The Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1972

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No.121  Sh illon g, Frida y, Octo be r 13, 1972, 21st Asv in a,
■  1894 (S .E .)
GOVERNMENT OF ASSAM 
ORD ERS  BY THE GOV ERNOR
LAW DEPARTMENT
NOTIFICATIONS 
Th e 12th Oc tob er 1972
No.LJL.15 7/72/7 .—Th e following Act of the  Assam Legislative Assembly 
which received the assent of the Governor is he reby published for gen eral 
infornaatiftn.
ASSAM AC T XX IV  OF  19 72
(R eceiv ed  th e as se nt o f th e Gov ernor on th e 10th Oc tob er, 1972)
TH E ASSAM  FI XATI ON OF  CE ILIN G ON LAND  HO LD INGS  
(AM ENDM ENT) ACT, 197 2
[Published in the  Assam Gazette,  Ex tra ordin ary , dated  the 13th Oct obe r, 
1972]
An
Act
fu rt he r to am en d the Ass am  Fix ation o f  
Ce lling  on  Lan d H oldi ng s Act, 1956
Pream ble Whereas it is expe dien t furthe r to ame nd the
Assam Fixa tion of Ceiling on Land Hol dings Act, A ss am  Act I 
1956, her ein after called the principal A c t/ in  the of  1 9 5 7  
ma nn er here inaf ter appearing;

50 88  ' t o  50  Axfehx,
JO44 TH E ASSAM GA ZETTE, EX TR AO RD IN AR Y, OC T. 13, 197 2
It i»  hereby enacted  in the  Tw enty- third Year 
of the Republic of Ind ia as follows: —
Short title, 1  •  (1) This Act m ay be called the Assam Fixation 
exte nt and of Gelling on La nd  Hold ings  (Am endm ent) Act, 
commence- 1972.
ment.
(2) It  shall have the like extent as the  principal
Act.
(3) It shall come into  force at once.
Amend- 2.  In Section 1  of the prin cipal Act, in sub-sec- 
ment of Sec- ti on (2), after the word and  punctua tio n “ Lakhim-
1  of pu r,”  the  word and pun ctu ation “ Di brug arh,” shall
Iof'l9 5A Ct inserted.
3. In Section 2 o f the  princip al Act,—
Amend­
men t of Sec­
tion 2 of 
Assam Act 
I of 195 7.
(1) Th e existing sub-clauses Nos. (b) and  (c) (iii) 
shall be deleted and  the existing sub-clauses (a), (c) 
(i), (c) (ii), (c) (iv), (c) (v) and  (d) shall be re-num ber­
ed as sub-section (1), (2) (a), (2) (b), (2) (c), (2) (d) 
and (3) respectively.
(2) For  the  re-n umbered sub-clause (2) (b), sub­
stit ute  the following: —
“ (2) (b). Lan ds exceeding 50 bighas, utilised for 
large-scale cultivation of citrus in a com pact  
block by any perso n before the first day of 
Jan uar y, 1955”.
(3) For the re-num bered sub-clause (2) (c) , sub­
stitute the  following:—
“ (2) (c). Lan ds held by a mill, a factory, or a 
workshop, as may be req uir ed for the  purposes 
of the expansion of th e mill 3 factory , or work­
shop, or for ancillary purposes of the mill, 
factory, worksho p, such as setting u p of 
schools, dispensaries, and road s, bu t not 
for any oth er purpo ses” .
(4) For the re-num be red sub-clause (2) (d),  sub ­
stitute the following :—

r
J , <sprhte er,  b o sa
TH E ASSAM GAZET TE, EXTRAO RD INA RY , OC T. 13, 1972 1045
“ (2; (d). Lan ds held by a co-o pera tive farming 
society for cultivation of sugar-cane, only for the pur­
pose of feedin g a co-ope rative sugar factory ” .
(5) Th e explana tion  at the end of the section shall 
be deleted.
Am end -. 4. In  Se ctions  of the  prin cipal Act,— 
m ea t ot S ec­
tio n S  of
Assam Act I (1) in Cause (a), the pu nctua tion ( ; )  semi- 
of 19 57 . colon at the end shall be sub stituted T oy the pun c­
tua tion ( , )  comma, and ther eafter the following shall
be inse rted , namely :—
“arb ori cul ture, piscicultu re, piggery, anim al 
hus bandry, pou ltry and other allied pursuits ; ”
(2) clause (e) sh al l be deleted.
(3) in clause (f) the semi-colon at  the end  shall 
be deleted and  the  following shall be add ed, 
namely : —
“a nd also includes lan d which is or may be uti­
lised for quarr yin g stones ; ”
(4) in clause fk ),—
(i) in sub-clause (iii) in between the  words 
‘village” and “within” the words “o r tow n” shall 
be inserted.
(ii) in the  proviso, for the  words “ twenty-five” 
occurring in betw een the  words “of”  an d “yea rs” 
the words “twen ty-one” shall be substitu ted.
Am end ment 5. In Section 4 of the prin cipal Ac t,-—  
of  Sec tion  4
of  Assam 
Act I of
19 57 . (1) in sub-section (1),—
(a) for the figure “ 75” occurring in betw een 
the words “ of” and “ bighas” the figure “ 50” shall 
be sub stituted.
(b) in the proviso, for the figure “ 30” occur= 
ring  in between the  words “ of ” an d “ bigh as” , 
the figure “ 15” shall be substitu ted.
 
 
50 84  ‘ ass?? ssn sT ^g , bo  'SR& hR, b S s> 9 ^
1046  THE ASS AM  GA ZE TT E, EX TR AO RD IN AR Y, OC T. 13, 1972
.  (2) in sub-section (2) ,—
(a) for the words “ this Act” the  word s “ the
Assam Fixation of Ceiling on Land Hol dings Assam Act 
(Amendm ent) Act, 1970” shall be substituted. VIII of 1971.
(b) in the  Expla nation ,—
(i) in item (v), for the word “ playgroun ds” the 
word  “pla ygrou nd” shall be sub stit ute d.
(3) in sub-se ction (5),—
(a) for the words “ this Act” , the words “ the Assam Act 
Assam Fixation of C eiling on La nd  Hoi -V III ® f 
dings (Amendment) Act, 1970” shall be 1 971. 
substituted,
(b) the  word “ of ”  occurring in between the 
words “s uch ” an d “ lim it” shall be 
dele led.
(4) in sub  section (6). for t he word s “ this Ac t” 
wherever they occur the  words, “ the  Ass am Fixation Assam Act 
of Ceilii g on Land Holdings (Am endment) Act °'
1970” shall be substituted. ' ' ‘
Amendm ent 6. section 23 of the principal Act, in 
o q Se< -CAr«m c , a u s e  (b)» f o r the figure “ 100” occurring in between 
Act"  I of the  woids “of ” an d- “ bigh as” , the figure “50” shah 
1957. be sub stituted.
MD. SAA DULLA H,
Jo in t Secy, to the  Govt, of Assam,
Law  Dep artm ent.

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