LexThe Assam Land Grabbing (Prohibition) Act, 2010
Assam · state statute
Open in Lexace · Ask the AI about this actRegistered No. 768-97 3T 5i *r SF tio MAcJ vPT^ THE ASSAM GAZETTE '5 p n wct EXTRA ORDINARY a r s 4 '$ ^ w a W n s ' PUBLISHED BY THE AUTHORITY 410 18 4t «W, 2011, 27 1933 (*f^) No. 410 Dispur, Friday, 18th November, 2011, 27th Kartika, 193 3 (S.E.) GO VE RN ME NT OF AS SAM OR DE RS B Y T HE GO VE RN OR LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRANCH x NO TIF ICA TIO N The 18th November 201 1 No. LGL.- 84/2009/12 : The following Act of the Assam Legislative Assembly which received the assent of the President is hereby published for general information. AS SA M AC T N O. XX I OF 2011 (Received the assent of the President on 28.10.2011) TH E A SSAM LA ND G RA BB ING (PRO HI BITION ) AC T, 2010 r - . 2542 THE ASSAM GAZETTE, EXTRAORDINARY, NOVEMBER 18,2011 A N A C T Prea mble Short title, extent, application and commencement. to prohibit the activity of land grabbing in the State o f Assam. Whereas there are organized attempts on the part ol certain lawless persons operating individually and in groups to grab, either by force or by deceitful means or otherwise, lands wh ether belonging to the Government, a Public Sector Undertaking, a local authority, a religious or charitable institution or endowment, including a wakf or any other private persons or a site of historical monuments etc; And. whereas it is necessary to arrest and curb immediately such unlawful activities of land grabbing; And whereas public order is adversely affected by such unlawful activity o f land grabbers. It is hereby enacted in the Sixty-first Year o f the Republic of India as follows 1 . (1) This Act may be called the Assam Land Grabbing (Prohibition) Act, 2010. (2) It extends to the whole of Assam except the Autonomous districts of Karbi Anglong, Dima Hasao and the Bodo Land Territorial Council Area: Provided that the Government may, by notification in the official Gazette, extend the operation of this Act to the aforesaid areas also with the consent of the concerned Autonomous Councils as and when considers necessary. THE ASSAM GAZETTE, EXTRAORDINARY, NOVEMBER 18 ,2011 254? Definitions. (3) It shall come into force on such date as the Governm ent may, by notification in the official Gazette, appoint. (4) It applies to all lands situated within the limits of Guwahati Municipal Corporation established under the Guwahati Municipal Corporation Act, 1969 and the Municipalities and Town Committees declared as such under the Assam Municipal Act, 1956 and also applies to the rural areas of Assam save and except the Autonomous Districts of Karbi Anglong, Dima Hasao and the Bodo Land Territorial Council Area. 2. In this Act, unless the context otherwise requires ,- (a) “Government” means the State Government o f Assam; (b) “Land” includes right in or over land, benefits to arise out o f land and buildings, structures and other things attached to earth or permanently fastened to anything attached to earth and includes standing trees and crops ; (c) “Land belonging to private person”, means any land belonging to, - (i) a private in div idu al; or (ii) an evacuee ; the value or tire extent of which or the nature of the evil involved shall be of substantial nature or in the interest of justice required ; a Assam Act No . I of 19 73 Assam Act N o. XV of 1957 2544 THE ASSAM GAZETTE, EXTRAORDINARY. NOVEMBER 18,201! (d) “land grabber” means a person or a group of person who occupy or attempt to occupy with or without the use o f force, threat, intimidation and deceit, land over which he or they have no ownership, title or physical possession and includes any person who gives financial aid to any person or group o f persons for taking up illegal possession o f land over which he or they have no ownership or title and for construction of unauthorized structures thereon, or who abets the doing of any of the above mentioned acts, and also includes the successors-in-interests; (e) “land grabbing” means every activity of land grabber to occupy or attempting to occupy with or without the use of force, threat, intimidation and deceit, any land (whether belonging to the Government, a Public Sector undertaking, a local authority, a religions or cheritable institution or endowment, including a wakf or any other private person) over which he or they have no ownership, title or physical possession, without any lawful entitlem ent and with a view to illegally taking possession of such land or creating illegal tenancies or lease or licence, agreements or by constructing unauthorised structures thereon for sale or hire or use or occupation of such unauthorised structures and the term “grabbed land” shall be construed accordingly; (f) “person” includes a group or body of persons, an association, a local authority, institution or a religious or