The Assam Land and Revenue Regulation (Amendment) Act, 2009

X ^ l L l
THE ASSAM GAZETTE
EXTR AORDINARY
w r  s m W o
PUBLISHED BY THE AUTHORITY
264 29 W i t , 2009, 7 W , 193 1 ( ^ )
No. 264 Dispur, Saturday, 29th August, 2009, 7th Bhadra, 193 1 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT ::  LEGISLATIVE BRANCH
NOTIFICATION
The 29th August, 2009
No.LGL. 202/2007/4 The following Act of the Assam Legislative Assembly which 
received the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XXIII OF 2009
(Received the assent of Governor on 26th August, 2009)
THE ASSAM LAND AND REVENUE REGULATION  
(AMENDMENT) ACT, 2009
 
1398 TH E AS SA M GAZET TE, EXTRAORDIN ARY, AU GU ST 29, 200S
Preamble
Short title, 
extent and 
commencem 
ent
Amendment 
of  section 48
AN
.A C T
Further to amend the Assam Land and Revenue Regulation, 1886
Whereas it is expedient further to amend the Assam Land 
and Revenue Regulation, 1886, hereinafter referred to as the 
Principal Regulation, in the manner hereinafter appearing;
It is hereby enacted in the Sixtieth Year of the Republic o f 
India as fol low s:
1. (1) This Act may be called The Assam Land and Revenue
Regulation (Amendment) Act, 2009 .
(2) It shall have the like extent as the principal Regulation.
(3) It shall come into force at once.
2. In the principal Regulation, in section 48, after sub-section
(2), the following new sub-sections shall be inserted, 
namely :-
"(3) Registers mentioned in  sub-section (1) may also be 
prepared and kept by means of Computer system in the 
manner prescribed by the State Government, in addition to 
the other mode as mentioned in this chapter.
(4) The Registers mentioned under sub-section (1) may be 
prepared and kept in computer floppies or diskettes or in  
any other electronic form in the manner and subject to the 
safeguards as may be prescribed by the State Government 
from time to time, in addition to the other mode as 
mentioned in this chapter.
(5) Registers prepared and maintained by means of
Computer system shall have the same validity as those 
prepared and maintained manually under the provisions of 
the principal Regulation.
(6) Copies of the Registers mentioned in sub-section (1) 
may also be kept in the concerned Office of the Sub- 
Divisional Officer (Civil) as well as in the concerned 
Revenue Circle Offices where land records are maintained 
in computerised form, in addition to the office of the 
Deputy Commissioner o f every district.
Regulation 
I  o f 1886

THE A SSAM GAZETTE. EXTRAORDINARY, AUGUS T 29, 2009 139S
Explanation : In this section unless the context otherwise 
requires, the words " electronic form", "Computer 
system" and "Computer" shall have the same meanings 
respectively assigned to them in the Information 
Technology Act, 2000 (Act No.21 of 2000)".
MOHD. A. HAQUE,
Secretary to the Government of Assam, 
Legislative Department, Dispur.
GUWAHATI - Printed and published by the Dy. Director (P&S) Directorate of Ptg. and Sty., Assam Guwahati-21
(Ex-Gazette) No. ^7-500 +600-29 -8-2 009.

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