The GOALPARA TENANCY (AMENDMENT) ACT, 1936

Short title. 
Amendment 
of section 8. 
Amendment 
of section 57. 
ASSAM ACT XIII OF 1936. 
THE GOALPARA TENANCY 
(AMENDMENT) ACT, 1936. 
[Published in the dssam C~tltt of the 23rd December 1936.) 
An 
Act further to amend the Goalpara Tenancy Act, 
1929. 
Whereas it is expedient further to amend the 
Goalpara Tenancy Act, 1929; 
And whereas the previous sanction of the 
Governor General, required by sub-section (3) 
of section BOA of the Government of India Act, 
has been obtained to the passing of this Act. 
It is hereby enacted as foUows :-
1. This Act may be called the Goa lpara 
Tenancy (Amendment) Act, 1936. 
2. The words "within six months of the 
transfer" in section 8, sub-section (1) 
of the Goalpara Tenancy Act, 1929 
(hereinafter referred to as the principal 
Act) shall be deleted . 
3. The word "entertained" in section 8, 
sub-section (2) of the principal Act shall 
be replaced by the words " decreed or 
granted." 
4. The entire sub-section (3) of section 8 
of the principal Act shall be deleted . 
5. The word "shall" in the sub-clause (ii) of 
the second proviso to sub-section (1) 
of section 57 of the principal Act 
shall be replaced by the word ' may ' 
and in the same sub-clause the words 
"at the rate mentioned in section 56" 
shall be replaced by the words ''at 
the rate the Court may direct". 
I ofl929, 
Price-Indian : 1 a.] [English: ld. 
A. G. P. (Leg)No. 171-400+•0G-25-1-1937. 
-- z=__. 

‹ Prev All Assam acts Next ›