The ASSAM HINDU WOMEN'S RIGHTS TO PROPERTY (EXTENSION TO AGRICULTURAL LAND) ACT, 1943.

ASSAM ACT X III OF 1943. 
THE ASSAM HL!'1DU WOMEN'S RIGHTS TO 
PROPERTY (EXTENSION TO AGRICUL­
TURA L LAND) ACT, 1943. 
[Passed by the Assam L egis latu re.] 
(RecelVed the assent of the Governor on the 7th December 1943 
(Published in the Assam Ga<.tlte oi the 15th December l913.J 
An Act to extend the operation q( the Hindu H 'omen'1 
Rights to Property Act, 1937, and the Hindu Women', 
Riglttr to Property (Amendment) Act, 1938, to Agricultural 
land in the Province of Assam. 
WHFI{EAS the Hindu Women's Rights to Property 
Act, 1937, and the Hindu Women's Rights to Proper­
ty (Amendmen t) Act, 1938, purport to give better 
rights to women in respect of property in gene1al ; 
And whereas transactions have already taken place 
in the Province on the basis that women had acquired 
betttr rights under the said Acts in respect or agricul­
tural land as well as other kind~ of property ; 
And whereas it has now been established that 
the said Ac-ts do not operate to giw them better 
rights in respect of agricultural land ; 
Price 1 onn or 1 d 
'" 
2 
And whereas in order to validate those transac­
tions as well as to give women in future those better 
rights and for other purposes, it is expedient to extend 
the operation of the said Acts to agricultural land 
with retrospective effect, but with certain savings ; 
It is hereby enacted as follows:-
Short title, 1.(1) This Act may be called the Assam Hindu 
e~tent and commence- Women's Rights to Prop erty (Extension to Agricultu-
ment . ral Land ) Act, 1943. 
(2) It extends to the Province of Assam. 
(3) It shall come into force at once. 
" Proper- 2. The term" property" in the Hindu Women's 
1y " to i":- Rights to Property Act, 1937, and the Hindu Women's 
cl~de tgn- Rights to Property {Amendment) Act, 1938, as in 
~ant~.ra force in the Province of Assam, shall include, and 
shall be deemed always to have included, agricultural 
land: 
Provided that where any person who, but for 
this Act, would have been entitled to any property 
has been in possession or has made a transf~r thereof, 
his possession till the commencement of this Act shall 
be deemed to be as lawful, and the transfer made by 
him shall be deemed to be as valid, as if this Act had 
not been passed. 
A.G . .P. (L.C.) No.l03-750-16-2-1944. 
Acu XVIII 
ofl937aod 
XI of 1938. 

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