The Revenue Recovery (Assam Amendment) Act, 1971

102 
ASSAM ACT XVI OF 1971 
THE REVENUE RECOVERY (ASSAM AMENDMENT) AC'i', l9'il 
(As passed by the Assembly) 
(Received the assent of the President on th-e 19th June, 1971) 
[Published in the Assam Gazette. Extraordinary, dated 30th June 1971] 
An 
Act 
to amend the Revenue Recovery Act, 1890 in its application 
to the State of Assam. 
Preamble. Whereas it is expedient to amend the Reven11P. Central Aet 
Recovery Act, 1890, hereinafter c:i 1kd th:: principal I of 1890 
Act, in its application to the State of Assam, in the 
manner hereinafter appearing ; 
It is hereby enacted in the Twenty-second Year 
of the Republic of India as follows:-
Short title, L(l) This Act may be called the Revenue Recovery 
extent and Assam Arncndrr.ent) Act, 1971. 
commence· 
ment. 
(2) It extends to the whole of the State of Assam. 
(3) h ~hall come into force ct once. 
Jnsertl"n 2. After secti on 3 of the principal Act, the following 
o~ new eec• shall be inserted as section 3A, namely:-
t1on. 
~'C:ertificate 
Officers to 
perform the 
functions of 
Collector in 
s~cspect of 
c·,rtificates 
"ccived. 
3A. Notwithstanding anything to the contrary con• 
tai r. ed in this Act, when any certificate is 
receive-:! under this Act, by the Ccllector of 
a O:strict, any certificate officer in the district 
may exercise all the power s and perform 
all the duties and functions of such Collector 
unde r this Act, in respect of such certificate. 
Explanation-In this section 'Certificate Officer' Benga1 
has the same roeanin~ as in the Beugal Public Demands 1 ~~t. II r of 
Recovery Act, 1913. 

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