The Assam State Acquisition of Zamindaris (Amendment) Act, 1955

The 28th Januaiy 1956
No LJL 71/55/24 .— The following Act of the Assam Legislative Assembly 
which received the assent of the President is hereby published for general 
information.
(Received the assent o f the President on the 25th January 1956)
ASSAM ACT V OF 1956
THE ASSAM STATE ACQUISITION OF ZAMINDARIS  
(AMENDMENT) ACT, 1955
(Passed by the Assembly)
[Published in the Assam. Gazette, dated tae 8th February 1956]
An
Act
further to amend the Assam State Acquisition of Zamindaris Act, 1951
Preamble.—Whereas it is expedient further to amend the Assam State 
Acquisition of Zamindaris Act, 1951 (Assam Act XVIII of 1951), hereinafter 
called the Principal Act in the manner hereinafter appearing ;
It is hereby enacted in the Sixth Year of the Republic of India as 
follows:—
1. Short title, extent and commencement.— (1) This Act may be called
the Assam State Acquisition of Zamindaris (Amendment) Act, 
1955.
(2) It shall have the like extent as the Principal Act.
(3) It shall be deemed to have come into force from the date of 
commencement of the Principal Act.
2. Amendment of Section 2 of Assam Act XVIII of 1951.— In clause (k) 
of Section 2 of the Principal Act, in the 4th line, after the words “revenue 
free” insert the words “and revenue paying”.
3. Amendment of Section 3 of Assam Act XVIII of 1951.— (a) In sub­
section (1) of Section 3 of the Principal Act, the following shall be added as 
a proviso, namely:—
“Provided that where the names of the proprietors or the tenure­
holders cannot be obtained without an unreasonable amount of delay or 
expense, it shall be sufficient compliance if the notification contains only 
such particulars as are available in the touzi ledger”.
(b) In sub-section (2) of Section 3 of the Principal Act, the following 
shall be added as a proviso, namely :—
“Provided that where, from the number of the proprietors or the 
tenure-holders or any other cause, personal service is not reasonably practi­
cable, or where the names of the proprietors or the tenure-holders cannot be 
obtained without an unreasonable amount of delay or expense, the service 
of the notification by affixing a copy thereof in some conspicuous place in 
the offices of the Deputy Commissioner and the Subdivision al Officer within 
whose jurisdiction the land is situate, shall be as effectual as if it had 
been made on the proprietors or the tenure-holders concerned personally”.
(c) In sub-section (4) of Section 3 of the Principal Act, the first word 
“The” shall be replaced by the words “The service and the”.
 
2
4. Amendment of Section 11 of Assam Act XVIII of 1951.— In clause (i) 
Section 11 of the Principal Act, the word “years” occurring in the 3rd line, 
after th*’ word “agricultural”, shall be substituted by the word “year”.
P. C. DAS,
for Secy, to the Govt, of Assam, Leg. & Judl. Deptt.

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