The Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1993

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T O
TH E ASSAM GAZE'r T
'S fS T lq R e i
' X TR A O R D IN A R >
< * f  «l^i a^ sl U f^ s
published  by aut horiiv
sr t 58 fa ’t’H, 14 c* i, 1  ‘93, 24 ^T«f 1915 (*t^)
No. 58 ” i»pur F»id »> 14th day, ‘'*3 24th Vai akha  
1915 ( S. E )
G O VER N M EN T F ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE  DEPARTMENT :  LEGISLATIVE 
BRANCH
NOTIFICATION
The 13th May 1993
No. LGL. 78/83/133.—The following Act °f the  Assam Legisla­
tive  Assembly wh ich  received <h e assent of the  Governor is her eby  
pub lish ed for gen eral information.
 
I
3 /6  THE ASSAM GAZETTE, EXTRAORDINARY, MAY. 14 , 19 93
ASSAM ACT NO X OF 1993.
(Received the assent of the  Governor on the 12th May, 1993)
THE ASSAM FIXATION OF CEILING ON LAND 
HOLDINGS (AMENDMENT) ACT, 1993
AN
ACT
fu rth er  to amend the  Assam Fixatio n of Ceiling on Land  
Holdings Act, 195 6.
pr- amW e  Whe reas it is necessary to amend the  Assam 
Fixatio n of Ceiling on Land Holdings Act, 195 6 
herei nafte r called the  prin cipal Act, in the 
manne r he rei nafte r ap pe aring;
It is hereb y enac ted in the  Fo rty -fo urth Year 
of the Republic  of India as follows :—
ex te nt ’  an d 1 - (1) This Act may be called the Assam Fix a- 
comm ence-tion  of Ceiling on Lan d Hold ings (Amendment) 
n‘e n t Act, 199 3. 1
(2)  It shall extend  to the Districts  of (1)  Goal- 
para (2) Dhubri (3)  Ko kra jha r (4)  Bongaigaon 
(5) Barpe ta (6)  Nalbari (7) Kamrup (8) Darrang 
(9) Sonitpur  (10) Lakhimpur (11) Dhemaji 
(12 ) Nagao n (13 ) Morigaon (14 ) Sibsaga r (15) Jo r- 
ha t (16 ) Golagha t (17 ) Cachar (18 ) Kar img anj 
(19) Hailaka ndi (20) Dib rug arh  (21 ) Tinsukia in 
the  St ate' of Assam.
(3) It shall come into force at once.
Amendment 2.  In the  prin cipal Act, in section 7,—
of Sec. 7 .f  
Assam Act
i of 1957.. (a ) For sub- section (6), the  follow ing shall be
substituted, na m ely: —
"(6) Wit hou t prejudice to any action under  
any oth er provision of this Act, the  Sta te Govern­
me nt may, on its own motion or on application, 
if filed within a period of 1  (one) year from  the

.rife  ASS AM GAZETTE. EXTRAORDINA RY, MAY, 14, 1  »93 377
date of publication of the final statem ent under 
sub-section  (4 ) or from the date on whi ch the 
Assam  Fixatio n of Ceiling on Land  Holdings 
(Amendment) Act, 1993 shall come into force, 
whicheve r is later, call for any record rela ting  to 
any final statem ent and may  pass such order or 
orders as it deems fit afte r giving the person or 
persons concerned an oppo rtunity of being  heard.”
(b) In the princ ipal Act, in section 7, sub­
section "6 (a)” shall be deleted.
K. LASKAR,
Secre tary to the  Govt, of Assam, 
Legislative Dep artm ent,
GUWAH ATI— Printed and Published by the Dy. Director (P), Directo rate  of 
Ptg.&Sty. Assam, Guwahati-21, (Ex-Gazette) No. 115-865 -500 -14- 5-19 93.

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