The Assam Famine Relief And Insurance Fund (Amendment) Act, 1959

ASSAM ACT IV OF 1959 
THE ASSAM FAMINE RELIEF AND INSURANCE FUND 
(AMENDMENT) ACT, 1959 
(Received the aHent of the Governor on the 2nd May 1959) 
(Passed by the Assembly) 
[Published in the Assam Gazette, dated the 6th May 1959] 
An 
Act 
further to amend the Assam Famine Relief and Insurance Fund Act, 1948. 
,'- Pream.ble.-WHEREAS it is expedient further to amend the Assam 
Famine Relief and Insurance Fund Act, 1948 (Assam Act XXVIII of 1948), 
hereinafter caJled the principal Act, in the manner hereinafter appearing ; 
It is hereby enacted in the Tenth Year of the Republic of India as 
i<>llows :-
l. Short title, extent and commencement. - ( 1) This Act may be 
called the Assam Famine Relief and Insurance Fund (Amendment) Act, 
1959. 
(2) It shall have the like extent as the principal Act. 
(3) It shall come into force at once. 
2. Amendment of Section 3 of the Act. - ln Section 3 of the 
principal Act, item (iii) shall be deleted and item (iv) shall be 
renumbered as item (iii). 
3. Amendment of Section .f. of the Act .-In Section 4 of the 
principal Act, for the words "And thereafter, an annual contribution of not 
less than rupees one lakh shall be provided under '54-B-Transfer to Famine 
Relief Fund' to which shall also be transferred the unspent balance, if 
any, at the end of each financial year, under '54-A-Famine Relief'." the 
following shall be substituted, namely: - "And thereafter an annual contri­
bution of rupees twenty-five lakh s shall be provided under '54-B.-Transfer to 
Famine Relief Fund'." 
4. Amendment of Section 6 of the Act.-In Section 6 of the 
prittcip1tl Act, for the word "shall" the word "may" shall be substituted. 
[Price ·06 ·nP or ld.] 
AGP (Leg) 6/59-1550-24 •10·59, 
.- . 

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