charitable institution or endowment whether incorporated or not; (g) “prescribed” means prescribed by rules made under this Act; i Land Grabbing to be unlawful Prohibition of land g rab bin g THE ASSAM GAZETTE, EXTRAORDINARY, NOVEMBER 18,2011 (h) “Special Tribunal” means a Court o f the District and Sessions Judge, having jurisdiction over the area, and includes the Additional District and Sessions Judge; (i) “Special Court” means a Special Court constituted under section 14 o f this Act; (j) “Unauthorized Structures” means any structure constructed under the Guwahati Municipal Corporation areas without express permission in writing of the Gauhati Municipal Corporation or the Guwahati Metropolitan Development Authority constituted under the Guwahati Municpal Corporation Act, 1969 and the Guwahati Metropolitan Developm ent Authority Act, 1985, respectively, and elsewhere without the express permission of the authority concerned, or except in accordance with any law for the time being in force in the area concerned. 3. Land grabbing in any form is hereby declared unlawful and any act connected with or arising out of land grabbing shall be a cognizable offence unde r the Code of Criminal Procedure, 1973 and punishable under this Act. 4. (I) No person shall commit or cause to be committed land grabbing. (2) No person shall, on or after the commencement of this Act, continues to be in occupation, otherwise than as a lawful tenant, of a grabbed land belonging to the Government, State Government undertaking, local authority, religious or charitable institution or endowment including a wakf, or other private person. °< 2545 Assam Act No. I of 1973 Assam Act No. 20 o f 1987 Act 2 of 1974 / I 2546 THE ASSAM GAZETTE, EXTRAORDINARY, NOVEMBER 18, 201 1 Penalty for 5. other offence in connection with land grabbing. Offences by 6. Companies. (3) Whoever contravences the provisions of sub-section (1) or sub-section (2) shall be guilty o f an offence punishable under this Act and on conviction, be punished with imprisonment for a term not less than two years, which may extend to five years and with fine which may extend to twenty five thousand rupees. Whoever, with a view to grabbing land in contravention of the provisions of this Act or in connection with any such land grabbing ,- (a) sells or allots, or offers or advertises for sale or allotment, or has in his possession for the puipose of sale or allotment, any land grabbed; (b) instigates or incites any person to commit land grabbing; (c) uses any land grabbed or causes or permits knowingly to be used, for purpose connected with sale or allotment; or (d) causes or procures or attempts to procure any person to do any of the above mentioned acts shall, on conviction be punished with imprisonment for a term not less than two years which may extend to five years and with fine which may extend to twenty five thousand rupees. (1) If the person committing an offence under this Act, is a company, the company as well as every person in charge of and responsible to, the company for the conduct of its business at the time of commission of the offence, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly: e 1 4 Special Tribunal THE ASSAM GAZETTE. EXTRAORDINARY, NOVEMBE R J M O ll ----- 2547 Provided that nothing in this sub-section shall render any such person liable to any punishment, if he proves that the offence was committed without his knowledge or that he exercised all due deligence to prevent the commission of such offence. (2 ) N o tw it h st a n d in g a nyth in g conta in ed in su b-secti on (1) abov e, w h e r e a n y o f f e n c e u n d e r th is A c t h a s b e e n c o m m itte d b y a co m p an y an d it is pro ved th at th e o ff en ce has be en co m m it te d w it h th e conse nt or co n n iv an ce of , or th at th e c o m m is s io n o f th e o ff e n c e is a ttr ib u ta b le to a n y n e g le c t o n th e p a r t o f a n y dir ec to r, m an ag er, se cre ta ry o r o th e r of fi ce r, o f th e co m pany, su ch dir ec to r, m an ag er, secre ta ry o r off ic er sh all al so be deem ed be guil ty o f t h at o ff en ce and sh al l be li ab le t o be p ro ce eded a g ain st a nd p u n is h ed ac co rd in gly . E x p la n ati o n :- F or th e purp o se o f th is se ct io n - (a) “Company” means any body corporate and includes a firm or other association o f individuals, and (b) “direc tor” in relation to a firm means a Partner in the firm. 7. There shall be a Special Tribunal for the purpose of enquiry into any alleged act of land grabbing and trial of cases in respect of the ownership and title to or lawiul possession of the land grabbed and the court of District and Sessions Judge having jurisdiction over the area shall be the Special Tribunal for the purposes of this Act and shall include Additional District and Sessions Judge having jurisdiction over the area. p j 1 2548 THE ASSAM GAZETTE, EXTRAORDINARY, NOVEMBER 18, 2011 Special Tribunals and their powers and functions. 