The ASSAM LOCAL RATES (AMENDMENT) ACT, 1953

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ASSAM ACT XXIX OF 1953 
THE ASSAM LOCAL RATES (AMENDMENT) ACT, 1953 
(Passed by the Assembly) 
(Received th~ assent of the Governor on the 12th October 1953) 
[Published in the Assam Ga<.ette, dated the 21st October 1953] 
An 
Act 
further to amend to the Assam Local &lts Regulation, 1879 
Preamble.- WHEREAS it is expedient further to amend the Assam Local 
Rates Regulation, l!l79 (Regulation III of 1879), hereinafter called the said 
Regulation, in the manner hereinafter appearing ; 
It is hereby enacted as follows:-
1. Short title, extent and comJD~ncernent.-( l) This Act may be called 
the Assam Local Rates (Amendroent) Act, 1953. 
(2) It shall have the like t.xtent as the said Regulation. 
(3) It shall come into force at once. 
2. A~nendJDent of section 2 of Regulation III of 1879.-In section 2 of 
the said Regulation for clause (b) of sub-section (5) thl"' following shall be substi­
tuted, namely-
"(b) Where such land is situate in any place other tha n the permanently 
settled portions of Cachar and Goal para and the same is not liable to be periodi­
cally re-settled but is liable to be ptriodically re-assessed at li.1ll rates, the land 
revenue for the time being assessed on such land ; " . 
[Price anna 1 or 1d.] 
A.G.P. (Leg.) No.25fS'-I 125-12-7-195, • 

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