The Assam Urban Immovable Property Tax (Amendment) Act, 1965

J z
A
Th e 17th May 1965
No. LJL . 10/65/4.— The  following Act of the  Assam Legislative Assem bly 
whic h rece ived  the  assent of the  Gov ernor, is h ereb y pub lish ed for gen era l 
inf orm ation.
(R ec eive d th e as se nt o f th e Go ver nor on  the  12th M ay 1965)  
ASSAM  AC T VII  OF  1965
TH E ASSAM URBAN IMMO VA BLE PR OP ER TY  TAX 
(AM EN DM EN T) AC T, 1965
[Published in the Assam Gazett e Ex traord ina ry, da ted  the 18th May 1965]
An
Act
to  am en d th e Ass am  Ur ba n Im m ov ab le  Pr op er ty  Tax  Actj  
1963
Preamble Whereas it is expedient to amend  th e Assam Ur ba n . .
Imm ovable Pro per ty Ta x Act, 1963 herei nafte r called x i x " 1 of  
the prin cipal Act, in the manner here inafter  1963. 
ap pe ar in g:
It  is hereby  ena cted in the Sixteenth Year of the 
Re pu blic In di a as follows—
Short title, 
extent and 
commence­
ment.
Amendment 
of Section 4 
of Assam Act 
XX X of 
196 3.
1. (I)  This Act may  be called the Assam Ur ba n 
Imm ova ble Pro per ty Ta x (Am endment) 
Act, 1965 .
(2) It shall have the  like ext ent  as the principal 
Act.
(3) It  shall come into force on such da te as 
the Sta te Gov ern ment may, by notifi­
cati on in the  official Ga zet te, appo int .
2. In  Section 4 of the principal Act—
(a) clause (a) shall be deleted  and  the 
existing clauses (b),  (c), ( d), (e) an d (f) 
shall be renumbered as (a), (b), (c), (d) 
and  (e) respectively ;
(b) after item  
bered, 
as item
(ii) of clause (a) as so 
the  following shall be 
(Hi) ■ -
ren um -
inserted
“ (iii) the  St ate  or the  Ce ntr al Gover n­
ment ;
U. TA HB ILDA R,
Depu ty Secy, to the Govt, of Assam.
Law Department.
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