8. (1) Every Special Tribunal shall have powe r to try all cases arising out of any alleged act of land grabbing, or with respect to the ownership and title to, or lawful possession of the land grabbed whether before or after the commencement of this Act. (2) The Special Tribunal may, either suo-moto, or on application made by any aggrieved person or any office r or authority, take cognizance of and try every case arising out of any alleged act o f land grabbing, or with respect to the ownership and title to or lawful possession of, the land grabbed, whether before or after the commencement of this Act and pass such orders (including orders by way of interim directions) as it deem s fit. (3 ) T he S pecia l T ri bunal, fo r th e p urp o se o f ta k in g cogniz ance o f th e cas e, consi der th e lo ca ti on, or ex te n t o r valu e o f th e land all eg ed to hav e b een g ra bbed or o f th e su bst anti al nat ure o f th e ev il in volv ed in th e in te re st o f ju sti c e re q u ir ed an d an y o th er re le van t m at te r in volv ed in th e c ase : P ro vid ed th at th e S pec ia l T ri b u n al sh al l no t take cogniz ance o f an y su ch ca se w it h o u t h eari n g t h e peti ti oner or the aggrieved person, as the case may be. (4) Notwithstanding anything contained in the Code of Civil A c , Procedure, 1908 and the Code o f Criminal Procedure, 197 3 of 1 Act any case in respect of an alleged act of land grabbing or the o f j determination o f questions of title and ownership to or lawful possession of, any land grabbed, under this Act, shall, subject to the prov isions of this Act, be triable in the Sp ecial Tribu nal : o THE ASSAM GAZETTE, EXTRAORDINARY ■ NOVEMBER 18,201 1 2549 P ro v id ed th at if in th e o p in io n o f the S p ecia l T ri bunal , any ap p li cati o n fi le d befo re it is p ri n ia fa cie fr iv o lo u s or ve xatio us, it shall rej ect suc h ap plication with ou t an y fur the r enq uiry. (5) The Special Tribunal shall, by notification to be affixed in the office premises of the Special Tribunal, office notice Boards of the Deputy Commissioner’s office and the office of the concerned Circle office under whose jurisdic tion the land alleged to have been grabbed is situated, specify the fact of taking cognizance of the case unde r this Act. Such notification shall state that any objection which may be received by the Special Tribunal front any person including the custodian of evacuee property within the period specified therein will be considered by i t : Provided that where the custodian of the evacuee property objects to the Special Tribunal taking cognizance of the case, the Special. Tribunal shall not proce ed further with the cage in regard to such property : Provide d also tha t th e Sp ec ial Tr ibun al sh al l cau se a no tic e o f tak ing co gn iza nc e o f the ca se un de r this Act served o n a n y per so n know n o r b eli ev ed to b e in te re st ed in th e la nd ., aft er a p re li m in ary en quir y to sa ti sfy it s e lf a b o u t th e per so n li k ely to b e in te re st ed in th e la nd. A n y o b je cti o n re ceiv ed by th e S p ecia l T ri bunal fr om an y p ers o n w it hin th e pe riod sp eci fi ed will be c o n si d ere d by it. 6 2550 THE ASSAM GAZETTE, EXTRAORDINARY. NOVEM BER IS. 201 1 L (6) Notwithstanding anything contained in the Code of Criminal Procedure, 1973, it shall also be lawful for the Special Act 2 of 19 74 Tribunal to frame charge and try all offenc es punishable under this Act, if in the opinion of the Special Tribunal it is so necessary after delivery of its decision and order in the Civil liability where prima-facie it appears to the Special Tribunal that a particular person or a group of persons are responsible for commission of an offence of land grabbing punishable under this Act. (7) Every finding of the Special Tribunal in a trial under this section with regard to any alleged act of land grabbing, ownership and title to, or possession o f the land grabbed shall be conclusive proo f o f the fact of land grabbing, and of the persons who committed such land grabbing, and every Judgement of the Special Tribunal with regard to the determination of title and ownership to or lawful possession of any grabbed land shall be binding on all persons having interest in such land. (8) Every case under sub-section (I ) shall be disposed of by the Special Tribunal as far as possible within a period of twelve months from the date o f institution of the case before it and a proceeding under sub sectrion ( 6 ) shall be disposed of as far as possible within a period of six months from the date of framing of the charges against the pers on or persons responsible for alleged commission or abetment of the offence punishable under this Act. THE ASSAM