LexThe Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1976
Assam · state statute
Open in Lexace · Ask the AI about this actI Registered Th e Assam G azette w sifan EXTRAORDINARY 2 J T 3 J <P'3 ,Z'S ^ 2< Trf #f' S PUBLISHED 3Y AUT HOR ITY nr 103 12 1976, 20 1893 "h ? No. 103 Dispur, Tuesday, Oc tob er 12, 1976, 20t h As vina , 1898 (S. E.) GOVER NMENT OF ASSAM ORDE RS BY TH E GOVER NOR LEGISLATIVE DEPA RTMENT N O T I F I C A T I O N The 12th October 1976 No .LJL .10 4/7 6/6 2.—T he following Act of the Assam Legislative Assem» bly which received the assent of the Preside nt is here by pub lish ed for gen eral info rma tion . . ‘ ' - I ' ■ ' f ■ f . ■ - ’ ’ ‘ .. ' ■ . . « X 596 THE ASSAM GAZ ETTE,EX TRAORD INAR Y, O C T .'ll , 49 76 ASSAM ACT XVIII OF 1976 - X ,• V ." (R ec eiv ed th e as se nt of t he P re sid en t o f In dia on th e 11th da y of Octob er 1976) THE ASSAM FIXATION OF CEILING ON LAND HOLDINGS (AMENDMENT) ACT, 1976 An Ac t fu rthe r to amen d the Assam Fixatio n of Ceiling on Land Holdings Act, 195 6. It is her eby enacted in the Tw ent y-s eve nth Year of the Republic of Ind ia as follows > — ■ y 1 Sho rt titl e, 1. (1) This Act may be called the Assam Fix atio n ex te nt an d o f Ceiling on Land Holdings (Amendment) Act, 197 6.comm ence- ° ° m,ent. (2) It sha ll have the like exten t as the prin cipal Act. (3) It shall be deemed to 'h ave come into force on the third day of May, 197 6. 2. In the principal Act, in Section 4,Amendment of Section 4 of Assam Act I of 195 7. Amend ment of Section 7 of Assam Act I of 1957 (a) in sub-sec tion „( 1) , the conjunc tion "o r” befo re the w,ord "ten an t” shal l be substituted by a comma and the word s "or mortgagee in posses sion ” shall be inserte d in betwee n the word/ "ten an t” and th ^ comma prec edin g the word "la nd ”, (b) in stib-section (2), the conjunc tion "or” before the word "ten an t” shall be sub stitut ed by a comma and th e word s "or mortgagee in posses sion ” sha ll be inserted in bet ween the word - "te na nt” and the comma prec edin g the word "ja nd ”. » 3. In the prin cipal Act, in Sectio n 7, (a) in sub-sec tion (2) , ■ " , (i) the figure "30” shall be subst itu ted by the figure "15”, , - (ii) after the first para , the follow ing shall be in- . serted, nam ely :— "The pers on mak ing any such obje ction shall ascer tai n the date on which the objection will be considered > __ 1 THE ASSA M GAZETTE, EXT RAO RDINAR Y, OCT. 12, 1976 597 and if on the day fixed or on any oth er dat e to which the con sideratio n may be postponed, the objector is absent, the Collector sha ll consider,, the objection s in, th e ' absence of the objector and pass such orders as he ma y think nec essary making the sta tem ent final”. (iii) Prov iso shal l be deleted. (b) Sub -sec tion (3) sha ll be deleted. (c) Sub-sec tions (4) , (5) , (6) and (7) shall be subs^ tituted by the following, nam ely :— * "(3) The draft statem ent shall the n be ma df final in ter ms of the final orders passed un der the prec edin g sub -sec tion and the Collector shall sign it and affix the date. (4) Notwithst and ing any thing contain ed in the next sub- section; wi th effect from the date on whi ch the final statem ent is signed by the Collector under the prec eding sub-section, all rights, title and in te re st ' of the pers on or persons whose land s are show n as excess in such sta tem ent sha ll stahd tra ns ferre d to and vest in the St ate Govt, free from all encumbrances cre ate d by such pers on or persons and no pers on shall then be ent itle d to que stio n it in any Court. (5) The final statem ent pre pared under