The Assam Acquisition of Land for Flood Control and Prevention of Erosion (Amendment) Act, 1962

125
ASSAM ACT No.XXXI OF 1962
THE ASSAM ACQUISITION OF LAND FOR FLOOD CONTROL 
AND PREVENTION OF EROSION (AMENDMENT) ACT, 1962
(As passed by the Assembly)
Received the assent o f the President on the 18th October 1962
[Published ingthc Assam Gazette  Extraordinary," dated the 
23rd October 1962] 
dn 
Act
further to am end the Assam Acquisition o f Land fo r  Flood Control and Prevention  
o f Erosion Act, 1955
Preamble Whereas it is expedient further to amend the Assam Assam
Acquisition of Land for Flood Control and Prevention 
of Erosion Act, 1955, hereinafter called the principal 
Act, in the manner hereinafter appearing ;
It is hereby enacted in the Thirteenth Year of the 
Republic ol India as follows :—
Short title, 
extent and 
commence­
ment.
1. (1) This Act may be called the Assam Acquisi­
tion of Land for Flood Control and Prevention of 
Erosion (Amendment) Act, 1962.
(2) It shall have the like extent as the principal 
Act.
(3) It shall come into force at once.
Amendment 2. In section 2 of the principal Act, for clause (2), 
of Section 2 the following shall be substituted, namely :— 
of Assam
1955V I  ° f “ (2) ‘Collector’  means the Deputy Commissioner, 
the Subdivisional Officer in-charge of Subdivision or 
any other officer empowered under Section 3 to 
perform the functions of a Collector.”
Amendment 3. In section 3 of the principal Act, for the words 
of Section 3 officer as is empowered in this behalf”, the
Act VS1Iof w o r ds “the Collector or such other officer as is 
1955. empowered to perform the functions of the Collector” 
shall be substituted.
Insertion of 4, After section 16 of the principal Act, the 
Section 17 f o ]]o w jn g  shall be inserted as section 17, namely:— in Assam 0
Act VI of
1955.
“Validation. 17. Notwithstanding anything contained in this 
Act, as originally enacted before the coming into 
force of the Assam Acquisition of Land for Flood
 
Control and Prevention of Erosion (Amendment) Act, 
1962, any action taken or purported to have been 
taken by any officer in pursuance of any notification 
issued under Section 3 of this Act, shall be deemed 
to hav.e been validly taken, as if this Act had been 
in force, as amended by the Assam Acquisition of 
Land for Flood Control and Prevention of Erosion 
(Amendment) Act, 1962, and as if the officer 
empowered under the said Section was legally com­
petent to act under this Act and shall not be called 
in question in any Court on the ground of incompe­
tency of the officer to act under this Act.”

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