The Assam Khadi and Village Industries Boards (Amendment) Act, 1970

154
SCHEDULE
Services and purposes by Major 
Heads
(1)
125. Appropriation to 
the Contingency Fund.
Sums not exceeding
(2
Rs.2,50,00,000
Repeal and  
Saving.
4. (1) The Assam Appropriation Ordinance, 
is hereby repealed.
1971 Assam 
Ordinance 
V af 1971.
(2) Notwithstanding such repeal, anything 
done or any action taken under the Ordinance as 
repealed shall be deemed to have been done or 
taken under this Act as if this Act had commenced T
on the twenty-ninth day of June, 1971 (date of 
promulgation of the Ordinance).
ASSAM ACT X X V II OF 1971
THE ASSAM KHADI AND VILLAGE INDUSTRIES BOARD 
(AMENDMENT) ACT, 1970
(R eceived th e a ssen t o f  th e Governor on the 14th D ecem ber, 1971)
[Published in the Assam Gazette,  Extraordinary, dated the 17th December 
1971],
An
Act
fu rth er am end the A ssam  K had i and V iiia g e  In du stries  
Board A ct, 1955
Preamble. Whereas it is expedient further to amend the
Assam Khadi and Village Industries Board Act, 1955, 
hereinafter called the principal Act, in the manner 
hereinafter appearing;
It is hereby enacted in the Twenty-first Year 
of the Republic of India as follows:—
Short title, 1.(1) This Act may be called the Assam Khadi 
extent and a n cj Village Industries Board (Amendment) Act, commence- ,070 meat. l y / u ’
Assam Act 
XVI of 
1955.
 
 
155
(2) It shall have the like extent as the principal 
Act.
(3) It shall come into force at once.
Amendment 2. In Section 7 of the principal Act, in sub-section 
of^A^sam t ^i e ^lU-stop at the end shall be substituted by 
Act X V l'^of a  c o m m a  a nd the following words, thereafter, follo- 
lg55. wed by a full-stop shall be added, namely: —
“ Subject to prior approval of Government in the 
Finance Department.”
£
ASSAM AGT X X V III OF 1971
* THE ASSAM LAND AND REVENUE REGULATION
(FIRST AMENDMENT) ACT, 1971
(Received the assent o f the Governor on the 14th Decem ber, 1971)
[Published in the Assam Gazette,  Extraordinary, dated the 17th December, 
1971]
An 
Act  
further to am end the Assam  Land and Revenue Regulation, 1886
Preamble. Whereas it is expedient further to amend the Regulation X
Assam Land and Ravenue Regulation, 1886 hereinafter o f | 886. 
referred to as the said Regulation, in the manner 
herein after appearing;
It is hereby enacted in the Twenty-second Year 
of the Republic of India, as follows:—
Short titie, 1.(1) This Act may be called the Assam Land and 
extent and R e v c n u e  Regulation (first Amendment) Act, 1971.
(2) It shall have the like extent as the said 
Regulation.r f k
(3) It shall come into force at once. 
Amendment 2. For Sub-section (1) of section 91, of thesaid Regu-
'  S ection 9 1  lation the following shall be substituted, namely:—•  of Regulation °  ’
91.(1) If an arrear of an estate in which the 
settlement-holder has not a permanent, 
heritable and transferable right of use and 
occupancy, cannot be recovered by the 
Process mentioned in Section 69, and an 
arrear in respect of any other estate, can­
not be recovered by any of the processes 
mentioned in this chapter;
I of 1886.
“ Power to 
proeeed 
against de­
faulter’s 
other immo­
vable pro­
perty,
 
 

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