The ASSAM ACQUISITION OF LAND FOR FLOOD CONTROL AND PREVENTION OF EROSION (VALIDATION) ACT, 1959 (SINGLE DOCUMENT)

ASSAM ACT NO.XXI OF 1960 
THE ASSAM ACQUISITION OF LAND FOR FLOOD CONTROL AND 
PREVENTION OF EROSION (VALIDATION) ACT, 1959 
(Received the assent t of the President on the 27 th  May, 1960) 
An 
Act 
to provide for the validation of acquisition of certain land for flood control 
on prevention of erosion. 
Preamble.  
 
         WHEREAS it is expedient to validate the acquisition of 
certain land for the purpose and in the manner hereinafter 
appearing ;  
        It is hereby enacted in the Tenth Year of the Republic of 
India as follows:- 
 
 
Short title, 
extent and 
commencement. 
 
1.  
 
(1) This Act may be called the Assam Acquisition of Land for 
Flood Control and Prevention of Erosion (Validation) Act, 
1959.  
 
(2) It extends to the whole of the State of Assam. 
  
(3) It shall come into force at once.  
 
Validation of 
acquisition 
already made. 
2.  
 
(1) Notwithstanding anything contained in the Assam 
Acquisition of Land for flood Control and Prevention of 
Erosion Act, 1955 (hereinafter referred to as the 'said Act), 
any land taken over for the purposes of constructions of 
embankments or carrying out works or other development 
measures in connection with flood control or prevention of 
erosion before this Act came into force except where 
acquisition was made validly under any other law for the 
time being in force, shall be deemed to have been validly 
acquired under the provisions of the 'said Act' and the land 
shall absolutely vest and shall always deemed to have been 
vested in the State Government from the date the land was 
actually taken possession of.  
 
(2) The Collector shall, as soon as may be, after the 
commencement of this Act, publish, by notification in the 
official Gazette, the description of land deemed to have 
been acquired under sub-section (1).  
 
Assam 
Act VI of 
1955 
Compensation. 3.  
 
The Collector shall, within a period of six months from the date 
of commencement of this Act, assess the value of land deemed 
to have been acquired under Section 2 in accordance with the 
principles contained in section 6 and make an award under 
 
2 
 
Section 8 of the said Act respectively. The owner of  the land 
shall further be entitled to an interest at the rate of 6 per cent per 
annum on the value of the award for the period from the date of 
the land was actually taken possession of to the date or award. 
 
Protection of 
action taken in 
good faith. 
4.  
 
No, suit prosecution or other legal proceedings shall lie against 
any person for doing anything which is in good faith done or 
intended to be done in connection with the land deemed to have 
been acquired under Section 2 of this Act. 
 
 
Application of 
the provisions 
of the Assam 
Act VI of 1955. 
5.  
 
Except as otherwise provided in this, Act, the provisions of the 
said Act shall apply, mutatis mutandis  in respect of the 
acquisition of the land deemed to have been acquired under 
Section 2 of this Act. 
 
 
Removal of 
doubts. 
 6.  
 
If any question arises as to the interpretation of the provisions of 
this Act, or the applicability of any of its provisions in respect of 
any land, the matter shall be referred to the Governor of Assam 
whose decision shall be final. 
 
 
 
 
 
 
B.C. BARUA, 
Secy. to the Govt. of Assam, Law Deptt. 

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