The Assam Hindu Womens Rights to Property (Extension to Agricultural Land) Act, 1943

ASSAM  ACT X II I OF 1943.
TH E ASSAM HIND U WOM EN ’S  RI GH TS  TO
PR OP ER TY  (EXT EN SIO N TO  AG RI CU L­
TU RA L LAND) AC T, 1943.
[Passed by the Assam Legislature.]
(Received the assent of th e Gove rnor on the 7th Dece mber 1943 . 
[Published in the Ass am Ga zelle of the 15th December 1943.]
An  Ac t to exten d the operation o f the Hindu  Women ’s  
Ri gh ts to Property A ct,  19 37 , and  the Hi nd u Wom en’s  
Ri gh ts to Properly {Amendm ent) Ac t, 19 38 , to Agricultura l  
lan d in the Province o f Assam .
Whfreas the Hin du Wom en’s Righ ts to Property 
Act, 1937, and the Hindu Women’s Rights to Proper­
ty (Ame ndment) Act, 1938, purpo rt to give better 
righ ts to women in respect of p rope rty in general ;
And where as transactions have alre ady  taken place 
in the  Provin ce on the basis th at  women had  acq uired 
be ttir  rights under  the said Acts in respect of agricul­
tur al land  as well as other kinds of pro per ty ;
And where as it has now been established that 
the said Acts do not ope rate to give them bet ter 
rights in respect of agr icu ltural land :
Price 1 ann or Id .
t

2
com men ce­
men t.
And where as in order to val ida te those  transa c­
tions as well as to give w omen  in future  those better 
righ ts and for o the r purposes, it is expedien t to extend 
the operatio n of the said Acts to agr icultur al land 
with  retrospective effect, bu t with cert ain savings ;
It is he reby enacted  as follows :—
Short  titl e, l  ,(l ) This  Act may be called the  Assam Hin du 
exten t an  \y o m e n ’s R igh ts to Property (Extension to Agricu ltu­
ral Land) Act, 1943.
(2) It  exten ds to the Provin ce of Assam.
(3) It  shall come into force at once.
2. Th e term  “  property ” in the  Hindu Women’s  Acts X V II I 
ty ” to  in- Rights to Propert y Act, 1937, an d the Hi nd u Wom en’s of  1937 a nd  
cul tural381 1"  R*ght s  t o  Property (Am endm ent) Act, 1938, as in X I  °*  19 38 - 
lan d. force in the  Province of Assam, shall include, and
shall be deemed always to have included, agr icultur al 
la n d :
“  ProDer-
Provided th at where any person who, but for 
this Act, would have been entitle d to any prop erty 
has been in possession or has m ade  a tran sfer there of, 
his possession till the  comm ence men t of this Act shall 
be deem ed to be as lawful, and  the tran sfer mad e by 
him shall be deem ed to be as v alid, as i f this  Act had 
not been passed.
A.G .P. (L .C .) No.103 —750— 16-2-1944.

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