The ASSAM REPEALING AND AMENDING ACT, 1953

ASSAM ACT X OF 1953 
THE ASSAM REPEALING AND AMENDING ACT, 
1953 
(Passed by the Assembly) 
(Received the assent of the Governor on the 20th May 1953) 
[Published in the Assam Gazette, dated 27th May 1953] 
An 
Act 
to repeal certain enactments and to amend certain other enactments 
Preamble. Whereas it is expedient to repeal certain enactments 
and to amend certain other enactments. 
It is hereby enacted as follows :-
~:~~t titld 1. (1) This Act may be called the Assam Repealing 
commen~e~ and Amending Act, 1953. 
ment. (2) It extends to the whole of Assam. 
Repeal of 
certain 
enactments. 
(3) It shall come into force at once. 
2. The enactments specified in the First Schedule are 
hereby repealed to the extent mentioned in the fourth 
column thereof. 
Amendment 3. The enactments specified in the Second Schedule are 
of certain hereby amended to the extent and in the manner mentioned 
enactments. in the fourth column thereof. 
Savings, 4. The repeal by this Act of any enactment shall not 
affect other enactment in which the repealed enactment 
has been applied, incorporated or referred to ; 
and this Act shall not affect the validity, invalidity, 
effect or consequences of anything already done or suffer­
ed, or any right, title, obligation or liability already acquired, 
accrued or incurred, or any remedy or proceeding in respect 
thereof, or any release or discharge of or from any debt, 
penalty, obligation, liability, claim or demand, or any 
indemnity already granted, or the proof of any past act or 
thing ; 
nor shall this Act affect any principle or rule of law, or 
established jurisdiction, form or course of pleading, practice 
or procedure, or existing usage, custom, privilege, restric­
tion, exemption, office or appointment, notwithstanding 
that the same respectively may have been in any manner 
affirmed, or recognised or derived by, in or from any enact­
ment hereby repealed ; 
nor shall the repeal by this Act of any enactment revive 
or restore any jurisdiction, office, custom, liability, right, 
title, privilege, restriction, exemption, usage, practice, 
procedure or other matter or thing not now existing or in 
force. 
[ Price anna 1 or ld.] 
Year No, 
1937 v 
1937 VI 
1940 VI 
1941 VI 
19U V 
1941 I 
1942 II 
1944 IV 
1945 II 
1946 III 
1947 VII 
1948 II 
1948 III 
1949 III 
1950 XXX 
Year No. 
2 
THE FIRST SCHEDULE 
Repeals 
(See section 2) 
Short title Extent of repeal 
The Assam President's Salary Act, 1937 
The Assam Deputy President's Salary Act, 1937 .. 
The Assam Local Board Elections (Emergency 
Provisions) Act, 1940. 
The Assam President's Salary (Amendment) Act, 
1941. 
The Assam Deputy President's Salary (Amend­
ment) Act, 1941. 
The Temporary Postponement of Execution of 
Decrees Act, 1941. 
The Assam Local Board Elections (Emergency 
Provisions) Act, 1942. 
The Assam Local Board Elections (Emergency 
Provisions) Act, 1944. 
The Assam Local Board Elections (Emergency 
Provisions) Act, 1945. 
The Assam Urban Areas Rent Control Act, 1946 ... 
The Assam Committee of Enquiry (Appointment 
and Evidence) Act, 1947. 
The Assam Local Board Elections (Emergency 
Provisions) Act, 1948. 
The Assam New Motor Cars (Control of Commer­
cial Sales) Act , 1948. 
The Assam Local Board Elections (Emergency 
Provisions) Act, 1949. 
The Assam Disturbances (Commission of Enquiry) 
Act, 1950. 
THE SECOND SCHEDULE 
A ndments 
(See section 3) 
The whole 
" The whole. 
" 
" 
,, 
" 
" 
" 
" " 
" 
" 
" 
,, 
Short titl e Arnendmen!s 
1910 I Eastern Bengal and Assam Excise 
Act, 1910. 
In sub-section (1) of section 1 
for the words "The Eastern 
Bengal and Assam Excise 
1947 XIII The Assam Primary Education 
Act, 1947. 
Act", the words "Assam 
Excise Act" shall be 
substituted. 
In sub-section (1) of section 17, 
· the existing clauses (dd) and 
(f) shall be re-numbered as 
clauses (f) and (g) respec­
tively. 
• 
Year No. 
1953 I 
3 
Short title 
The Assam Liquor Prohibition 
Act, 1952 (Assam Act I of 
1953). 
A.G.p. (Leg.) No.9/54-1125-22-6-1954. 
Amendments 
In section 2-(1) in the 'Ex­
planation' under item (3) 
the fullstop at the end shall 
be deleted and following shall 
be added, namely:-
"and to rectified and dena• 
tured spirit". 
(2) item (7) shall be deleted 
and item (8) shall be re-num­
bered as item (7). 

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