ; 
It is hereby enacted in the Twenty-eighth 
year of the Republic of India as follows :-
Short title, l. (1) This Act may be called the Assam 
extent an d Pub lic Premises (Eviction of Unauthori sed 
commence- Occupants) (Amend m ent) Act, 1977. 
m ent. 
(2) It shall have like exte n t as the principal 
Act . 
(3) It sh all come into force on the first of 
the date or dates on which either the whole or 
any part of the principal Act comes into force . 
Insertion of 2. In the principal Act , after Section 15, the 
a. nt:w Sec- following new Section 15A with the marginal 
~f~~r 
1
;~ien he ad shall be inserted , namely :-
15 of Assa m 
Act XX of 
1976. 
"Bar of 
Jurisdiction. 
15A. No Civil Court shall have jurisdiction 
to entertain any suit or proceedin g i n resp ect of 
eviction of any person who is in unauth orised 
occupation of any public premises or the reco­
very of the arrears of rent payable under sub­
section (1) of Section 7 or the damages payable 
under sub-section (2) of that Section or costs 
awarded to the Government of Assam under sub­
section (5) of Section 9 or any portion of such 
rent, damages or costs". 
- -· - ... .. - U. TAHBILDAR, 
Secretary to the Gavarnment of Assam, 
Legislative Department. 
Sallhati...,.Printed and Published bv the Supdt. i/c., Assam Govt. Printing Pres F 
· · (Ex. Ga11Ctte) No.149-752+200-22-4-1978. ' 

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