The Assam Acquisition of Land for Flood Control and Prevention of Erosion Act, 1955

The 12th April 1955 
No.LJL.80/54/39.— The following Act of the Assam Legislative Assem­
bly, which has received the assent of the President is herebv published for 
general information.
(Received the assent of the President on the 11th April 1955)
ASSAM ACT VI OF 1955
THE ASSAM ACQUISITION OF LAND FOR FLOOD CONTROL 
AND PREVENTION OF EROSION AC 1, 1955
[Published in the Assam Gazette, Extraordinary, dated the 12th April 1955]
(Passed by the Assembly)
An
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to provide for speedy acquisition of land for works or other development measures in 
connection with flood or prevention of erosion.
Pream ble.— Whereas it is expedient to make provisions for the speedy 
acquisition of lands necessary for works or other development measures in 
connection wjth flood or prevention of erosion.
 
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It is hereby enacted in the Sixth Year of the Republic of India as 
follows:—
1. Short title, extent and com m en cem en t.— (1) This Act may be 
called the Assam Acquisition of Land for Flood Control and Prevention of 
Erosion Act, 1955.
(2) It extends to the whole of the State of Assam.
(3) It shall come into force at once.
2. D efinition s.— In this Act, unless there is anything repugnant in the 
subject or context—
(1) “ Land” and “ person interested” have the meanings respectively 
assigned to them in the Land Acquisition Act, 1894 (Act I of 1894).
(2) “ Collector” means the Deputy Commissioner or Subdivisional 
Officer in charge of a subdivision.
3. Pow er to acquire land .— If, in the opinion of the State Govern­
ment or such officer as is empowered in this behalf by the State Govern­
ment it is necessary or expedient to acquire speedily any land for works or 
other development measures in connection with flood control or prevention 
of erosion, the State Government or such officer, may by order in writing, 
acquire any land stating the area and boundaries of the land.
4. Service on ow ner or occupier affected by the order o f acqui­
sitio n .— The Collector shall cause the order passed under section 3 to be 
served in such manner as may be prescribed on the owner of the land and 
on the occupier in cases where the owner is not in occupation of the land 
and also a notice to the same effect stating that claims to compensation for 
all interests in the land may be made to him within such time as may be 
prescribed:
Provided that when the person to be so served is not readily traceable 
or the ownership of the land is in dispute, the Collector shall cause the 
above order and notice to be published in such other manner as may be 
prescribed.
5. V esting and taking p o ssessio n  o f the la n d .— (1) When an order 
of acquisition is served or is published under section 4, the land shall vest 
absolutely in the State Government free from all encumbrances on the date 
the order is so served or published.
(2) The Collector may, at any time after the land becomes so vested, 
proceed to take possession thereof.
(3) On such vesting, the order passed under section 3 shall be published 
in the official Gazette in the manner prescribed.
6. C om pensation.— The owner of the land which has vested in the 
Government under section 5(1) shall get compensation at the following 
ra te :—
(1) for land excluding building or structure, if any, a sum not exceeding 
twenty times the annual land revenue :
Provided that in case of revenue free land and land paying revenue at 
concessional rate the compensation will be assessed on the basis of the 
revenue of similar revenue paying land of the neighbourhood.
In determining this sum the Collector shall take the following into 
consideration:—
(a) the value of the land as at the date of acquisition ;
( b ~ ) the adverse effect on the value of the land due to possible floods on 
the land or danger of erosion of such land ;
(c) the benefit the owner is likely to derive in respect of his other lands 
in the area due to the control measures ;

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(< /) the damage sustained by the person interested by reason of the 
taking of any standing - crops or trees which may be on the land 
at the time of the Collector taking possession thereof ;
(2) for building or structure, if any, a sum equivalent to the sale 
proceeds of the materials of the same plus 15 per cent, thereof:
Provided that if in lieu of this compensation the owner chooses to take 
away the materials the Collector shall allow him to do so within such time 
as specified by him and the cost of the shifting of the materials as may be 
approved by the Collector in the manner prescribed shall be borne by the 
Government, which cost however, shall not exceed 20 per cent, of the value 
of the materials as determined by the Collector.
7. P aym ent o f in terim  com p en sation .— The Collector may, in 
cases where the owner prays for payment of compensation pending the 
investigation of his claim and determination of the compensation, make 
interim payment after a preliminary enquiry on the execution by the 
claimant of an indemnity bond with two sureties.
8. A w ard.— Whenever in pursuance of this Act any land is acquired 
the Collector shall make an award under his hand of—
(?) the area of the land;
(? ? ) the compensation which in his opinion should be allowed for the 
land, stating the interim payment if any, made by h im ;
(???) the apportionment of the said compensation among all the persons 
known or believed to be interested in the land of whom or of whose 
claims he has information.
9. A ppeals. — Any person aggrieved by an award made by the Collec­
tor may apply to the Collector within seven days of the making of the 
award requiring the Collector to refer the matter to arbitration and the 
Collector shall thereupon prepare a brief statement of the case and refer the 
matter to the decision of the arbitrator appointed by the State Government 
in this behalf.
10. C ollector m ay enforce ord er.— If the Collector is opposed or 
impeded in taking possession under this Act of any land, he may use or 
cause to be used such force as may be necessary to evict any person from 
the land.
11. P en a lties.— Whoever obstructs any person from lawfully taking 
possession of any land under this Act shall be punishable with imprison­
ment for a term which may extend to one year or with fine which may 
extend to two thousand rupees or with both
12. P rotection o f action taken in good fa ith .— No suit, prosecu­
tion or other legal proceeding shall lie against any person for anything 
which is in good faith done or intended to be done in pursuance of any of 
the provisions of this Act or any order made thereunder.
13. Bar tc ju risd iction .— Except as otherwise expressly provided in this 
Act no Court shall have jurisdiction to question the legality of any action 
taken or order made under this Act.
14. P ow er to m ake ru les.— The State Government may, by notifi­
cation in the official Gazette, make rules for carrying out the purposes of 
this Act.
(2) In particular, and without prejudice to the generality of the fore­
going power, such rules may provide for all or any of the following matters, 
namely:—
(а) the manner in which any notice or order under this Act may be 
served on the person interested or published ;
(б) the manner in which the Collector shall exercise any of his powers
under this Act ;

(c) the procedure to be followed in arbitrations ;
(d) the procedure for sale or disposal of mateials of buildings or 
structure on land ;
(«) the manner in which the cost for the shifting of materials to be 
borne by the State Government shall be approved.
15. Any sum payable to the Government under the provisions of this 
Act may be realised as an arrear of land revenue.
16- Repeal o f Assam  Ordinance II o f 1955.— (1) The Assam Acquisi­
tion of Land for Flood Control and Prevention of Erosion Ordinance, 1955 
(Assam Ordinance II of 1955), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken 
in the exercise of any power conferred by or under the said Ordinance shall 
be deemed to have been done or taken in the exercise of the powers confer­
red by or under this Act, as if this Act were in force on the day on which 
such thing was done or action was taken.
B. C. BARUA,
Secy, to the Govt, of Assam, Leg. & Judl. Deptt.

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