LexThe Assam Urban Areas Rent Control (Amendment) Act, 1952
Assam · state statute
Open in Lexace · Ask the AI about this actAttain Act X X X I I of 1956. Act substituted, principal shall b< Preamble. . . Preamble, ASSAM ACT V II OF 1952 THE ASSAM REQUISITION AND CONTROL OF VEHICLES (AMENDMENT) ACT, 1952 (Passed by the Assembly) [Received the assent of the President on the 26th September 1952] [Published in the Assam Gazette, Extraordinary, dated 29ih September 1952] An Act further la amend the Assam Requisition and Control o f Vehicles Act, 1950 Whereas it is expedient further to amend the Assam Requisition and Control of Vehicles Act, 1950, hereinafter called the principal Act, for the purpose hereinafter appearing ; It is hereby enacted as follows :— 1. (1) This Act m aybe called the Assam Requisition and Control of Vehicles (Amendment) Act, 1952 (2) It shall have the like exlent as the principal Act. (3) It shall come into force at once. 2. In sub-section (3) of Section 1 for the figures “ 1952” the figures §jS :5hort title, .extent and g i ; commence- g: ment. Amendment gj-iof » ectio n for the words “ SK i 1(3) , o f substituted.Assam Act : xiii of imp. ■ mk Amendment tSfe of Section B M ;T(S) of the Assam Act f ? X X X I L ot It is hereby enacted as follows:— 1. (1) This Act may be called the Assam Urban Areas Rent Control (Amendment) Act, 1952. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. In sub-section (3) of section 1 of the principal Act, three years” the words “ six years” shall be 1 ASSAM ACT VI OF 1952 THE ASSAM URBAN AREAS RENT CONTROL (AMENDMENT) ACT, 1952 (Passed by the Assembly) 2 [Received the assent o f the Governor on the 25th September 1952] [Published in the Assam Gazette, Extraordinary, dated 29th September 1952] Act to amend the Assam Urban Areas Rent Control Act, 1949. Whereas it is expedient to amend the Assam Urban ^of Areas Rent Control Act, 1949, hereinafter called the ° principal Act, in the manner hereinafter appearing ;