GAZETTE. EXTRAORDINARY, NOVEMBER 18.2011 255 1 (9) It shall be lawful for the Special Tribunal to pass such order as it may deem fit in the interest of justice. It may award compensation in terms of money for wrongful possession of the grabb ed land which shall not be less than an amount of equivalent to the market value of the land so grabbed as on the date of the order and the profits accrued from the land, payable by the land grabber to the owner o f the grabbed land and may direct redelivery of possession of such land to its rightful owner. The amount of compensation and profits, so awarded and cost of redelivery, if any, shall be recovered as an arrear of land revenue in case the Government is the owner, or as a decree of a Civil Court in any other cases. It may also impose such punishment to a land grabber for Commission of any offence pun ishable under this Act. Spec ial 9. Tribunal to have the powers of the Civil Court and the Court of Ses sion . Save as expressly provided in this Act, the provisions of the A < . Code of Civil Procedure, 1908 and the Code of Criminal 19 08 and Act Proced ure, 1973, in so far as they are not inconsistent with 2 of the provisions of this Act, shall apply to the proceedings ^7 4. before the Special Tribunal mutatis mutan dis and for the purpose of the provisions of the said enactment, Special Tribunal shall be deemed to be a Civil Court, or as the case may be, a Court o f Session and shall have all the powers of a Civil Court a nd a Court of Session and the person conducting a procecution before the Special Tribunal shall be deemed to be a Public Prosecutor. k IHE ASSAM GAZETTE, EXTRAORDINARY, NOVEMBER 18,2011 Procedure to be followed by Special Tribunal 10 . (1) Save as otherwise provided in this Act, a Special Tribunal shall, in the trial of case relating to any alleged act of land grabbing, or with respect to the ownership and title to, or lawful possession o f the land grabbed, whether before or after the commencement of this Act, which involves civil liability, follow the procedure prescribed in the Code of Civil Procedure, 1908 and in the trial of cases relating to alleged Act 5 of 19 08 offence of land grabbing involving punishment prescribed under this Act, follow the procedure o f the Code of Criminal Procedure, 1973 . (2) After-taking cognizance of a case under sub-section (2) of section 8, the Special Tribunal shall try and dispose of the civil liability at first and decide and pass order as to the tiitle, ownership and lawful possession o f the grabbed land whether before or after the commencement of this Act as it deems fit . After completion of the civil proceeding, if the Special Tribunal decides and pass order that the land in question has been grabbed, the Special Tribunal may order that the possession of the land be restored to the perso n whose land has been grabbed after evicting the land grabber or any other person who may be in possession of the land, if necessary by use o f such force as may be required for the purpose : Provided that execution of the order for restoration of the possession of the grabbed land shall not be made till expiration of the period of appeal provid ed under section 13 of the Act. If within a reasonable time after the expiry of the appeal period no order o f stay o f execution has been received from the Special Court or produced before the Special Tribunal by any of the parties to the case, the Special Tribunal shall proceed for execution of its order and simultaneously frame charge against the land grabber to prosecute him for the alleged act o f land grabbing : Act 2 of 19 74 i THE ASSAM GAZETTE, EXTRAORDINARY, NOV EMBER 18,2011 Provided further that in the event of preferring an appeal from the order of the Special Tribunal before the Special Court where stay of execution of the order has been made by the Special Court, the Special Tribunal shall not further proceed in the proceeding to prosecute the land grabber till final disposal o f the appeal by the Special Cou rt: Provided also that after hearing the appeal, if the Special Court decides the appeal against the alleged land grabber, in that event charge for prosecution against the land grabber shall be framed by the Special Tribunal and proceed with the criminal proceeding for prosecution of the land grabber. (3) The evidence admitted during the civil proceeding may be made use of while trying the criminal proceeding in addition to the additional evidence adduced by the parties in the criminal proceeding. (4) Any person, accused of land grabbing or the abetment thereof before the Special Tribunal, shall be a competent witness for the defence and may give evidence on oath in dispro of of the charge made against him, or any person charged together with him in the criminal proceeding : Provided that he shall not be called as a witness except on his own request in writing or his failure to give evidence shall be made a subject of any comment by any of the parties or the Special Tribunal or give rise to any presumption against him self or any person charged together with him at the same proceeding. 