The Assam Evacuee Property (Amendment) Act, 1959

The 5th Nov emb er 1S59
No .LJ L.7 3/5 8.—Th e following Act o f the  Assam Legislative Assembly  
which  received the  assent of the Gov ernor is hereby published for general 
info rma tion .
(R ec ei ve d t he a ss en t o f th e Gov er no r on  th e 3r d N ov em be r 195 9)  
ASSAM  AC T N o. XXVII I OF  1959
TH E ASSAM EV ACUEE PR OP ER TY  (AM ENDM ENT) AC T, 1959 
(As passed by the Assembly)
[Published in the  Assa m Gazett e, d ated the  11th Nov emb er 1959]
An
Ac t
to  am en d th e A ss am  Eva cu ee  Pro pe rt y Act , 1951
P re am b le .—Whereas it is exp edie nt to am end  the  Assam Evacu ee 
Pro per ty Act, 1951 (Assam  Act X I of 1951), her ein after referred to as the  
principal Act, in th e ma nner her einafte r ap pe aring  ;
It  is hereby ena cted  in the  T en th  Year of the  Re public of  In dia as 
follow s:—
1. Sh or t ti tl e , ex te nt an d co m m en cem en t. — -(1) This Act may  be 
called the  Assam Eva cuee Pro perty (Am endment) Act, 1959.
(2) It  extends to the whoie o f Assam ,.
(3) It  shall come into force at  once .
2. A m en dm en t o f  S ec tio n 2 o f  A ss am  Act XI o f  1951 .— In Section 2 
of th e princi pal  Act, add the following new clause after clause ( / ) ,  namely 
and  the  s ubsequent clauses shall be re-n umbered acc ord ing ly: —
“ (g) ‘Minority Commission’ means and shall be dee med  always 
to have me ant a Commission as m ay be c ons titu ted by the  State  Gov ern­
ment under the  Ind o-P aki stan Agreement of the  8th April 1950, by 
notification in the  Official Ga zette .”
3. A m en dm en t o f  Sec tion  6 o f  A ss am  A ct  XI o f 195 1.— In  sub-sec­
tion (3) of Section 6 of the princi pal  Act, the  following shall be del eted, 
na mely:—
“ constituted under Notification No. RHM .65/50/14, dated the 4th June  
1950” .
B. C. BARUA,
Secy, to the Govt, of Assam, Law  rJepft.

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