The Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1984

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Registered No, A-12
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The  Assam Gazette 
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EXTRAO RDINARY
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PU BU SB BD  BY AUTHORITY
sr c 88 18 afete r, 1934, 29 s’® , 1906  ( w ;
No. 88 P :spur, Wednesday, 18t h Ap ril, 1984, 29ih Ch ak ra,  
1906 (S. E.)
GOVE RNME NT OF ASS AM
. ORD ERS BY THE GOVE RNOR
LEGISLAT IVE DEPARTMENT : LEGIS LATIVE BRANCH
-  A*  ~ j  .
NOTIFICATIO N
The 18th Ap ril 198 4
N6.LGL.78/83/21.—The following Act of the Assam  Legislativ e 
Assemb ly which received the asse nt of the  Governor is her eby  
pub lish ed for  gen eral information.

912 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 18 , 19 84
ASSAM ACT NO. XV OF 198 4  
(Received the assent of the Governor on 16th April, 1984)
THE ASSAM FIXATION OF CEILING ON LAND 
HOLDINGS (AMENDMENT) ACT, 1984.
fu rthe r to amend the Assam Fix atio n of Ceiling on Land  Holdings 
Act, 195 6.
Short title,  
extent and  
comm ence­
ment.
Amendment 
of Section 7
P re a m b le . Whereas it is expedient to amend the Assam Act 
Assam Fixation of Ceiling on Land Hoi- Io f l957 ’  
dings Act, 19 56  hereinafter called the 
Principal Act in the manner hereinafter 
appearing;
«  ; )  r  '  -  ' ■  1
It is hereby enacted in the Thirty - 
fifth Year of the Republic of India as 
follows :—
1 . (1 ) This Act^may be called the 
Assam Fixation of Ceiling on 
Land Holdings (Amendment)
Act, 19 84 .
(2 ) It shall have the like extent 
as the Principal Act.
(3 ) It shall come Into force at onc e.
2. In the Principal Act, in Section 7,
sub-section (6 ), the following shall
A ci 'T of " be substituted, namely :—
1957. ;y.
"(6) Without prejudice to any action 
under any other provision of this 
Act, the State Government may 
of its own motion, within a period 
of 3 years or on application if filed  
within 90  days from the date of
for i

THE ASSAM GAZETTE, EXTRAORDINAR Y APRIL 18 , 19 84  913
publication of the final statem ent 
under sub-s ection  (4 ) or from  the 
date on whi ch the Assam Fixa tion 
of Ceil ing on Land  Holdings 
(Amendment) Act, 1984 shall 
come into force, wh ich eve r is 
later , call for any record relating 
to any final statement  and may 
pass such orders as it deems fit 
after giving  the person or persons 
concerned an oppo rtunity of be­
ing heard” .
in se rt io n  of  3. in Section  7, afte r sub-se ction (6 ), 
su b se ct io n  followi ng shall be inserted as sub­
section 6(a ), n am el y:—
"Without prejudice to any  action 
under any other provisions of this
. Ac t, the State Governm ent of its 
own motion, for ends of justice 
and/or for exce ptio nal circ um­
stances to be record ed in writing, 
for rev iew  of any  orders including 
orders once passed by it, may call 
for any records rela ting  to any  final 
statement  at any  time and m ay pass 
such orders as it deems fit, afte r 
giv ing  the person or persons con­
cerned  an opp ortu nity  of being 
heard” .
MD. SA’ ADULLAH, 
Se cre tar y to the  Govt, of Assam,
Legislative Dep artm ent.
l "AU HA TT-P rint ed  and published by the  Supdt. i/c ., Assam Govt. Printing P»e«s  
(Ex-G azette) No .17 5— 1,040—2 50 —18-4 -19 84.

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