The Assam Non-Agricultural Urban Areas Tenancy (Amendment) Act, 1968

Registered No.A-12
Gazette
*
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No.61, Shillong, Saturday, June 22, 1968, 1st Asadha, 1890 (S.Bk)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LAW DEPARTMENT
NOTIFICATION
The 21st Jun 19 63
No.LJL. 15/68/4 . —The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information.
ASSAM ACT XVI OF 1968
(Received the assent of the Governor on the 20th June, 1968)
TH E ASSAM NON-AGRICULTURAL URBAN AREAS TENANCY 
(AMENDMENT) ACT, 1968
[ Published in the Assam Gazette  Extraordinary, dated the 22nd June 1968 ]
An 
Act
further to amend the Assam Non "Agricultural Urban Areas  
Tenancy Act, 1955.
Preamble, Whereas it is expedient further to amend the Assam 
Non-Agricultural U rban Areas Tenancy Act, 1955 
hereinafter called the principal Act, in the manner 
hereinafter appearing ;
It is hereby enacted in the Nineteenth Year of the 
Republic of India as follows:—
Short title, 
extent and 
commence­
ment.
1. (1) This Act may be called the Assam Non- 
Agricultural Urban Areas Tenancy 
(Amendment) Act, 1968.-
 
 
314 THE ASSAM GAZETTE, EXTRAORDINARY, JUNEJ22, 1968
(2) It shall have the like extent as the princi­
pal Act.
(3) I t shall come into force at once.
Amendment 2. In  section 5 of the principal Act, in sub-section 
of section 5  (■ jx  a t  t fie  e n j  of clause (a), the following provisos shall 
Ac?XH of be added, n am ely ;-
19 5 5 «
‘‘Provided that whe_e .a .tenant- having built a 
permanent structure -within the period specified above 
and for anv of the purposes mentioned therein, renews 
the tenancy on expiration of the original contract, he 
shall always be deemed'to have built such permanent 
structure within the period of five years from the date 
of the renewed contract:
Provided further that a .person having a right, title 
and interest over a permanent structure by whatever 
mode of acquisition he may have taken the tenancy 
from the landlord of the land wherein the said 
structure stands, shall not be ejected except on the 
ground of non-payment of rent.’"
Amendment 3. In section 7 of the principal Act, in clause (b) 
of section 7  fo r  t be  w o r ds .“ three annas’1, occurring between the 
A t  xTT a »f words “ than5' and “in” the words “ nineteen parse” 
1955. 1 shall be substituted.
Amendment 4. In section 9 of the principal Act, in the proviso, 
of section 9 in clause (a) for the words “ three annas” occurring 
of Assam between the words “ than’’ and “in” the words 
XII of ‘<nin ejeen paisc ’ *  shall be substituted.
B. SARMA, 
'Secy, to the Government of Assam, 
Law Department.
Shillong— -Printed and published by the Superintendent ^ s a m
Government Press (Ex. Gazette} No.121—1,323+150—2--6-68

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