The Assam Land and Revenue (Amendment) Act, 1936

ASSAM ACT III OF 1936.
[Piibb'shed in the Assam Gazette  of the 24th June  li*36.]
THE ASSAM LAND AND REV ENU E 
(A MEN DM EN T)  ACT, 1936.
An Act fu rthe r to amend the Assam La nd  and  
Reve nue Re gn lal i/n  o f 1SS6 [Regulation  1 of  
18SG)
p re am b le . Whebeas it  is exp edie nt to ame nd the 1
R
s%a,l'tlo n 1 
Assa m Land  and Revenue Reg ulation , 1886 
(he rein afte r referred to as the  principal Regula­
tion) :
I t is hereby enac ted as follows :— 
short title . Th is Act may be called the Assam Lan d
and Revenue  (Am endmen t) Act, 1936.
Co mm enc em ent . 2. I t shall come into forco on the  first  day of
Au gust 1936.
or 3 .  A t, the end of section 78 of the prin cipal 
Koeu intio n I  of Regul atio n the following  proviso shall be insert-
' ed, namely :—
“ Provided that the provisions of this section 
shall not apply to any case in which the sale has 
been set aside under section 78A befo re the full 
amoun t of purchase-money falls due und er cub"
r sectio n (1, of this section .”
J S S T o o c ”on7 « A  . 4  After section 78 of the principal Regula- 
in  k m u u u o ii I tion, the following section shall be inse rted ,O >  lo a O , 1  ’namely :—
Application to “ 7 8 A .  (1) Wh ere an estat e has been sold 
stft iw owe. u n (jo r  b e C | i o n  70 „ r 70 a ny p e r s o n either owning 
such estate or a pa rt thereof or holding an i nte rac t 
therein  by virtue of a tit le acquired before such 
sale, may apply on or before the  th irt ieth day 
fiom  the date of sale to have the  sale set aside 
on depositing in the  Depu ty Commissioner’s
Court —
(o) for disposal as directed in sub ­
section  12) a  sum equal to five per cen t, 
of the  purchase-money up to Rs l,0U0 
and to three per cent, on the  oxcess 
ove r Rs. 1,000 : Provid ed th at such 
sum shall not be less tha n ono rupee : 
and
(/; ) for pay ment to the  Gover nm ent , the 
amo unt specified in the  proclamation 
of sale as th at  for recovery o f which 
the  sale was ordered  tog eth er with the 
expenses of the  sade.
P r ic e  — Eng lis h I d . I  [I n d ia n  one anna.
 
 
 
z
2  ’ '  X
-X
(2) If  de po sit an d ap pl ic at io n bo m ad e a9 
af or es ai d,  th e De u ty  Co mmiss ione r sh all  se t 
as id e th e sale and  sha ll ca use to  be re pa id  to  th e 
pu rc ha se r th e pu rcha se  mo ney  so far as it  ha s 
be en  de po site d to geth er wi th th e de po si t mad e 
und er  sub se ct io n (!)(«) , un les s th e fo rm er has 
be en  fo rf ei te d to  th e G ov er nm en t un der  sub- 
se ct'o n (2) of se ct io n 78, in wh ich ease th e la tt e r 
su m sh all als o be fo rf ei te d to  th e G o v ern m en t:
E x p la n a ti o n .—The  wo rd ‘ est ate  * in th is  
se ct io n includ es a se pa ra te  ac co un t op en ed  un de r 
se ct io n t>6.”
u 6’ s e c t ’011 80  of  th e pr in ci pa l .  R eg ula ti on, 
adulation i Si  a ft e r th e wo rds “ ap pl ic at io n un de r s e c tio n '’, 
l s w •  th e wor ds  ‘‘ 7 bA  or ” sh all be  ad de d.
A m pndm en t „i 6. In  section 84  of  th e pr in cipa l R eg ula tion,
Ko i’h W 't O T  i $  a fte : th e wo rds “ W he ne ve r th e sa le  of an y 
es ta te  is se t aside  ” th e wor ds  *' e x cep t un de r 
se oti on 78A ” sh al l be  in se rted .
A . Q. P. (l eg .) No. 3 1-8 00 F -8 0O —10-7-K’ 36.

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