The Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1962

73
ASSA M ACT XX OF 1962
THE ASSAM FIX A T IO N  OF C E H ’NG ON LA ND HOL DI NG S 
(AME ND ME NT ) AC T, 1962
(Passed by the Assembly}
(R ec eive d the as se nt o f the Go ver nor on  the  3rd  Se pt em be r 1962)
[Publis hed  in the Assam  Ga zette, Ex traord ina ry, date d the 5th September 
1962]
An
Ac t
furth er to amend t'ne  Assam Fixatio n o f Ceiling on Lan d  
Holdin gs Ac t, 195b
Preamble Whereas it is expedient f urt her to amend  the  Assam A ss am  Act 
Fix ation of  Ceiling on La nd  Holdings Act, 1956, o l  19 5 ?' 
here inafter  ca lled the princi pal  Act, in the  manner 
hereinafte r appe ari ng  ;
It  is hereby  ena cted  in the Th irteenth  Yea r of the 
Repub lic of In di a as follows:—
*
Short ti tl e, 1.  (i)  This Act may  be called the Assam Fixation 
comm: nee- C eil in g on La nd  Hold ings (Amendm ent) Act, 1962. 
ment,
(2) It shall hav e the like extent as the prin cipal
Act.
(3) It  shall come into force a t once;
Substitution 2. For Section 2 of the  prin cipal Ac t, the  following
of section 2 shall be substituted, namelyof Assam
Act 1  of 1957.
‘*2, Exceptions—Th e provisions of this Act, shall not 
apply to
(a) lands  held by the  Sta te Gov ernm ent or by th e 
Union Go vern men t or by any Loca l Atho - 
rity ;
(b) land s belonging to any religous or cha rita ble
institution of a pub lic nature ;
(c) (i) lands held for a  special cultiva tion  o tea or
purposes ancillary  thereto ,
(ii) lands exceeeing 150 bigh as, utilized  for
large-scale cultivation of citrus in a com­
pac t block by any person  before the first 
day of Ja nu ary, 1955,
 
74
(iii) lands  utilized by efficiently managed farms
on which heavy investme nt or perm anent 
str uc tur al improvements have been made 
and  whose break-up  is likely to lead  to a 
fall in production , and
(iv) lands  held by a mill, factory or workshop
as may be req uir ed for the purposes of 
the  expa nsion  of the  mill, fact ory or 
workshop or for ancillary purposes of the 
mill, factory or workshop, such as s etting  
up of schools, dispensaries and  roads bu t 
not for growing crops for use i n the  mill, 
factory or workshop ;
(v) land s held by a sugar factory or a co-ope ­
rative  farm ing society for cultiva tion  of 
suga r-cane for the  pu rpose of such fac­
tory :
Provide d th at , if at any time , such land s cease to be  
utilized for t he purposes men tioned here in, the  provi­
sions of this Act shall apply.
(d) land s vesting in a Gram Sab ha un de r the  Assam Act I 
Assam Gram dan  Act, 1961 ; °f 1962.
Expla natio n.—Lands held by ten ants (other  than 
tea  garde n labourers) with in estates settle d for cul­
tiva tion  of tea  shall not be dee med  to be held for 
special cultivation or for purposes ancillary  thereto.”
Amendment 3.  For  sub-section (2) of Section 28 of  the prin-  
28 o f^ th e Act, the  following shall be sub stituted,
Assam Act I n am ely .
cf 19 5 7 .
“ (2) Th e Board  shall consist of six members, 
name ly: —
(a) two non-official mem bers  nominat ed by the 
Sta te Gov ernm ent,
(b) three Officers of the Sta te Gov ernm ent, 
namely: —
(i) the  Commissioner of Plains Division,
(ii) the  Secretary  to the  Governme nt of Assam
in the Rev enue De partm ent,
(iii) the  La nd  Reforms Officer who shall also
be th e Secretary  to the  Board ,
(c) a Chairman nominated by the State 
Government.”

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