sub- section (3) above sha ll be published in the same ma nner in which a draft statem ent is to be published under sub -sec tion • (2) above. a (6) Without prejudice to any actio n un de r any oth er provision of this Act, the Sta te Govt, may of, its. own • motion call for any rec ord relat ing to any final, sta te me nt at any time and ma y pass such ord ers as it* deem s„ fit after giving the pers on or persons concerned an op po rtu nity of being heard .” De jet ioa «f 4. In the prin cipal Act, Sections 8, 9 and 1 ® shall Sec tions* , 9 h >e delet ed. .and 10 of - * Assam Act I of 195 7. Amendment 5. In the prin cipal Act, in Section 11 , the word of Section H a n cj fig u r e "Section 9” sha ll be subst itu ted by the words I ofl 957. sub-section (4) of Sectio n 7”, I t Amendment 6. In the prin cipal Act, in Section 12 , the words . °2 oF lT sa m "a c a u ir e d und £r Sectio n 8” shall be subst itu ted by the Act i of words "is tra ns ferre d to and vest ed in the Sta te Gov ern- 1957. ment under sub-section (4) of' Section 7”. 4 59S THE ASSAM GAZETTE EXTRAORDINARY, OCT. 12, 197 6 Amen dmen t 7. in the prin cipal Act, in Sections 15 and 18 , the w o r ‘i s "ac quired under Sectio n 8” wh ere ver they occur • f As sam Acts h a l l he sub stitut ed by the word s "tr an sfe rre d to and I »f 1957. vest ed in the Sta te Govt, under sub-section (4) of Section 7” . .f ’s ectU.’l^ 1 I n t h e principal Act, in Section 19 , in sub-section •f Assam (1) , the word s "th ree mo nth s’ notice ending with the Act I «f 31st day of March follo wing” app earing betw een the 1957. words "of” and "ta ke over” preceded by the comma shall be substituted by the word s "one mo nth ’s notice”. A* cn fi»en t • 9. In the princi pal Act, in Section 20, in sub-section •fA s’ sa m2*^1^ t h e w o r d "o r” app eal ing in betw een the words Act i «f "ow ner ” and "ten an t” shall be sub stitut ed by a comma 1957 . (,) and the words "or mortga gee in possession” shall be ins erted in betw een the word s "ten an t” and "sh all”. , A * “ d«»eat io. In the princi pal Act, in Section 22 , 22 »f Assam (a) i n sub -sec tion (1), the word "or” appeari ng Act I in betwee n the words "own er” and "te na nt” 195 7. % sha ll be sub stitut ed by a comma (,) and the words "or mortga gee in possession” sha ll be ins erted in between the wor ds "ten an t” and the comma pre ceding the word "ac quire s”- (b) sub-sec tion (3) sha ll be subst itu ted by the fol lowing, nam ely :— ■ / "(3) The Collecto r shall then prep are a dr aft sta te me nt and mak e the same final in the ma nner laid down in Section 7 and the reu pon all the provision s of this Act sha ll app ly mu tatis mu tan dis.” Am en dm en t 11 . In the princi pal Act, in Section 36, 'the figure •f Section 36"g ” app earing in betw een the word "Sec tions” and the *l of ai9 57Ctfigu r e " 2 8” sha ll be delet ed. , Amadmat 12 . In the princi pal Act, in Section 40, in sub-section Tf clause (g) shjall be delet ed. I rf 195 7. riaalijatien 13 . (1) When any final sta tem ent sub mitted t© the •f.»t««Be»t. s ta te Governm ent' under sub- section (7) of Section 7 ® f the princi pal Act as it stood befo re' the ’ c omm encement of the Assa m Fix ation of Ceiling on Lan d Holdings (Amend men t) Ordinance, 1976 , is pend ing wi th the Sta te Gov ern ment, the Sta te Gover nment shall not tak e any ac tion or pass any ord er the reo n ^but sha ll re tu rn the same to the Collecto r who on its rec eip t shall imm ediately mak e th e sta tem ent final in terms of his earlier ord er in the ma nner la id dow n in sub-section (3) of Section 7 of the principal Act