The ASSAM STATE LEGISLATURE MEMBERS (REMOVAL OF DISQUALIFICATIONS) (AMENDMENT) ACT, 1954

42 
1\SSAM ACT XIV OF 1954 
THE ASSAM STATE LEGISLATURE MEMBERS (REMOVAL OF 
DISQUALIFICATIONS) (AMENDMENT) ACT, 1954 
(Passed by the Assembly) 
(Received the assent of the Governor on the 30th April 1954) 
(Published in the Assam Gazette, dated the 5th May . 19541 
An 
Act 
further to amend the Assam State Legislature Members (Removal of Disqualifi· 
cations) Act, 1950 
Pream.ble.-WHEREAS it is expedient further to amend the Assam State 
lature Members (Removal of Disqualifications) Act, 1950 (Assam Act Xl 
1950) hereinafter called the "principal Act," in the manner hereinafter appea~1 
It is hereby enacted as follows :- · 
1. Short title, extent and commenoement.-(1) This Act may be 
the Assam State Legislature Members (Removal of Disqualifications) ( 
ment) Act, 1954. 
(2) It shall have the like extent as the principal Act. 
(3) It shall come into force at once. 
2. Insertion of new item in the Schedule to the principal Act.-In 
Schedule to the principal Act, after item 9, the following item shall be 
namely:-
"10. Any office held in the Territorial Army or National Cadet Corps". 
ASSAM ACT XV OF 1954 
THE ASSAM MONEY LENDERS' (SECOND AMENDMENT) 
ACT, 1954 
(Passed by the Assembly) 
(Received the assent of the Govern1>r of Assam on the 2nd May 1954) 
[Published in the Assam Gazette, dated 12th May 1954] 
An 
Act 
further to amend the Assam Money Lenders' Act, 1934. 
Preamble.-WHEREAS it is expedient further to amend the Assam 
Lenders' Act, 1934 (Assam Act IV of 1931,) hereinafter called the principal 
in· the manner hereinafter appearing ; 
It is hereby enacted as follows :-
1. Short title, extent and com:mencement,-(1,) This Act may be c 
the Assam Money Lenders' (S~cond Amendment) Act, 1954. 
(2) It shall have the like extent as the principal Act. 
(3) It shall come into force at once. 
2. Amendment of section 2 of the Assam Act IV of 
(i) of clause (b) of sub-section (3) of Section 2 of the principal Act, 
~'oc a Co·operative Society" shall be omitted. 
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