The Assam Town and Country Planning (Amendment) Act,1963

The 19th July 1963
No.LJL.10/63/10.—The following Act of the Assam Legislative Assembly 
which received the assent of the President, is hereby published for general 
information.
(R eceived the assen t o f  th e President on the 17th July, 1963)
ASSAM ACT N O .X V III OF 1963
5
3
THE ASSAM TOWN AND COUNTRY PLANNING 
(AMENDMENT) ACT, 1963.
(As passed by the Assembly)
[Published in the Assam Gazette Extraordinary, dated the 20th July 1963] 
An
Act
further to am end th e A ssam  T ow n and Country Planning Act, 1959.
Preamble Whereas it is expedient further to amend 
the Assam Town and Country Planning Act, 1959, 
hereinafter called the principal Act, in the manner 
hereinafter appearing :
It is hereby enacted in the Fourteenth Year 
of the Republic of India as follows:—
Short title., 
extent and 
commence* 
ment,r a
1. (1) This Act may be called the Assam 
Town and Country Planning (Amendment) 
Act, 1963.
Assam Act,
1 1  of 1960.
V
(2) It shall have the like extent as the 
principal Act.
(3) It shall come into force on such 
•  date as the State Government may, by
notification in the Official Gazette, appoint.
I I  W l
Insertion of 2. After section 13 of the principal Act, the 
new Sec- following shall be inserted as section 13A, namely:— 
tion 13A in
Assam Ac t
II of i960.
‘Prohibition 
of registra­
tion in cer­
tain cases.
13A. Where any deed or document required Act No. XVI 
to be registered under the Indian Registration Act, o f 1908 *  
1908, purports to subdivide any land covered by 
the Plan, no registering officer shall register any 
such document unless the party presenting the 
deed or document for registration produces a No­
Objection Certificate from the Authority to the 
effect that the Authority has no objection to the 
registration of such deed or document.”
B. SARMA,
Secretary to the Government of Assam, 
Law Department.

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