as amended by thi s Act and th er e upon all oth er provision s of the princi pal Act as amend ed by thi s Act sha ll apply the ret o mu tatis mut andis. A THE ASSAM GAZETTE EXTRAORDINARY, OCT. 12, »97 6 599 (2) When the Sta te Government passe d any ord er before the commencement of the Assam Fix ation of Cei ling on Lan d Holdings (Amendme nt) Ordinance, 197 6, on any draft statem ent sub mitted jt o the Sta te Govern- . me nt under sub-sections (3), (4), or (6) of Section 7. of the princi pal Aqt, the Collector sha ll imm ediately finalise the same in ter m of the orders of the Sta te Government in the ma nner laid down in sub-sec tion (3) o f. Section 7 of the prin cipal Act as amended by thi s Act and th er e upon all the provision s of the princi pal Act as amended .by thi s Act sha ll apply the ret o mu tatis mut and is. In till such cases the Collecto r sha ll ndt be req uir ed to submit the sta tem ent to the Sta te Government again. Prov ision s re gardi ng pe nd ing ap pe als. 14 . Notwithstanding any thing containe d in sub-section (3) of Section 7 of the princi pal Act as it stood before the comm encement of the Assam Fix atio n of Ceiling on Land Holdings (Amendme nt) Ordinance. 1976,— (1) no appeal sha ll lie against any ord er passe d by the Collector un de r Section 7 of the prin cipal Act as it stood before th e commencement of the Assam Fix atio n of Ceiling on Land Holdings (Amendment) Ordinance, 1976 ; (2) all appeals prefe rre d un de r sub-section (3) of Section 7 of the principal Act and pending with State Government on the date of commencemen t of the Assam Fix ation of Ceiling on Land Holdings (Am endmen t, Or dinance, 1976 sha ll be ret urne d to the persons who pre fer red the m as if no such appeal lay with the State Government against any ord er passed by the Collector , and the records of th e case if called for sha ll be sent back to the Collector Concerned. The Collector in all such cases sha ll imm ediately proceed to make the sta te ment final in accordance with the provisions laid down in sub -sec tion (3) of Section 7 of th e principal Act as amended by thi s A ct 'a nd the reu pon all the provisions « of the princi pal Act as amended by this Act shall apply the ret o mu tat is m ut an di s; * . . A - ' i (3) wh en any ord er was passe d by the Sta te Go ver n me nt on any appeal prefe rre d under sub-section (3) of Section 7 -of the prin cipal Act before commencement of the Assam Fix atio n of Ceiling on Land Holdings (Ame nd ment) Ordinance, 1976, the Collector sha ll imm ediately proceed to finalise the sta tem ent in terms of the orders passe d b y , the Sta te Gov ernmen t and the reu pon all the provision s of the .principal Act as amended by thi s Act shall app ly the ret o mu tatis mut andis. Repeal and 15. (1) The Assam Fix ation of Ceiling on Land Hol- Savings. dings (Amendm ent) Ordinance, 1976 is hereb y repealed. 600 THE ASSAM GA ZETTE, EXTR AORDINARY , OCT. 12 , 197 6 (2) Notwithstanding shch repe al, any ord er passed, an yth ing done or any action tak en under the Assam Fix ation of Ceiling on Land Holdings Act, 1956, as amended by the Assam Fix ation of Ceiling on Land Holdings (Amendme nt) Ordin ance, 19J7 6, shall be deemed to' have been passed, done or tak en under the corres ponding provision s of the Assam Fix atio n of Ceiling on Land Holdings Act, 1956 , as amended by this Act. V. TAHB1 LDA R, Secretary to the Govt, of Assam , Legislative De partm ent. a GAUHATI— Print ed and publishe d by the Supdt. i/c., Pri nting Pre ss, Directora te ® f Ptg. & Sty., Assa m (Ex-G azett e; . No.2 05--1,600+2,500—12-1 0-1976 .