The Assam Land and Revenue Regulation (Amendment) Act, 1971

155
(2) It shall have  the like extent as the  princip al
Act.
(3) It  shall come into  force at once .
Amendmen t 2. In  Section 7 of the  princi pal  Act , in s ub-section 
of^A^sam  t ^i e ^ill-stop  a t the end shall be sub stituted by 
Act XVl'^of a  c o m m a  a nd the following words , the rea fter, folio- 
1955. wed by a full-stop shall be add ed,  namely : —
“ Subject to pri or app roval of Gove rnm ent in the 
Fina nce D ep art me nt. ”
*
A SSA M  A G T  X X V I I I  O F  1971
TH E ASSAM LAN D AND REVE NUE REG ULA TION  
(FI RS T AME NDMENT) ACT, 1971
(R ec ei ve d th e a ssen t o f  th e G ov er nor  on  th e 14th D ece m b er , 1971)
[Published in the  Assam Gazette,  Extraord ina ry, dated  the 17th December, 
1971]
An
Ac t
fu rt h er to  am en d th e A ss am  Lan d an d R even u e R eg ula tion , 1S86
Pream ble. Whereas it is expe dien t fur the r to amend  the  Regulatio n X
Assam La nd  and R avenue Regulatio n, 1886 hereinafte r o f 
refe rred to as the  said Re gulation , in the  manner 
her ein afte r app ea ring ;
It  is hereby  enacte d in the Twenty-seco nd Year 
of th e Repub lic of Ind ia, as follows:—
Short tid e, 1. (1 ) This Act may be calle d the Assam Lan d and
exte nt an d R e v c n u e  Re gu lation  (first Amendmen t) Act, 1971. commence- o \ j  /
(2) It  shall hav e the  like extent as the  said 
Regulatio n.
(3) It shall come int o force at once.
Amendment 2. For Sub-section (1) o f section 91, o f the sai d Regu- 
of Re gula tion la t *°n  l^ C f°^ o w *n 8 shall be substituted, nam ely :—
91.(1) If  an arr ear of an estat e in whic h the 
sett lem ent-holder  has not a perm anent , 
herita ble  and transferable  right  of use and  
occ upancy, can not be recovered by the  
Process mentioned in Section 69, and  an 
arre ar  in respect of any other estate, can ­
not be  recovered by any  of the processes 
jne ntioned in this c ha pt er ;
X  of 1886.
“ Power to 
proeeed 
against de­
fau lter’s  
oth er immo­
vable pro­
perty,
 
 
156
And  the defa ulter is in possession of any  immova­
ble property oth er than the  estate in 
respect of which  the arre ar  has accr ued, 
the  Dep uty Commissioner may proce ed 
again st any of th at  oth er property situated 
wit hin his dist rict acco rding to law for the 
tim e bein g in force for the attachm ent 
and sale of im mov able pro per ty under the 
decree of a civil court.”
ASSAM  AC T X X IX  OF  19 71
TH E ASSAM  LAN D AND RE VE NU E RE GU LA TI ON  (SECOND 
AM EN DM EN T) AC T, 19 71
(R ec ei ve d t he ass en t o f  th e Gov erno r on  th e 18 th  D ec em be r,  1971)
[Published in the Afsam Gazette  Extraordinar y, dated the  22nd 
Dec emb er 1971].
An
Ac t
fa rth er to  am en d th e A ss am  Lan d an d R ev en ue  R eg ula tion , 1886
Pr ea mble. Whereas it is exp edie nt furthe r to am end  the 
Assam Land an d Revenue Regulation, 1886, here­
ina fter  calle d the Reg ulation , in the  manner here­
ina fte r app earing.
It is here by enacte d in the  Twenty-second 
Year of the  Rep ublic of  In dia as follows : —
Sh or t tit le , 1.(1) This Act m ay be  called the Assam La nd  and
ex ten t an d R e v e n u e  Reg ulation , (Second Ame ndm ent) Act 1971. 
com men ce-
m e n ' (2) It shall have the like extent as the  Regula.ion .
(3) It  shall eome into  force at  once. '
Am endm ent 2. In  Section 164 of the  R egu lati on, in sub-section 
of  sec tion  a fte r  clause (m), the  following shall be inse rted  
Re ulation™a s  c ’a u s e  f n ) a n <^  shall always deem to have been  
0^88 6.'° inserted, nam ely :—
“ (n) an y matter rega rding ejectment of any 
perso n from a land over which no person has 
accrued  the right of a pro prieto r, land-h old er or 
settlement-holde r an d the disposa l of any  cro p raised, 
or any buildin g or othe r construction erected with­
out author ity on such lan d.”
Assam R e­
gu lat ion I 
of  1886.
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