The Assam Adhiars Protection and Regulation (Amendment) Act, 1959

I g f c .
T he9th March 1960
N o .L J L .45/59.—The following Act of the Assam Legislative Assembly 
Byliich received the assent of the Governor is hereby published for general 
information.
(Received the assent o f the Governor on the 9th March 1960)
|  ASSAM ACT No.VI OF 1960
|  THE ASSAM ADHIARS PROTECTION AND REGULATION 
g  (AMENDMENT) ACT, 1959
£ (As passed by the Assembly)
[Published in the Assam Gazette, Extraordinary, dated the 10th March 1960] 
I  An
K  further to amend the Assam Adhiars Protection and Regulation Act, 1948
Preamble
Short title ( 
extent and 
commence* 
inent.
W hereas it is expedient further to amend the 
Assam Adhiars Protection and Regulation Act. 
hereinafter called the Principal Act, in 
hereinafter appearing ;
1Q4S Assam Act>  >  X I I  of 1948  the manner
It is hereby enacted in the Tenth 
Republic of India as follows —
Year of the
1. (1) This Act may be called the Assam 
Adhiars Protection and Regulation (Amendment) 
Act, 1959.
I
1 .'
 
 
2
(2) It shall have the like extent as the Prin­
cipal Act.
(3) It shall come into force at once.
Insertion of 2. Section 2A of the Principal Act, after sub- 
(SHose'ction s e c t’o n  (2), the following sub-section (3) shall be 
2A  of the inserted, namely -
Assa tn Act
X II of 1948.
“ (3) The State Government may, by notifica­
tion in the official Gazette, dissolve, at any time, an 
Adhi Conciliation Board established under sub section 
(I) or terminate the office of the member and appoint 
a new member in the vacancy caused, if so consider­
ed expedient.”
Insertion of 3. After Section 4 of the Principal Act, the follow- 
inThe A ssam  'n ® >  Section 4A shall be inserted, namely: —
Act X II of
1948.
Ad-interim “ 4A. Subiect to any action taken by the. Adhi
relief against Conciliation Board under Section 4 and notwithstand- 
eviction of jn g anything contained in clause (c) of Section 6A, the 
Adhiars. Chairman of the Adhi Conciiiat'on Board shall, on a 
preliminary enquiry made in this behalf, have power 
to pass an interim order restoring the possession of the 
land to the Adhiar and shall put him in possession 
thereof within a period not exceeding three weeks 
in the manner as prescribed if it appears to him that 
the Adhiar cultivating any land during the preceding 
agricultural year is prevented by a land-lord or any 
person claiming superior interest from cultivating such 
land in the subsequent year.”
Insertion of 4. After Section 1 1  of the Principal Act, the fol- 
section 11 A jo w jn g Section 11A shall be inserted, namely:— 
in the Assam
A  ct X II of 
1948.
Bar to appe­
arance of 
legal practi­
tioners.
“ 11A. No legal practitioner or a pleader’s clerk 
shall appear, plead or act on behalf of any party 
in any pioceeding or matter before the Chairman or 
the Adhi Conciliation Board.”
B. C. BARUA,
Secy, to the Govt, of Assam, Law Deptt.

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