The Assam Land Revenue and Rent (Surcharge) (Amendment) Act, 1976

ist ere d No.—A l ^
T O
Th e Assam  G az et te
TO IR8!
EXTRA ORDIN ARY
Sts ?# r> r ff^T
PUBLISHED  BY AUTHOR ITY
h? 36 20 1976, 30 spf^c j, 1897
No . 36 Dispur, Satu rday , March 20, 1976, 30th Ph a’gu na ,
189? (S. E.)
GO VERN ME NT  OF ASSAM
OR DE RS  BY TH E GO VE RN OR
LAW  DEPART ME NT
NO TIFIC AT ION
The  20th March  197 6
No .L JL .29/76/12.—The following Act of  the  Assam Legislative 
Assembly  which received the assent of th e Gover nor  is hereb y published 
for general info rma tion .

204 THE ASSAM GAZETTE, EXT RAORDIN ARY, MAR. 20, 1976
ASSAM ACT II OF 19 76
(R ec eiv ed  the as se nt  of the Governo r o f Ass am  on the  
12 th  Ma rch 1976)
THE ASSAM LAND REVENU E AND RENT (SURCHARGE) 
(AMENDMENT) ACE, 19 76
An
Act
furthe r to ame nd the Ass am Lan d Reven ue and Rent  
(Surcharge) Ac t, 197 0.
Preamble. Wherea s it is exp edi ent  fu rth er to amend
the  Assam Land Revenue  and Rent (Surcharge)
Act, 1970, he reinafter  called the  principal Ac t,A ssam  Act 
in the  ma nner he reinafter  app eari ng ;  X o 197
It is hereb y enacted in the  Tw ent y-s eve nth  
ye ar of the Republic of India as follows :—
Short title, l . (l) This Act ma y be called the  Assam
extent and L a n cj Reve nue and Ren t (Surcha rge) (Amend- 
commence- . j. mne
me nt> ment) Act, 19 76-
(2)  It shall hav e like ex ten t as the  
princi pal  Act.
(3) It shall come into force at once.
Amendment 2. In section 2 of the  prin cipal Act, after
of Section 2 clause (3) , the  following shall be inserte d
Ac t xT f a s clauses (4) , (5), (6), and' (7) , na m el y: —
1970.
"(4) 'Su b-D epu ty Collect or” means an 
Officer appointed wi th that designation and 
includes  an Assistant Settle me nt Officer-”

^ H E  ASSAM  GA ZET TE, EX TR AO RD IN AR Y, MA R. 20, 1976 205
"(5) ‘Collector’  means the Deputy Com­
missioner and includes the Additional Deputy 
Commissioner, Subdivisional Off icer and Sadar 
'cub divisional Off icer within whose jurisdiction 
the land in question is situated”.
“ (6; ‘person’  means an individual, a family 
including a joint family, a partnership, a Company, 
and a body corporate” .
"(7) All words and  expressions  used  in 
this Act and not defined herei n sha ll hav e the  
same meanin g as is assigned to the m in the  
Assam Lan d and Revenue  Regulation, 1886, or Regulation 
th e Rules framed thereu nd er.” 1 o f  18 86 ,
Amen dm en t 3.  i n  section 6 of the prin cipal Act,—o f Section 6 •
of Assam Act
X of 1970.
(1) In sub-sec tion  (1), the  word s "Sub-Di­
visiona l Officer of a Sub- Division  or Sad ar 
Sub-Divisional Officer, as the case ma y be” 
sha ll be subst itu ted  by the  word "Co llector.”
(2) In sub -sec tion  (2) . the  wor ds "Sub-Di­
visional Officer” in betw een the  words "the ” 
and "pa sse d” shall be sub stitut ed by the word  
"Co llec tor.”
MD. SAADULLAH,
Joint Secretary to the Government of Alia m, 
Law Department.
-anhati:— Printed and published by the Superintendent-in-charge, Printing 
Press Directorate of Ptg. &  Sty., Government of Assam (Ex-Gazette) 
Nn7 i’ - i  S804-1 .200— 20- 3-1 976 ,

‹ Prev All Assam acts Next ›