The Assam Urban Areas Rent Control (Amendment) Act, 1964

ASSAM ACT XXV OF 1964
THE ASSAM URBAN AREAS RENT CONTROL (AMENDMENT)  
ACT, 1964
(Received the assent o f the Governor on the 28th November, 1964)
[Published in the Assam Gazette, Extraordinary, dated the 3rd December, 
1964 ]
An
Act
to am end the A ssam  Urban Areas Rent Control  
Act, 1961.
Preamble. Whereas it is expedient to amend the Assam Urban Assam Act 
Areas Rent Control Act, 1961, hereinafter called 1 1 0 '° “  
the principal Act, in the manner hereinafter appear­
ing ;
It is hereby enacted in the Fifteenth Year of the 
Republic of India as follows :—
Short title, 1. (1) This Act may be called the Assam Urban 
extent and Areas Rent Control (Amendment) Act, 1964. commence-
(2) It shall have the like extent as the principal 
Act.
(31 It shall come into force at once.
Amendment 2. In Section 2(e) of the principal Act, the
(ei oUVsam C O m :m a ( >  ) a ^t e r  words "the house” in the eighth
Act II of line shall be deleted and between the words “ the
H62. house” and “and monthly” the words “ and urban 
immovable property tax under the Assam Urban 
Immovable Property Tax Act, 1963,” shall be x ix  of 
inserted. 1963.
Price 0-06 P. or Id.
AGP (Leg) 10/65—800+25+12—3 12-65.

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