The ASSAM LAND AND REVENUE REGULATION (AMENDMENT) ACT, 2019

Registered No.-768/97 
THE ASSAM GAZETTE 
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EXTRAORDINARY 
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PUBLISHED BY THE AUTHORITY 
-.:f~ 377 ~~. 1~. 4 ~. 2019, 13 ~. 1941 ~) 
No. 377 Dispur, Wednesday, 4th September, 2019, 13th Bhadra, 1941 (S.E.) 
GOVERNMENT OF ASSAM 
ORDERSBYTHEGOVERNOR 
LEGISLATNE DEPARTMENT::: LEGISLATNE BRANCH 
NOTIFICATION 
The 4th September, 2019 
No. LGL. 223/2017/8.- The following Act of the Assam Legislative 
Assembly which received the assent of the Governor on 26th August, 2019 is hereby 
published for general information. 
ASSAM ACT NO. VIII OF 2019 
(Received the assent of the Governor on 26th August, 2019) 
THE ASSAM LAND AND REVENUE REGULATION (AMENDMENT) 
ACT, 2019 
------------------------------------------------------~-'- 1 
1708 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 4, 2019 
Preamble 
Short title. 
extent and 
commencement 
Insertion of pew 
Chapter XI 
AN 
ACT 
fUJ1her to amend the Assam Land and Revenue Regulation, 
1886. 
Whereas it is expedient further to amend the Assam Land Regulation I 
and Revenue Regulation, 1886, hereinafter referred to as the of 1886 
principal Regulation, in the manner hereinafter appearing ; 
It is hereby enacted in the Seventieth Year of the Republic 
of India as follows :-
I. ( 1) This Act may be called the Assam Land and Revenue 
Regulation (Amendment) Act, 2019. 
(2) It shall have the like extent as the principal Regulation. 
(3) It shall come into force at once. 
2. In the principal Regulation, after Chapter X, the following 
new Chapter XI shall be inserted, namely :-
"CHAPTER XI 
PROTECTION OF LAND OF RELIGIOUS fNSTITUTIONS 
172. Notwithstanding anything hereinbefore contained in this Regulation, the State Government 
may adopt such measures as it deems fit for the protection of land belonging to the Religious 
Institutions which have been in existence for not less than one hundred years. 
Explanation : " Religious Institution" means an institution, the primary purpose of which relates 
exclusively to religious teaching or worship or advancement of religion irrespecti\'e of 
denomination. 
173. Notwithstanding anything to the contrary contained in this Regulation or any other Laws, for 
the time being in force in the State of Assam, no person, who has entered into possession 
unauthorizedly of any land belonging to or held by any Religious Institution, shall acquire any 
right or title in that land on the strength of his length of possession over the said land, whether 
adverse or not. 
174. The Deputy Commissioner or the Sub-divisional Officer as the case may be, having 
jurisdiction over the area, shall be competent to carry out the ejectment of unauthorized occupants 
from the land, belonging to or held by the Religious Institution in the following manner :-
(a) Any person who has entered into possession unauthorized!)' of any land allotted to or reserved 
in favour of the Religious Institutions, such unauthorized person shall be ejected forthwith by the 
Deputy Commissioner or the Sub-divisional Ofl:icer, as the case may be, having jurisdiction over 
the area, on receipt of an application to that effect from the respective Religious .Institution; 
THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 4, 2019 1709 
(b) In respect of unauthorized occupation by any person on any settled land belonging to or held 
by any Religious Institution, the Religious Institution may apply in writing to the respective 
Deputy Commissioner or the Sub-divisional Officer, as the case may be, having jurisdiction over 
the area for ejectment of such unauthorized occupants : 
Provided that ejectment from such settled land shall be preceded by serving a notice 
requiring the unauthorized occupants to vacate the land and to remove all buildings or other 
constructions erected and crops raised over the land within a period of one month from the date of 
receipt of such notice. 
175. The State Government may, by notification in the Official Gazette, make rules for the 
purpose of carrying out the provisions of this Chapter." 
S. M. BUZAR BARUAH, 
Commissioner & Secretary to the Government of Assam, 
Legislative Department, Dispur, Guwahati-6 
Guwahati :-Printed and Published by the Dy. Director, Directorate of Printing & Stationery, Assam, Guwahati-21. 
Ex. Gazette No. 753-300 + 10-04-09-2019. (visit at--dpns.assam.gov.in) 

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