The Registration (Assam Amendment) Act, 2009

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THE ASSAM GAZETTE
EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
40 7 f e w ,  W TH , 30  f e w ,  2009, 9 1931 ( * fe
No.  4 07  D is pu r, W ed ne sd ay , 30 th  D ec em be r, 2 00 9,  9t h Pau sh a,  1931 (S .E .)
G O V E R N M E N T  OF A SSA M
O R D ER S B Y  TH E G O V ER N O R
LE GIS LA TI VE DEPA RTM EN T ::  LE GIS LA TI VE B R A N C H
NOTIFICATION
The  30th  Dec em be r, 20 09
No. L GL .11/2008/31. -  T he fo ll o w in g  A ct o f  the A ss am  L e g is la ti v e  A sse m b ly  w h ic h  
re ceiv ed  t he asse n t o f  the P re sid e n t is h e re b y  p u b li sh e d  fo r g e n era l in fo rm a ti o n .
A S S A M  A C T  N O . XXIX  O F 2 0 0 9  
(R e c e iv e d  t h e  a sse n t o f  th e  P re sid e n t o n  5 th  D e c e m b e r,  2 0 0 9 )
THE REG ISTRATIO N (ASS AM AMEND MENT) ACT, 2009
A N
A C T
fur the r to  a me nd  th e Re gis tra tio n Act, 1908, i n its a pp lic ation to th e State  o f As sam .
Prea mble W he reas it is  e xp edien t fur the r to a me nd
the Re gistr ati on  Act, 1908, he rea fte r ref erred Ac t N o. 
to as the pri ncipa l Ac t, in its ap pli cat ion to the XV I o f 
State  o f As sam ; 1908
It is h ere by  enacte d in the  s ix tiet h y ear 
o f the  R ep ub lic  o f India  as follo ws

2122 THE AS SA M GA ZETTE, EXT RAO RDINAR Y, DE CE MB ER  30, 2009
J  -Short title, 1 . 
extend and 
commencement
(1) This Act may be called the Registration (Assam 
Amendment) Act, 2009.
(2) It extends to the whole of Assam.
(3) It shall come into force at once,
Insertion 2. 
of  new 
Section 21A
In the principal Act, after the existing section 21, 
the following new section 21 A shall be inserted, 
namely:-'
“No registration 
of  non- testamen­
tary instruments 
without no 
objection 
certificate
21 A. Notwithstanding anything contained in any 
other provision of  this Act, no non - testamentary 
instrument relating to immovable property shall 
be accepted for registration .u nle ss  the Deputy 
Commissioner of the concerned district issues a 
No Objection Certificate containing the description 
of  such immovable property to be transferred and also 
such other No objection Certificates, which are 
required to be issued by the Deputy Commissioner or 
any other Authority under any law for the time being 
in force or under any Executive Instruction , Order etc. 
issued by the State Government from time to time;
Provided that all such No Objection 
Certificates shall be issued within a period of  thirty 
days from the date of  the receipt of  application and 
in case No Objection Certificate is not issued within 
the stipulated period of  thirty days, a speaking order 
with reasons there of shall be issued to the applicant 
within the said stipulated period.”
MO HD. A. HAQUE,
Sec retary  to th e G overn me nt o f Assam, 
Legislative Dep artm ent.
GUWAHATI-Printed and Pub lished by the Dy. Director (P&S), Direc torate of Ptg. & Sty., Assam, Guwahati-21, 
(Ex-Gazette) N o .8 3-500-600-30-12-2009.

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