The Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1959

The 17th August 1960
No  LJL .28/S9. —The following Act of the Assam Legislative Assembly 
which received the  assent of the Presiden t is hereby pub lished for general 
information.
( R ec ei ve d th e ass en t o f th e P re si den t on  th e 10th Aug us t 1960 )
ASSAM  ACT N o. X X V II  OF 1960
TH E ASSAM FIXA TION  OF CE ILIN G ON 
LAND  HO LD IN GS  (AM END MENT)
ACT', 195 9
(As passed by the Assembly)
[Pu blished in the Assa m Gaz ette , Ext raordin ary, dated the 17ih August 1960] 
An 
Act
further to am end the Assam Fixa tion of Ceiling on Assam Act 
Land Holdings Act, 1956 I ot D5 7.
Preamble. Whereas it is expedient furt her to am end the Asturfi Act
Assam Fixation of Ceiling on la n d  ^Holdings Act, 1 o f  ,9 5 ^ - 
1956, h ereinafter called the Principal Act, in the man ­
ner  hereinafter appearing ;
 
2
It  is hereby ena cted in the  Elev enth  Year of the 
Rep ublic of In di a as follows:—
Short ti tl e  ( 0  This Act mav be calle d the  A>sam Fixa tion 
exte nt an d ° f C eiling on La ud  H.id ings  (Am endment) Act, I960, 
co mtnetice-
(2) It shall have the  like extent as the Principa l
Act.
(3) It shall come into force a t once.
Am end me nt 2. In  sectio n 3 of the  Principa l Act, the following
» f sectio n 1 shall be substitu ted  foi clause ( /) , name ly;  • •  of Ass am  , '
A ct 1  o f
1957. “ (j)  ‘person* includes a family, a comp mv and
a bod y corpo tat e ; ”
Am endm ent 3. In su bs ec tio n (1) of section 4 of the Principal 
of  se ct  ion 4  Act, the  following commas and the  words shall he
of A ® 8™ , om itte d, nam ely 1 —Act I of ’
1957.
eith er by himse lf or t hro ugh any mem ber of 
his fam ily,” .
AmtalBiew 4. In section 5 o f the  Prin cipa l Act, the following 
of secti on  5 words and  the  com ma shall be om itted , na me ly:— - of Ass am
Act I  of
1957,
“ either by himself or thro ugh any mem ber of his 
fa mily,**.
Am en dm en t 5, In  sub-section (I) of  section 7 of the  Principa l 
°J  section 7 ^ct,  the  following wor ds sha ll be om itted , namely ;— -  
Act  I  o f
B57 , “on th eir own behalf an d on behalf of the ir
family” ,
Am endm ent 6. In  section  16 o f the  Prin cipal Act, in sub-section 
o f section H  (2) the “ full st op ” at  the end shall be deleted  a nd 
I of P 957. Ct ^ l e following shall be added, na mely:—
“ , on the sam e ra te  o f rev enu e or rent for such 
class of lan d in th e nei ghbourh ood.”
Am endm ent 7. In  sub-section (1) of  section 19 of the  Prin cipal 
of station .1 9  Act, the  fo llowing wor ds and comm as shall be o mitted , 
of A ssam  A c*  namely
I  o f 19 57 ® *
“ , either by  himself, or through any member of
his family,” and “ or an y member of  his family,’* .

3
Amendment 8.  In  section 20 o f the Prin cipa l Act, in sub-section
of section 20 the  following words shall be omitted, nam ely: —oi  Assam Act
“eith er by himself or thro ugh  any mem ber of his 
fam ily” .
Am endmen t 9. In  sub-se ction (1) of  section 22 of the  Principe 1  
otsection 22 Ac t, the  following words and  comm as shall be om itte c, 
of Assam Ac t nam elv :—I of 1957. 7
“ either by himself or throu gh  a ny mem ber of his 
fam ily,”  and  “o r any  mem ber of his family,” .
Amendment 10. In clause ( Z > )  of section 23 of the  Principal Act. 
o f Assam Ac t t ^l e blo w in g words shall be om itte d, na mely:—
[o f 1957.
“ or any memb er o f his family” .
P. C. DAS.
Dy. Secy, to the  Govt, of Assam, Law Dep tt

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