2553 i 2554 TIIE ASSAM GAZETTE, EXTRAORDINARY, NOVEMBER 18,2011 Burden of proo f Transfer of cases Appeal (5) The Special Tribunal shall, before passing an order under this Act give to the land grabber an opportunity of making his representation or o f adducing evidence, if any, in this regard, and consider every such representation and evidence. 11 . Where in any proceeding under this Act, a land is alleged to have been grabbed, and such land is prima-facie proved to be the land owned by the Government or by a private person, the Special Tribunal shall presume that the person who is alleged to have grabbed the land is a land-grabber and the burden of proving that the land has not been grabbed by him shall be on such person. 12 . Any case pending before any Court or other authority immediately before coining into force of this Act which involves any act of land grabbing, shall stand transferred to the Special Tribunal within whose juris diction the alleged grabbed land is situated. 13. (1) Any person, aggrieved by the Judgement and order (not being an interlocutory order) of the Special Tribunal, may prefer an Appeal before the Special Court on any que stion of law or o f fact. Notwithstanding anything to the contrary contained in the Limitation Act, 1963, an appeal under this section shall be preffered it within a period of sixty days from the date of passing of the Judgement and order by the Special Tribunal. (2) Separate Appeal shall lie against the respective Judgement and order of the Special Tribunal passed in respect of the civil proceeding as well as in crimianl proceedings respectively under this Act and the period of sixty days shall bd reckoned from the respective date of Judgement and order passed in each o f the proceedings. Act No. XXX VI of 19 63 . Constitution of the Special Court THE ASSAM GAZETTE, EXTRAO RDINARY, NOVEMBER 18, 201 1 2555 (3) The Special Court shall dispose of the appeal within a period of six months from the date of filing the appeal and forward a copy of the order to the concerned Special Tribunal under whose jurisd iction the grabbed land is situated for Lh eir taking necessary action, if any. 14 . (1) The Governm ent shall, for the purpose of entertaining and disposal of appeals arising out of any Judgem ent and order o f the Special Tribunal, by notification published in the Official Gazette, Constitute a Special Court for the whole o f the State of Assam. (2) A Special Court shall consist o f a Chairman and two other members to be appointed by the Government. (3) The Chairman shall be a person who was o r has been a Judge of the High Court and of the other two members, one shall be a person who was or has been a District and Sessions Judge (hereinafter referred to as Judicial Member) and other sliall be a person who was or has been a member of the Indian Administrative Service holding or has held a post not below the rank of Secretary to the Government with Special Knowledge or experience in revenue matters (hereinafter referred to a Revenue M em ber): Provided that the appointment of a perso n who was a Judge of the High Court as the Chairman or a District and Sessions Judge as a mem ber respectively of the Special Court shall be made after consultation w(Jh the Chief Justice of the * ■ Gauhati High C ou rt: 1 2556 THE ASSAM GAZETTE, EXTRAORDINARY, NOVEMBER 18 . 201 1 I Provided further that where a sitting Judge of the High Court is to be appointed as a Chairman such appointment shall be made after nomination by tire Chief Justice of the Gauhati Hig h Court with the concurrence of the Chief Justice of India. (4) The salary and allowances of the Chairman and the members of the Special Court shall be such as may b e prescribed. (5) No person shall be retained as a Chairm an of the Special Court after he has attained the age of sixty five years and as a member after he has attained the age o f sixty two years. (6) The Chairman or other members shall hold office as such for a te rm 'of 3 (three) years from the date on which he enters his office : Provided that the Governm ent may re-appoint the Chairman or any. other members after expiry of the original term of three years unless such Chairman or m ember has not attained the age of sixty five years or sixty two years respec tively : Provided further that while making re-appointment of Chairman or any other member, the provisions provided under the provises o f sub-section (3) shall be followed. (7) The quorum to constitute a meeting of the Bench of the Special Court shall be two. Special Court to 15. (a) make regulations. The Special Court may, by notification published in the Official Gazette^ make