The Assam Bhoodan (Amendment) Act, 2000

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Registered ,No.768/97 
THE ASSAM GAZETTE 
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EXTRAORDINARY 
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PUBLISHED BY AUTHORITY 
~ 200 flfirf91_<{ , ~~ 29 ITT~ 2000, 7 ~. 1922 (~) 
No. 200 Dispur, Friday, 29th September, 2000, 7th Aswina, 1922 (S.E.) 
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT: LEGISLATIVE BRANCH 
NOTIFICATION 
The 22nd September, 2000 
No. LGL.65/2000/5.--The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published 
for general information . 
746 
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THE ASSAM GAZETE. EXTRAORDINARY. SEPTEMBER 29. 
ASSAM ACT NO. XIII OF 2000 
(Received the assent of the Governor on 20th September, 2000) 
TIIB ASSAM BHOODAN (AMENDMENT) ACT, 2000 
AN 
ACT . 
further to amend the Assam Bhoodan Act, 1965 
2000"' 
Preamble Whereas it is expedient further to amend the 
Assam Bhoodan Act, 1965, hereinafter called 
the principal Act, in the manner herein-after 
appearing; 
Assam Act 
No. XXIII 
of 1966. 
It is hereby enacted in the Fifty-first Years of the 
Republic of India as follows :-
Short title 1. (1) This Act may be called the Assam Bhoodan 
extent and (Amendment) Act, 2000. 
commence-
ment. (2) It shall have the like extent as the principal Act. 
(3) It shall come into force at once. 
Amendment 2. In the principal Act, in section 6, in sub-section (3), -
of Section 6. 
(i) for clause (a), the following shall be substituted, 
namely:-
"(a) The chairman shall be nominated by the State 
Government. However, if the State 
Government feels it to be necessary, Sarva 
Seva Sangha, Sevagram, Wardha, may be 
consulted." 
(ii) fOr clause (b), the following shall be substituted, 
namely:-
"(b) The State Government shall have the 
following three representatives :-
(i) Commissioner and Secretary or Secretary to 
the Government of Assam, Revenue 
Department. 
(ii) Director of Land Records, Assam. 
(iii) Director of Land Requisition, Acquisition 
and Reforms, Assam." 
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