The Assam Official Language (Amendment) Act,1961

132
I
ASSAM ACT No .X X II OF 1961
THE ASSAM BOARD OF REVENUE (AMENDMENT)
ACT, 1961
{A s passed by the Assembly)
Received the assent of the Governor on the 10th November 1961 
[Published in the Assam Gazette,  Extraordinary, dated the 13th November 
1961 ]
An 
Act
to amend the Assam  Board o f Revenue Act, 1959,
Preamble, Whereas it is expedient to amend the Assam Board VT4 |sam , Act 
of Revenue Act, 1959, hereinafter referred to as the V  c i : 3 o 0 . 
Principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the Twelfth Year of the 
Republic of India as follows:—
>  1. (1) This Act may be called the Assam Board of
Revenue
Short title, 
extent and 
commence­
ment.
(2) 
Act.
(3)
(Amendment) Act, 1961.
It shall have the like extent as the Principa
It shall come into force on such date on 
which the Principal Act comes into force.
I Amendment 
of Schedule 
‘A’ to 
Assam 
V III 
1960.
the 
Act 
of
2. In Schedule ‘A’  to the Principal Act, against 
Serial No.l under the column ‘ jurisdiction’ in item 
No.2, the word “Deputy” occurring between the words 
“ the” and “ Commissioner” shall be deleted.
ASSAM ACT No.X X III OF 1961
TH E ASSAM OFFICIAL LANGUAGE (AMENDMENT) ACT, 1961
(As passed by the Assembly)
(Received the assent o f the Governor on the 10th November 196
[Published in the Assam Gazette, Extraordinary, dated the 13th Novemb 
1961]
An 
Act 
to amend the Assam  Official Language Act, 1960.
Preamble. WHEREAS it is expedient to amend the Assam 
Official Language Act, 1960, hereinafter called the 
Principal Act, in the manner hereinafter appearing ;
Assam ?
X X X I I I  
1960.

133
It is hereby enacted in the Twelfth Year of the 
Republic of India as follows:—
Short title, 1. 
extent and
commence­
ment.
(1) This Act may be called the Assam 
Language (Amendment) Act,
(2) It extends to the whole of the S
(3) It shall come into force at once.
Amendment 2.of Section 2 a n d
of A s s a m '
In Section 2 of the Principal Act, 
(e) shall be deleted.
Aot X X X III 
of 1960.
Amendment 3. For Section 5 of the Principal Act, the following 
of Section 5shall be substituted, namely :— 
of A s s a m
Act X X X III 
of 1960.
“ 5. Without prejudice to the provisions contained 
in Section 3, the Bengali Language shall be used for 
administrative and other official purposes upto and 
including the district level in the district of Gachar” .
ASSAM ACT NO.XXIV OF 1961
THE ASSAM EXCISE (EXTENSION TO MIZO DISTRICT) 
ACT, 1961.
*  (As passed by the Assembly)
(Received the assent of the Governor on the 20th November 1961)
[ Published i» the Assam Gazette  Extraordinary, dated the 21st November 
1961.]
An 
Act 
to extend the provisions of the Assam Excise Act, 1910 to  
Mizo District.
Preamble. Whereas the Assam Excise Act, 1910 is not 
in force in the Mizo District:
Act I 
of 191<',
And Whereas it is expedient to bring the said 
Act into force in the said District;
It is hereby enacted in the Twelfth Year of 
the Republic of India as follows: —
Short title, 1. (1) This Act may be called the Assam
extent and Excise (Extension to Mizo District) Act, 1961. commence­
ment.
 
 
 

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