The Assam Taxation (on specified Land) (Amendment) Act, 2005

Registered No. - 768/97 
THE ASSAM GAZETTE 
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EXTRAORDINARY 
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PUBLISHED BY AUTHORITY 
'l ~ 137 fiM9.B, ~' 19 1£1~, 2005, 29 "5"~, 1927 ("~) 
No.137 Dispur, Tuesday, 19th April, 2005, 29th Chaitra, 1927 (S.E.) 
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BP~A.NCH 
NOTIFICATION 
The 19th April, 2005 
No. LGL.42/2004/68.--The following Act of the Assam Legislative 
i\ssem .blyr '\,·vhich recei·ved the assent of the Gov'emor is hereby published for 
general information. 
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948 THE ASSAM GAZETTE, EXTRAORDINARY , APRIL 19, 2005 
ASSAM ACT NO. xn OF 2005 
(Received the assent of the Governor on 18th April, 2005) 
THE ASSAM TAXATION (ON SPECIFIED LAND) (AMENDMENT) ACT, 2005 
AN 
Preamble. 
Short title, 
extent and 
commence­
ment. 
Amend­
ment of 
section 1. 
ACT 
to amend the Assam Taxation (On Specified 
Lands) (Amendment) Act, 2004 . 
\Vhereas it is expident to amend the Assam Assam Act 
Taxation (On Specified Lands) (Amendment) Act , XX.VI of 
2004, hereinafter referred to as the principal Act, in 2004· 
the manner hereinafter appearing ; 
It is hereby enacted in the Fifty-sixth Year of 
the Republic of India as follows :-
1. ( 1) This Act may be called the Assam Taxation (On 
Specified lands) (Amendment) Act, 2005. 
(2) It shall have to like extent as the principal Act. 
(3) It shall come into force at once. 
2. In the principal Act, in section 1, in sub-section (3), 
for the existing provisions, the following shall be 
substituted, namely :-
"(3) It shall be deemed to have come into force on 
the first day of January, 2005" . 
M . A . HAQUE , 
Secretary to the Govt. of Assam, 
Legislative Department, Dispur. 
GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., 
Assam, Guwahati-21 (Ex-Gazette) No. 273-500-600-19-4-2005. 
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