The Assam Land and Revenue Regulation (Amendment) Act, 1997

X V III
Registered No. A-12
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THE ASSAM GAZETTE
WTt’ TH'f
EXTRAORDINARY
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PUBLISHED BY AUTHORITY
143  , 'sr sf o R K , 27 or, 1997, 6 c§ti 1919 C * R 9
No. 143 Di spur,  Tuesd ay, 2 7th M ay,  1997, 6th Jaistha , 1919 (S.E.)
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GO VERNME NT OF ASSAM
ORDERS BY T HE  GO VER NOR
LEGIS LATIV E DE PART ME NT : LEG ISLATI VE BRAN CH
NOTIFICA TIO N
The 2 nd April, 1997
iOT ' f " '.  ' L  ’»  >  v f  ‘ . r " (  •  i  - i f  'lii •
No. LG L. 67/95 /25. -  Th e fol lowi ng  Ac t of the As sam Le gisla tiv e As sembly wh ich  
rec eiv ed the  assent o f the Go ver nor  is h ereb y published for  Genera l information.

»
(
1050 TH E ASSAM GAZETTE , EXT RAORDIN ARY, MA Y 27, 1997
ASSAM A CT NO. XV III OF 1997
(Re ceived  the  As sen t o f the Go ver nor  on 21 st M ay, 1997)
THE A SSAM  LAN D AND  RE VENU E R EGU LATIO N 
(AM END MENT)  ACT, 1997
Preamble.
AN
ACT
fur the r to am end  the Ass am Land and Reve nue  Regulation, 1886. *
Wher eas  it  is exped ien t fu rth er to am end  the A ssam La nd  an d R eve nue  Regulation  
Re gulation , 1886, herei nafte r re fer red  to as the  p rin cip al Regulation , in the  l of 188 6  
manne r herein afte r app ea rin g;
It is her eby  ena cted in the Forty-eighth Y ear o f the R epu blic o f India  as 
foll ows
Short title, 1. (1) T his Ac t ma y be called the Assam La nd and Reven ue Reg ulation
extent and (Am end ment) Act, 1997.
commencement.
(2) It shall h ave the like exte nt as the principal Regulation.
(3) It shall com e i nto forc e a t once.
Amendment of 2. In the princip al Regulation , in sec tion 28, aft er the existing  p rovis o, the 
section 28. foll owing new proviso shal l be inse rted, n amely
"Provi ded  fu rth er tha t n otw ithstanding  a nything contained in any l aw fo r 
the tim e b ein g in force or in any leas e, gran t, settlem ent, tran sfer , allo tme nt, 
acq uis itio n, agree me nt or con tract, the Sta te Go vernm ent ma y ass ess  
rev enue on all or any land h eld  by an y i ndi vidual, o rga nis ation, c om pan y, 
ass ociation , soc iety, aut hority , public underta kin g or  any  body wh eth er 
corpo rat e or n ot, wh eth er Go vernm ent or  semi Go vernm ent and wh eth er 
under the Ce ntr al or State  Go vernm ent by way  o f transf er, allotm ent, 
acq uisi tion  a nd use d b y such ind ivid ual, o rga nisatio n, com pan y, associatio n, 
soc iety , aut hority , undertakin g or b ody  for  trade, comm erc e, ind ustrie s or 
any other p urp ose s."
Insertion of 3. In the pri ncipa l Regul atio n, after sec tion 34, the follow ing  n ew sec tion 
section 34A. 34 A  shall be i nser ted, nam ely
"Revision of  
rates of  
revenue by 
the State  
Government.
34A. No tw ith sta nd ing anyth ing  co ntain ed in the  As sam La nd  and  Re venue 
Regulation , 1886 and  the  rules fr amed the reu nder o r in any ot her la w f or 
the time b ein g in for ce the State Go vernm ent m ay, on its own mo tion o r 
oth erw ise , for rea son s to be rec ord ed in writin g, at any  time , ord er 
rev isio n o f the rate s o f reve nue  for a local area  or c lass  of estates, bo th f or 
town and  areas oth er than town la nd as p er rules to  be prescri bed."
M. K. DE KA ,
Sec retary  to the  Govt, of  Assa m, 
Legislative D epart ment.

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