The Assam (Temporarily Settled Districts) Tenancy (Amendment) Act, 1942

Preamble .
Short title, 
extent and 
commenc e­
ment.
Amendment 
of headin g 
of  Ch apter 
IX  of
Assam Act 
II I of
193 5.
ASSAM AC T III  OF 1942
TH E ASSAM (T EM PO RA RI LY  SE TT LE D 
DI ST RI CT S)  TEN AN CY (AME ND ME NT )
AC T, 1942.
[Rec eive d the assen t of  the Gov erno r on  the  25th 
March 1942]
[Published in the Jud??; Gatef/f of the  1st April 
1942]
An Act to  amend  the Assam (Temporarily Settl ed  
Distric ts') Ten ancy Act, 1935
Whereas it is expedie nt to amend  the Assam Ass am -A ct ,
(Te mporar ily Settled Districts) Ten anc y Act, III o f 1935. 
1935, in  the manner hereinafter app earing  ;
And whereas  the Governor of Assam, has 
assumed to himself un der  the Proclam ation date d 
the 25th December 1941  issued by him  under  26 Geo . 5, 
section 93 of the" Gov ernmen t of  India  Act, Ch. 2. 
1935, all powers vested by or und er the  said Act 
in the Prov incial Legislatu re ;
Now, therefore, in exercise o f the said powers, 
the Governor of Assam is pleased to make the 
following A ct :—
1. (1) Th is Act may be called the Assam 
(Te mporar ily Settled Districts) Te nancy (Amend­
men t) Act, 1942.
(2) It  shall come into force at  once .
(3) It  shall have  the like e xten t as the Assam Assam
(.Temporarily Settled Districts) Ten anc y Act, 11 ° 93 '
1935, her ein after referred to as t he said Act.
2. In  the heading of C hapte r IX  of the said 
Act, for the  words “ PR IVILEG ED .Tf ajW s 
AND OC CU PA NC Y Raiyats” the word 
“ TE NA NT S” shall be substitu ted.
Amendmen t 
of section 79 
of A ssam
Act II I of 
1935.
3. In sub-se ction (1) of section 79 of the said 
Act for the  words “ privileged raiyats and occu ­
panc y raiyats” the words “ all or any  class or 
classes o f te na nts” shall be substituted.
Amendmen t 
of section 80  
of Assam 
Act II I of 
1935.
4. In section 80 of the said Act—
(t) for clause (a) the following shall be sub ­
stituted,  namely—
“ (a) the  nam e of each te na nt ’’  ;
[Pric e 4 annas or  5.]
 
 
2
(ii) (1) for the word "raiyat ” in clause (ft) 
the word  “ ten an t”  shall be substi­
tut ed ;
(2) for the  word “ fB yw fc ” in  clause (e ) 
the word  “ tenants” shall be sub ­
stit uted ;
(3) for the word "raiyat's” in clause (rf) 
the  w ord “ tena nt’s”  shall be sub ­
stituted.
Amendment 
of section 
84 of Assam 
Act II I of 
1935.
5. In sub-sections (1) a nd (3) of section 84 of 
the said Act, for the words “ privileged raiy ats 
and occu panc y raiya ts” the  words “ and  tena nts” 
shall be sub stituted.
Amendment 
of section 
85  of Assam 
Act II I of 
1935.
6. In section 85 o f the said Act for the  words 
“ privileged rai yat s and occupancy  raiyats” the 
words “ tenants o f any class or  classes” shall be 
substituted.
Amendment 
of section 
107 of 
Assam Act 
II I of 193 5.
7. In  section 107  of the said Act—
(t) for the words “ privileged raiya ts or 
occu pancy raiya ts” in sub section (1)  
the words “ all or any class or classes 
of t ena nts” shall be sub stituted ;
(«) for the  w ord "raiyats” in sub-sections (1)  
and (3) the word “ten ants” shall be 
substitu ted ;
(t»») for the words “privileged raiya t or 
occu pancy raiyat ” in sub-se ction (8) 
the words  “ ten ant of any cla s or 
classes” shall be sub stituted.
A.G .P. (Leg.) No.9J/5 0—100—6-8.195 b
 

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