The Assam Non-Agricultural Urban Areas Tenancy (Amendment) Act, 1958

The 26th July 1958
No.LJL.20/58/7 .—The following Act of the Assam Legislative Assembly 
»  which received the assent of the President is hereby published for general
information.
w  (R eceived the a ssen t c f  the P resid en t on th e 24th Ju ly 1958)
ASSAM ACT XX I OF 1958
THE ASSAM NON AGRICULTURAL URBAN AREAS TENANCY 
(AMENDMENT) ACT, 1958
(As pissed by the Assembly)
(Published in the Assam Gazette, dated the 30th July 1958)
An
Act
la amend the As am Non-Agricultural Urban Areas Tenancy Act, 1955 (Assam Act  
X I1 of 1955).
P ream ble.— Whereas it is expedient to amend the Assam Non-Agricul- 
tural Urban Areas Tenancy Act, 1955 (Assam Act X II of 1955), hereinafte r 
called the Principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the Ninth Year of the Republic of India as 
• ' follows :—
1. Short title, extent and com m en cem en t.— (1) This Act may be 
a, called the Assam Non-Agricultural Urban Areas Tenancy (Amendment)
Act, 1958.
(2) It shall have the like extent as the Principal Act.
(3) It shall come into force immediately.
2. A m endm ent o f  Section 3 o f  th e P rin cip al A c t.— For clause (d) of 
Section 3 of the Principal Act, the following shall be substituted, namely :—
“ (</) ‘Permanent structure’ means a structure made of cement-con­
crete, stone, brick, iron, aluminium, asbestos or wood or any 
combination of these materials:
Provided that a building with bamboo or Ikra walls and thatched roof 
shall also be regarded as a permanent structure, if its frame is constructed 
of any of the materials mentioned above
®. C. DAS,
Ex-officio  Deputy Secretary 
to the Govt, of Assam, Law Depth
 

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