The GOALPARA TENANCY (EMERGENCY PROVISIONS) ACT, 1962

ASSAM ACT No.XXV OF 1962 
THE GOALPARA TENANCY (EMERGENCY PROVISIONS) 
ACT, 1962 
(As passed by the Assembly) 
(Received the assent of the Governor on the 7th September 196 I} 
[Published in the Assam Gazette, Extraordinary, dated the 11th 
September 1962] 
An 
Act 
\ 
to extend the period ef limitation U'1der the Goalpara Tenancy Act, 1929. 
Preamble Whereas is was not practicable for the people to 
file suit for the deci sion of any dispute in resptct of 
records-of-rights within the period of limitation ; 
And whereas it is now considered expedient to 
extend the said period of limitation in the manner 
hereinafter appearing ; 
It is hereby enacted in the Thirteenth Year of the 
Republic of India as follows :-
Short title, l. (l\ This Act may be called the Goalpar'l Tenan· 
extent and cy (Emergency Provisions) Act, 1962. 
commence-
ment. 
(2) It shall have the like extent as the Goalpara Anam Act I 
Tenancy Act, l929. of 1929. 
(3) Yt shall come into force at once and shall remain 
in force for four months. 
96 
Fxteruion d 2. Notwithstandin g anything contained in sub­
the. perio? of section (1 ) of Section 103 of the Goalpara Tenancy 
hrr1tat1on A 1929 . d h 'd c;;: • b fil d ~ r the pur- ct,. , a suit un er t e sa1 ,_,ect10n way e e 0
pose of in· within four months of the com in g into force of this 
s1t?ation of Act, even if the period of fuur months prescribed Asmtl Act I 
suit~ under under the said Section has expired and any suit so of 1929. 
Section 103 • • d h 11 b d d h b · · t d of the Assam mst1tute s a e eeme to ave een institu e 
Act I 1929. within time. · 
Savings, 3. The expiry of this Act at the end of four months 
from the com men cement thereof shall not affect,-
(a) the previ ous operation of, or anything duly 
done or suffered under, this Act, or 
(h) any right, privilege, obligation or liability 
acquired, accruerl or incu rred und er this 
Act; or 
(1) an y investigation, legal proceeding or 
remedy in respect of any such right, privilege, 
obliga tion, liabilit y as aforesaid; 
and any such inve stigation, legal proreeding or 
remedy may be continu ed or enforced as if this Act 
had rrot expired. 

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