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

The 2nd June i960
No.LjL.47/59 .— The following Act of the Assam Legislative Assembly 
vhich received the assent of the President is hereby published for general 
information.
(R eceived the a ssen t o f  the P resid en t on th e 27th M ay 1960) i
i -A - 
ASSAM ACT No. XXI OF 1960 Qk
THE ASSAM ACQUISITION OF LAND FOR FLOOD CONTROL 
AND PREVENTION OF EROSION (VALIDATION) ACT, 1959 
(As passed by the Assembly)
[Published in the Astam Gazette Extraordinary, dated the 2nd June 1960 ] 
An
Act
to provide for the validation of acquisition of certain land for flood control an., 
prevention of erosion.
Preamble Whereas it is expedient to  validate the acquisi­
tion of certain land for the purpose and in the manner 
hereinafter appearing ;
 
n  is ur»fpy spactea > - n  me lcn tn  Tear oi me 
Republic of India as follows :—
Short title 1, (I) This Act may be called the Assam Acqui- 
extent and s j ( | o n  o f  Land f o r  Flood Control and Prevention of 
mm™enCC' Erosion (Validation) Act, 1959.
(2) It extends to the whole of the State of 
Assam.
(3) It shall come into force at once.
Validation 2. (1) Notwithstanding any* ning contained in the 
o <  aiquisi- Assam Acquisition of Land for Flood Control and Pre- 
mi de. vention ot Erosion Ac*, 1>\>5 (hereinafter referred to as
the ‘said Act’), any land taken over for the purposes of 
constructions of embankments O r carrying out works or 
other development measures in connection with flood 
control or prevention of erosion before this Act came 
into force except where acquisition was made validly 
under any other law for the time being in force, shall 
be deem to have been validly acquired under the provi­
sions of the ‘said Act’ and the land shall absolutely 
vest and shall always deemed to have been vested in 
the State Government from the date the land was 
actually taken possession of.
(2) The Collector shall, as soon as may be, 
after the con mencement of this Act, publish, by noti­
fication in the official Gazette, the description of land 
deemed to have been acquired under sub-section (1).
t?o nrf>enSa *  3 *  The Collector shall, within a period of six
months from the date of commencement of this Act, 
assess the value of land deemed to have hern acquired 
under Section 2 in accordance with the principles 
contained in section 6 and make an award under 
Section 8 of the said Act respectively. The owner 
of the land shall further be entitled to an interest at 
the rate of 6 per cent per annum on the value of the 
award lor the period from the date of the land was 
actually taken possession of to the date of awara.
Fnteciirn of 4. No suit, prosecution or other legal proceedings 
action taken shall lie agaii.st any person for doing anything which 
in goed j s j n  goed faith done or intended to be done i i  con- 
a it ’  nection with the land deemed to have been acquired 
under Section 2 of this Act.

3
Application 5, Except as otherwise provided in this Act, the 
vis'o p rt f  P r o v hions of the said Act shall apply, mutatis mutandis  
the°Assam  i n  r e s Pe c t  of the acquisition of the land deemed to 
Act vi o f have been acquired under Section 2 of this Act.
1955.
Removal of 6 t jf  a n y question arises as to the interpretation of 
cubts. p r o v isio n s  o f this Act, or the applicability of any
of its provisions in respect of any land, the matter 
shall be referred to the Governor of Assam whose 
decision shall be final.
B. G. BARUA,
Secy, to the Govt, of Assam, Law D eptt
 

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