The ASSAM REVENUE RECOVERY (EXTENSION TO LUSHAI HILLS) ACT, 1954

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t}"£~~.:~. ~:./~'; ASSAM ACT XVIII OF 1954 
~ '. · THE ASSAM REVENUE RECOVERY (EXTENSION TO Lt.:'cH.\J 
~- HILLS) ACT, 1954 I 
(Pas sed by the Ass ,l!lbly) 
(Rec_eived the asse nt of the Governor of Assam on t4e 2nd May 1954) 
[Published in the Assam Gazelle, dated }2th May 1954] 
An 
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Act to extend the provis ions of the Revenue Rec ?very Act, 1890 to Lushai Hills District. 
·Preamble.- WHEREAS the Revenue Recovery Act, Hl90 (Act No.I of 1890). 
is not in force in Lushai Hills Distri ct ; 
ANn WHEREAS it is expedient t9 bring the said Act into force in the said ·• District. 
lt is hereby enacted as follows:-
1. Short title, extent and commencement.-(!) This Act may be called 
the Assam Revenue Recovery (Extensiop to Lushai Hills) Act, 1954. 
(2) It extends to the Lushai Hills District. 
(3) It shall come into force at once. 
2. Application of the Act No.1 of 1890 to the Lushai Hills District.­
-~th.e provisions ofthe . Revenue Recovery Act, 1890 (Act No.I of 1890), as 
{ ~~end~d from time: to time, subject to any amen dments to which it is for the 
time being subject il'l: the rest of Ass;im, ~(hall apply to the Lushai Hills District. 
'"' [P rice ann.?. 1 or 1d.] 
·{\.G.P. (Leg.) No.55/5 '·;· ~!.000-~8-5-1955. 
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