The Assam Co-operative Land Mortgage Bank (Amendment) Act, 1964

The 2nd Decem ber 1964
No.L JL  .40/64/4.—The following Act of the  Assam Legislative Assembly 
which received the assent of the  G over nor is hereby published for gen eral 
info rma tion .
Pream ble
(Received the assent of  the Governor on the 28th November, 196 4)
ASSAM  ACT XX IV  OF  1964
TH E ASSAM CO -O PE RA TIVE  LAND  MOR TG AG E BANK 
(AM ENDM ENT) ACT, 1964
[Published in the Assam Gazette  Ext raordin ary, date d the 3rd December, 
1964].
An
Act *
to am end the Assam Co-operative Land Mortgage Bank Act, 198 0
Whereas it is expedien t to amend the Assam Assam Act 
Co-operative Land Mortgage B^nk Act, i96 0, herein- 1 °1  1 9 6 1  
after called the principal Act, in the  manner herein­
afte r appearing ;
It is hereby enac ted in the  Fifteenth Year  of the  
Rep ublic of I dia  as follows: —
1. ( i)  This Act may be called the Assam Co ­
operativ e Land Mortga ge Bank (Am endm ent) Act,
1964.
(2) It  shall have the like extent as the  pri nci­
pal  Act.
(3) It shall come into force at once.
2. In  Section 8 of the prin cipa l Act, in sub­
section (1),—
Act 1  of
1961. (1) betw een the words ‘ in favo ur of ’  and
‘a Mortga ge Bank’ t he words ‘the Central Mortgage 
Bank or ’  shall be inserted ;
(2) between the  words ‘the’ and ‘Com mittee’ 
the  words ‘Board o r the ’ shall be inserted ;
(3) betw een the words ‘the ’  and  ‘said’ the 
words ‘Cen tral  Mortgage Bank or the’ shall be 
inserted.
Short title, 
extent and 
commence­
ment.
Amendm ent 
of  Section 8

2
Am end me nt 3, j n  Sectio n 11 of the prin cipal Act, in sub-
Act 1  of 
196 1.
(1) betw een the words 'th e’ and  ’Mortgage 
Bank’ the words ‘Central Mortgage Bank  and  the’ 
shall be inserted ;
(2) betw een the  words ‘Mortgage dee d’ and  
‘the Comm ittee ’  the words ‘the Board  or’ shall be 
inserted.
Am endm ent 4. In sub section (1) o f Section 12  of the prin cipa l of Section . .
12 o f Assam -
Act 1  ol
1961. (1)  between the words ‘thereof’ an d ‘the
Com mittee’ th e words ‘the Board or’ shall be inserted 
and the  words ‘of a Mortgage Bank’ o ccurring after 
the  word  ‘Comm ittee ’  shall be deleted ;
(2) between the words ‘such’ and ‘Com mit tee’  
the words ‘Board or the’ shall be inserted ;
Amendment 5. In  Section 13  of the  prin cipal Ac t,— 
of Section ,
13  of Assam (1) j n  sub-section ( !) ,— •Act 1  of k v 7
1961.
(a) between the  words ‘the’ and ‘Com mittee’
the words ‘Board or th e’ shall be in ­
serted 'a nd the  words ‘of the  Mort­
gaged Bank’ occurring after the word 
‘Comm ittee’ shall be dele ted ;
(b) in clause (a), between the words ‘to’ an d
‘the’  the  words ‘the Centr al Mort ­
gage Bank or’  shall be inserted ;
(2) in sub-section (2), between the words 
‘made ’ and  ‘the Com mit tee’  the words ‘the Board or ’ 
shall be inserted ;
(3) between the words ‘disa llow ed’ and ‘the 
Com mit tee’  the words ‘the Board or ’ shall be inser­
ted.
Amendment 6. In  Section 16 of the prin cipal Act, in sub- 
of Section section (1), between the  words ‘in favour of ’  and  ‘the’
16 of Assam the wor ds ‘the Centra l Mortgag e Bank or ’ shall be 
A m i .
Amendm ent 7. In Sectio n 17  of the prin cipal Act, in sub- 
of Section Se Cti On  (1), be tween the words ‘of’  a n d ‘a Mortgage
17 AVa ^lr Bank’,  the words ‘the Centra l Mortgage  Bank or ’  
1961, shall be inserted.

3
amendment 8, In  Section 18 of the  principa l Act, betw een 
18  of Assam t ^l e  w o r ds ‘agai nst ’ and ‘the Mortgag e Bank’ the
A c t I of words ‘the Central Mortgag e Bank or ’  shall be
1961. inse rted .
Amendment 9. In  Section 22 of the  prin cipa l Act,— of  Section r  1
22 of Assam
Act I cf
19 61 . (J) betw een the words ‘to’ and  ‘a Mortgage
Bank’ the words ‘the Ce ntr al Mortgag e Bank or ’ 
shall be inserted ;
(2) between the  words ‘by’ and  ‘the’ the  words 
‘the Board or’ shall be inserted and  the words ‘of the 
Mortga ge Bank’ o ccurring afte r the word ‘Com mittee’ 
shall be deleted ;
(3) between the words ‘deter min ed by’  and  
‘th e’ the words ‘the Board or’  shall be inserted ;
(4) in the Explanation, between the  words 
‘ the ’ and ‘Mortgage Bank’ the words ‘Central Mo rt­
gage Bank or the’ shall be inse rted .
Amendment 10, In  section 23 of the piinc ipa l Act,—
23 of Assam (1) for sub-section (1), the  following shall be
Act I of substituted , name ly:  —
19 61,
“ (1) Th e Tru stee may direct the  Board 
or the  Com mittee, and the  Board may  direct 
the  Comm ittee  to take action against a defaulter 
under section 8, section 11  or section 12 and if  
the  Board or the  Comm ittee  neglects or fails to do so, 
the  Tru stee or the Board  may  take such ac tio n.” ;
(2) in sub-se ction (3),—
(a) between the  words ‘to’ an d ‘Mor tga ge Bank’
the words ‘the Central Mortgage Bank 
or the’ shall be inserted ;
(b) for the word ‘its’  occu rring  between the
words ‘to’ and  ‘Com mittee ’  the  words 
‘the Board or the’ sh all be substitu ted.
Amencln ent 
of Section 
25 of Assam
Act I of 
196 1.
11.  In  Section 25 of the  prin cipa l Act,—
(1) between the words ‘in favo ur of’ a n d ‘a
Mortgage Bank ’  the words ‘the Central 
Mortgag e Bank or’  shall be inserted ;
(2) between the words ‘give’ and ‘the Mort ­
gage Bank’ the words ‘the Central Mort­
gage Bank or ’  shall fc e inserted.
Amendment 12. In  section 26 of the princi pal  Act, in clause (a' 
° f  Se cti on  betw een the words ‘be pai d to’ and ‘the Mortgag e
Ac t TT f Bank ’  the words ‘the Central Mortgag e Bank or’  
I96I. shall be in serte d.

4
Amendment  
of Section  
28 of Assam
Act I of  
1961.
13. In  Section 28 of the  principal Act,—
(1) in sub-section (1), between the w ord s‘in
favo ur o f’  an d ‘Mortgage Ban k’  the 
words ‘the Ce ntr al Mortgage Bank or’ 
shall be inserted ;
(2) in sub-section (2), in the proviso, between 
the words ‘by the ’ and ‘Mo rtgage  Bank’ 
the  words ‘Central Mortga ge Bank or 
th e’ s hall be inserted.
U. TA HB ILD AR ,
Deputy Secy, to the Govt, of Assam.
Law Depa rtment

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