The ASSAM LOCAL RATES (AMENDMENT) ACT, 1954

· 2, Daily allowance. -There shall be paid daily 
Rs.20 ' (Rupe es twenty only) per day to every member of the Assam 
Assembly, other than the Speaker of the said Assembly and the Mi nist ers, 
Ministers and Parliamentary Secretaries to the Government of Assam, who is 
or.dinarily resident at Shillong when his attendance is required at Shillong 
connection with his dutie s as a member. For other places th e members sh 
draw daily allowance at the rat e which was admissible before the 
of this AGt: 
Provided that a m ember may forego a part or whole of the aforesaid 
al!ow ance ofRs.20 (Rupe es twenty) in the man ner to be prescribed by rules 
by the State Government in t hi s behalf. 
3. Repeal.- The provisions in the Assam Legislativ e Chamber ( Merrl 
Emolume nts) Act, 193 ;; (Assam Act I of 1938) so far as th ey r elate to the gra nt 
daily allo wance to memb ers of the Assembly in conne ction with their duties 
Shillong as member s are hneby repeal ed. 
ASSAM ACT Xl OF 1954 
THE ASSAM LOCAL RATES (AMENDME NT) ACT, 1954 
( Passed by the Assembly ) 
(Received the assent of the Governot· on the 5th Aprill9 54) 
[Publish ed in th e Assam Gazette, Ex tr aor d inary, dated :he 7th April 1954] 
An 
Act 
furth er to amend the Assam Local Rates Regulntion, 1879 
Preamble. - WHEREAS it is exp edient further to ame nd the Assam 
R a tes Regulation, 1879 (Regulation III of 1879) , hereinafter called the 
Regulation, in the mann er h ereinaf ter app ea rin g ; 
It is hereby enacted as follow s:-
I. Short title, extent and commen cement. - (1) This Act may 
the Assam Local Rates (Amendm ent) Act , 1954 . 
(2) It shall have the like extent as the said Regulation . 
(3) It shall come into force from lst April 1954. 
2. Amendment of section 3 of Regu1ati on III of 1879 • .......,In the 
proviso to section 3 of the sa,id R egulation the words "three ann as" shall be 
.~titute d for the words "two annas and eight pies". . 
3. Amendment of sec tio n 3A of Regulation III of 1879.-In sec tio~ 
of th e said Regulation for ite m (ii) th e followin g sha ll be substituted, namely:­
"(ii) eight annas per acre or th e amou nt assessed under section 3 whi 
is higher in the case of other lands". 

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