The Assam Urban Areas Rent Control (Amendment) Act, 1968

Registered N®,A-j2
The Assam W ff Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
N o .71 S h illo n g , Saturday, July 20, 1968, 29th A sadha, 1890 (S. E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LAW DEPARTMENT
NOTIFICATION
The 19th July H968
No.LJL.9/68/7.— -The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information.
ASSAM ACT X V II OF 1968
(R eceived th e a ssen t o f  th e Governor on th e 18th July 1968)
THE ASSAM URBAN AREAS RENT CONTROL (AMENDMENT) 
ACT, 1968
[Published in the Assam Gazette Extraordinary, dated the 20th July, 1968]
An  
Act
to  am end the A ssa m  Urban A reas Rent C on trol Act, 1966
Preamble. Whereas it is expedient to amend the Assam Urban Assam Act  
Areas Rent Control Act, 1966, hereinafter called the Hof 1967, 
principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the Nineteenth 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, 1968. 
commence­
ment.
 
 
344 THE ASSAM GAZETTE, EXTRAORDINARY, JULY 20, 1968
(2) 
Act.
It shall have the like extent as the principal
(3) It shall come into force at once.
Amendment 2. In
O1J C IP , i t l e  A c t >  t h e
ble ®f Assam w o r d -  “Assam” shall be deleted. 
Act IX  of
1961 .
the long title and preamble of the principal 
words “including Cantonments'’ after the
Amendment 3. In section_Lm£-the— pnticipai Act, in sub-section 
AsSm Act (aTthe words and figures “including Cmtonments 
II of 1967. as defined in the Cantonments Act, 1924 ; provided 
that nothing in this Act shall prohibit the Officer 
Commanding the Station to appropriate any premises 
under the Cantonments (House Accommodation) Act, 
1923” after the word “Assam” shall be deleted.
Amendment 4. I n  section 2 of the principal Act, in clause (g) the 
of A sCsamn A c tw o r d s  a n d  figu r e s “ and includes a Cantonment as 
II of 196 7 .' defined in section 3 of the Cantonments Act, 1924” shall 
be deleted.
P.
Joint Sccy. to
Law
C. DAS,
the Govt, of Assam,
Department.
r
SHILLO.NG s—Printed and published by the Superintendent, Assim
Government Press (Ex-Gazette) No.141—1,323+600-20-7-1968.

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