The ASSAM LOCAL RATES (AMENDMENT) ACT, 1948.

ASSAM ACT IX OF 1948. 
THE ASSAM LOCAL RATES (AMENDMii:NT) ACT, 1948. 
(Received the assent of the Governor on the 24th Aprill943.) 
(Passed by the Assembly) 
[Published in the Assam Gazett1 of the 5th May 1948.] 
An 
Act further to amend the Assam Local Rates Regulation, 1879. 
Regulation WHEREAS it is expedient further to amend the Assam Local 3 of 1879• Rates Regulation, 1879 hereinafter called the said Regulation, in 
the manner hereinafter appearing ; 
It is hereby enacted as follows :-
Short title. l. (1) This Act may be called the Assam Local Rates (Amend-
ment) Act, 1948. 
Commence- (2) It shall come into force on such date as the Provin­
ment. cial Government may, by notification in the Official Gazette, 
appoint. 
Extent . (3) It shall have the like extent as the said Regulation. 
Amendment 2. The "full stop" at the end of Section 3A shall be deleted 
of Section and the following shall be added-"in the case of revenue-paying 
3A o.f Re- land, and rupee one per acre in the case of revenue-free land". gulat10n 3 
of 1879, as 
added by 
Act VI of 
1926. 
[ Price 1 anna or ld.] 
A. G . P. (Leg.) No.l2f48-1,025-12·6·1948. 
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