The BENGAL PUBLIC DEMANDS RECOVERY (ASSAM AMENDMENT) ACT, 1962

98 
ASSAM ACT No.XXVIII OF 1962 
THE BENGAL PUBLIC DEMANDS RECOVERY (ASSAM 
AMENDMENT) ACT, 1962 
(As passed by the Assembly) 
:Received the assent of the President on thf' 28th September 1962 
[Published in the .Assam Ga;:,ette, Extraordinary, dated the 1st October 1962] 
An 
Act 
to e.merza the Bengal Public Demands Recovery Act, 1913 
Preamble WHEREAS it IS expedient to amend the Ber.gal Bengal Act 
Public Demand:. Recovery Act, 1913, hereinalter refer- HI ol i9l3. 
red to as the principal Act in its application to the 
Shgrl title, 
eii;teQt and 
eommeqce• 
IQeQt. 
State of Assam for the purpose and in the manner 
hereinafter appearing ; 
It is hereby enacted in the Thirteenth Year of 
the Republic of India as follows :-
1. (1) Thi~ Act may be called the Bengal Public 
Demands Recovery (Assam Amendment) 
Act, 196~ . 
(2) It extends to the whole of Assam. 
(3) It shall come into force at once. 
Insertion of 2. In Schedule 1 
Article gA Article 9 the following 
in Schedule gA namely·~ · I to Bengal ' • 
to the principa,l Act, after 
shall bl_! inserted 11s Article 
Act Ill of 
1913. ''9A. Any money payable to Government 
or to an officer of the Government in payment 
of a loan m cash or in kind, in respect of which 
money, the person to whom the loan in cash or in 
kind was advanced, has agreed by written instrument 
that such moni:y shall be recoverable as a public 
d~mand!' 
3. The provisions of the principal Act shall C!-pply 
to all loans issued before coming into force of this 
amending Act, if the instrument granting the loan 
contained a provision that the money would be reco· 
verable as a public demand, and if the instrument is 
&till in force, as if on the date the said instrument was 
executed the principal Aq was am~nde~l. 11s herein 
t)rovided , 

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