regulations, not inconsistent with the provisions of this Act or the rules made thereunder, relating <to the procedure to be followed for the conduct of the cases and for regulating the man ner o f taking decisions. i THE ASSAM GAZETTE. EXTRA ORDIN ARY. NOVEMBER 18, 2011 2557 Special Court to have the powers of the Civil Court and the Criminal Court. Staff of the Special Court (b) The Special Court may cause a public notice of the substance of such regulations for the information of the general public. (c) All regulations made by the Special Court unde r this section shall, as soon as may be after they are made, be laid before the Assam Legislative Assembly while it is in session, for a total period of not less than fourteen days, which may be comprised in one session or two or more successive sessions and shall unless some later date is appointed, take effect from their publication in the Official Gazette subject to such modification or annulments as the Assam Legislative Assembly may, during the said period agree to make, so * • howev er that any such modification or annulment shall be without prejudice to the validity o f anything previo usly done thereunder. 16. Save as expressly provided in the provisions of the Code of Civil Procedure, 1908 and the Code of Crimina l Procedure, 1973, in so far as they are not inconsistent with the provisions of this Act, shall apply to the proceeding before t he Special Court mutatis mutandis and for the purposes of the provisions of this Act, the Special Court shall be deemed to be a Civil Court, or as the case may be, a Criminal Court and shall have all the powers of a Civil Court and a Criminal Court competent to hear and dispose of Appeal. The persons conducting a prosecution before the Special Court shall be deem ed to be a Public Prosecutor, 17 . (1) The Chairman of the Special Court may appoint officers aud other employees required to assist the Special Court in the discharge o f its functions under this Act. Act 5 of 1908 and Act 2 of 1974 2558 THE ASSAM GAZE1TE, EXTRAORDINARY. NOVEMBER 18, 201 1 Persons acting 18 . under the A ct to be public servants. Protection of 19. persons acting in good faith. Prohibition o f 20. alienation o f grabbed land. Functions under 21. certain Acts to continue. (2) The categories of officers and other employ ees who may be appointed under sub-section (1), their salaries allowances and other conditions of service, and the administrative powers of the Chairman of the Special Court shall be such as may be prescribed, after consultation with the Chairman. Any person acting under this Act shaU be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code. No suit, prosecution or other legal proceeding shall lie against any officer or employees of tire Special Court or any officer of the Government for anything which is in good faith done, or intended to be done unde r this Act or the rules made there under.. Any transaction relating to-an alienation of a grabbed land or any part thereof by way of sale, lease, gift, exchange, settlement, surrender, usufructuary mortgage or otherwise, or any partition effected or a trust created in respect of such land which has taken place whether before or after the commencement of this Act shall, except, ordered by the Special Court or Special Tribunal, be null and void. Notwithstanding anything contained in this Act, the Assam Board of Revenue constituted under the Assam Board of Revenue Act, 1962 and Officers authorised under the Assam Land and Revenue Regulation, 1886 and the Rules framed thereunder, the Assam Fixation of Ceiling on Land Holding Act, 1956, the Assam (Temporarily Settled Areas) Tenancy Act, 1971 , shall continue to’ discharge their functions under the respective Act. Act.45 of 1860 Assam Act 21 of 1962 Regulat ion 1 of 1886 Assam Act 1 of 1957 Assam Act 23 of 1971 J THE ASSAM GAZETTE. EXTRAORDINARY, NOVEMBER 18,2011 2559 Power to make 22. (1) The Government may, by notification in the Official Gazette, m l e s ' make rules for carrying out all or any of the purposes of this Act. (2) All rules made by the State G overnment under this Act shall, as soon as may be after they are made, be laid before the Assam Legislative Assembly, while it is in session, for a total, period of not less than fourteen days which may be comprised in one session or two or more successive sessions, and shall, unless some later date is appointed, take effect from the date of their publication in the Official Gazette subject ' to such modifications or annulm ents as the Legislative Assembly may, during the said period agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder. MOU.D, A. HAQUE, Secretary to the Govt, of Assam, Legislative Department, Dispur. Guw ah atiP rint ed and Published by the D y. Director (P.&S .), Directorate o f Ptg. & Sty, Assam, Guwahati-?! (Ex-Gazette) No. 8 19-600+30+10-18-11-2011.