The Assam Acquisition of Land for Flood Control and Prevention of Erosion (Amendment) Act, 1959

ASSAM ACT XVII OF 1959
THE ASSAM ACQUISITION OF LAND FOR FLOOD CONTROL  
AND PREVENTION OF EROSION (AMENDMENT)
ACT, 1959
Received the assent o f the Governor on the 15th May 1959
(Passed by the Assembly)
(Published in the Assam Gazette,  dated the 20th May 1959]
An
Act
to amend the Assam Acquisition of Land for flood Control and Prevention 
of Erosion Act, 1955 (Assam Act VI of 1955).
Preamble.— W hereas  it is expedient to amend the Assam Acquisi­
tion of land for Flood Control and Prevention of Erosion Act, 1955 
(Assam Act VI of 1955) hereinafter referred to as the Principal Act, 
in the manner hereinafter appearing ;
It is hereby enacted in the Tenth Year of the Republic of India as 
follows
1 Short title, extent and com m encem ent.— (1) This Act may be 
called the Assam Acquisition of Land for Flood Control and Prevention 
of Erosion (Amendment) Act, 1959.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
2. Amendm ent o f section 6 o f the Assam  Act VI o f 1955.—In  
Section 6 of the Principal Act,—
in sub-section (1),—
(i) for the words “for land excluding building or structure, if any 
a sum not exceeding twenty times the annual land revenue” 
the words “ for land including standing crops and trees, if any, 
but excluding ^building or structure, a sum not exceeding forty 
times the annual land revenue in case of Periodic Patta 
Land and fifteen times the annual land revenue in case of 
Annual Patta Land” shall be substituted.
(n) In proviso to sub-section (2) of section 6, the word “ materials” 
occuring in the 3rd and the 6th line shall be substituted by 
“ buildings or structures as the case may be’* , ,
[Price -06 nP. or Id.]
A G P  (Leg) 19/59—1,550—24-10-59.

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