LexThe Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1986
Assam · state statute
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*U '5 * -~ 5 > * Registered No. A— 12
THE ASSAM GAZETTE
EXTR AO RD INA RY
a T » ® w a sp T f’ ro
PUBLISHED BY AUT HOR ITY
K 156 fit 'l l, 25 1991 , 3 1913 ("i^ 5)
< o 156 Oi?pur W eJ ne sl av , 25th Sep tem ber, 1991, 3rd Atv jua
1913 (S. E.)
GOVERNMEN T OF ASSAM
ORDER S BY THE GOVERNO R
LE GI SL AT IV E DE PA RT ME NT : LEG ISLA TIVE BR AN CH
NOT IFIC ATION
Th e 24th Se pt em be r 1991
■ /. 'f ’ ~ “
No.LG L.78/83/90.—T he fol low ing Ac t of th e Assam
Leg islativ e As semb ly whi ch rece ived th e as se nt of th e
Pre si den t is he re by pu bl ishe d for ge ne ra l info rm atio n.
9 S > 4 the AS SA M GAZETTE. EXTRAORDINA RY, SEPT. 25, 1991
As sam Ac t No. VI II of 1991
(Receiv ed th e as se nt o f t he P re si de nt on 11th Se pt em be r,
1991).
TH E ASSAM FIXA TI ON OF CE ILIN G ON LA ND
HO LD INGS (AM ENDM ENT) Act, 1986.
An
Ac t
fu rt h er to am en d th e As sam Fi xa tion of Ce iling on La nd
Ho ldings Act, 1956.
Preamb le W he re as it is ex pe di en t fu rt h er to I
AQS
f
a™ ^7t
am en d th e As sam Fi xa tion of Ce iling on
La nd Ho ldi ng s Act, 1956 here -i n-a ft er
ca lle d th e pr in ci pa l Ac t in th e m an ne r
here -i n-a ft er ap pe ar in g ;
It is he re by en ac te d in th e T hir ty -
Se ve nt h Yea r of th e Re pu blic of In di a as
follo ws :—
ex te n t ’an d 1. (1) Th is Ac t m ay be calle ^ th e
m e n ’ tmenCP_ ^ s s a m Fi xa tion of Ce iling on La nd Hol
ding s (A men dm en t) Act, 1986.
(2) It sh al l ex te nd to th e di st rict s of
Kam ru p, Nal ba ri, Pra gj yo tish pu r, Bar -
pe ta, K ok ra jh ar , Goa lp ara, Dhu bri;
D ar ra ng , So ni tp ur , Lak hi m pu r, D ib ru -
ga rh , SSibsagar, Jo rh at, Nagao n; Cac ha r
an d K ar im ga nj in th e Sta te of Ass am.
(3) It sh al l come in to force w ith
im m ed iate effe ct.
Am end ment 2. In th e pr in ci pa l Act, in Se cti on 7,—
of A ssam " (a) fo r su b- se ct io n (6), th e follo wi ng sh all
be su bs titu te d, na m el y :—Act I of
1957.
"(6) w itho ut pre ju dic e to an y actio n
unde r an y ot he r pr ov isio n of th is Act, th e
Sta te G ov er nm en t m ay of its ow n mo tion,
w ithi n a pe rio d of 1 (one) yea r or on
ap pl ic at io r if filed w ithi n 90 da ys fro m
th e da te of pu bl ic at io n of th e fin al st ate
m en t un de r su b- se ct io n (4) or from th e
THE AS SA M GAZETTE. EXT RAORDIN ARY. SEPT. 25 * 1991 985
date on which the Assam Fixatio n of
Ceiling on Land Holdings (Amendment)
Act , 1986 shall come into force, whichever
is later, call any record relating to any
final statement and may pass such order
or orders as it deems fit after giving the
person or persons concerned an oppor
tun ity of being hear d.”
(b) Af ter sub-se ction (6 ) so substitu ted,
the following shall be inserted as sub
section (6a ), nam el y:—
"(6a) with out prejudice to any action
under any other provision of this Act,
the State Gove rnment on its own motion,
for ends of justi ce and/or for exceptional
circum stances to be recorde d in writing,
may rev iew of any order passed earl ier
and may call for any records rela ting to
any final statem ent with in a period of
3 years and pass such order or orders as
it deems fit, afte r giving the person or
persons concerned an opportu nity of
being heard.”
Re peal ar Q 3 (i) The Assam Fixa tion of Ceiling on A c
Land Holdings (Amendment) Act, 1984 is °
her eby repealed.
(2 ) Notw ithstanding such repeal, any
action taken, decision given, order made,
anythin g done or any proceedings com
menced under the provisions of the Act so
repea led and in force imm ediately befor e
such repe al shall continue in force and
shall be deemed to have been given, done,
taken or commenced under the correspon
ding provisions of this Act.
K. LA SK AR ,
Secretary to the Govt, of Assam,
Leg isla tive Departm ent.
GTJW AHAT I—Printed and pub l s i d j by t! e D> ' I hec tor (P).* Dir ecto rate of Pig. and
S ty , Assf.ni, Guw ahati—2 i (Fx. Gazette) No. 311-8 80 -500 -25 -9- 19 9