The ASSAM LOCAL RATES (AMENDMENT) · ACT, 1949

ASSAM ACT XIV OF 1949 
THE ASSAM LOCAL R~TES (AMENDMENT) 
· ACT, 1949. 
(Passed by the Assembly) 
(Received the assent of the Governor on the 
28th Se.pteJDber, 1949.) 
[Published in the Assam Gazette of the 5th October, 1949.] 
An Actfurther to amend the Assam Local Rates Regulation, 1879. 
WHEREAS it is expedient further to amend the Assam Regulation 3 
Local Rates Regulation, 1879, hereinafter called the said of 1879. 
Regulation, in the manner hereinafter appearing:-
It is hereby enacted as follows:-
Short title. 1. (1) This Act may be called the Assam Local Rates 
(Amendment) Act, 194Q. 
Commence- (2) It shall be deemed to have had effect as from 
ment . the 1st day of April, 1949. 
Extent . (3) It shall have the like extent as the said Regulation. 
A d t 2. In section 3A of the said Regulation for the words 
o:Ue~e~f:n "eight annas an ac.re" the following shall be substituted, 
3A of Regu- namely :-
latjon III of 
1879 (as " ( i) One rupee per acre in the case of revenue free 
amended by land or land paying land revenue at a rate not exceeding 
Act VI of rupee one per acre and 1926). ' 
~epeal. 
(ii) eight 3;nnas per acre or at the rate mentioned in 
section 3 whichever is higher in the case of other 
revenue paying land." 
3. The Assam Local Rates (Amendment) Act, 1948 
(Assam Act IX of 1948) is hereby repealed. 
Price 1 anna or ld. i . 
. ' 
A.G.P , (Leg .) No.23f49-100Q - 25·11·194 9, 

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