The Assam Land Revenue Re-assessment (Amendment) Act, 1957

1 It
The 2nd September 1957
No.L JL .40/56/20. —The following Act of the Assam Legislative Assembly 
which received the assent o f the Governor is hereby published for general 
information.
(R ec eive d th e ass en t o f th e Go ver nor  o n th e 31 st Au gu st 1957)
ASSAM ACT XI V OF 1957
THE ASSA M LAN D REV ENU E RE-ASSESSMENT (AM END MENT!ACT, 1957 ’
(Passed by the Assembly)
[Published in the Ass am Gazette, dated the l  1 th September 1957]
An
Aet
to  amend th e Ass am Land Re venu e Reassessment Aet, 1936
Pre am bl e.—Where as it  is expedient to amend the Assam Land Reve­
nue Re-Assessment Act, 1936 (Assam Act VI II of 1936), hereinafter called 
the Principal Act i n the matter hereinafter appearing j
 
 
 
2
It  is hereby ena cted in the Eig hth  Yea r of t he  Republic of In di a as 
follows:—
1. Short tit le, extent and commencement.— (1) This Act may  be 
called the  Assam Land Rev enu e Re-Assessment (Am endment) Act, 1957.
(2) It  shall have the  like extent as the Principal Act,
(3) It shall come into force at once.
2. Amendment of  Section 2 of Assam Act VlH of  1936.—
Clause (XI) of Sectio n 2 of the Princi pal  Act shall be substituted by the 
follow ing, na mel y:—
“ town lan d means any  la nd w ithin an  are a declared  or deemed to be a 
municipality  o r notified are a under the Assam Mu nic ipa l Act, 1923 (Assam 
Act I  of  1923) and  any  oth er land which the  Sta te Go ver nment may 
dec lare  un de r the  Assam L and and  Revenue Regulation , 1886 (Re gulatio n I 
of 1886) or under the  provisio ns of this Act, to be town lan d” .
/  3. Amendment of  Section 11  of Assa m Act VIII of  1936 .—
(1) In  sub-section (2) of Section 11 of the  P rin cip al Act, the figures “24”  
and “40 ” shall be sub stituted by the  figures “ 30”  an d “ 50” respectively.
(2) Th e existing proviso under sub-se ction (2) of Section 11 of the 
Principal Act shall be sub stitu ted by the  following, na m el y:—
“ Pro vided th at  for the  purp ose of app lyin g this sub-se ction, any 
land which, in the  o pinion of the  Sta te Government had, immediately 
before the  settlement, been  held on concessional terms or settle d or used 
for special cultivation or any  villages which were imma tur e at  th e time of 
the last settlement, shall be left ou t of account, an d the  limitations men­
tion ed in sub-section (2) s hall n ot apply  to such lands.”
4. Amendment of  Section 12 of  Assa m Act VIII of  193 6.—  
Y /( l)  In  sub-section (1) of Section 12 of the  Princi pal  Act, the  words
“ assessment g rou p”  shall be substituted by the  word “ village” , and  the 
lett ers  and figures “ Rs.12”  by the  letters and figures “ Rs.15” .
(2) In  sub-section (2) of Sectio n 12 of the Pri nci pal  Act for the 
letters and  figures “ Rs.12 ” wherever they  occu r, the lette rs and figures 
“ Rs.15 ” shall be sub stituted.
(3) Th e existing e xplana tion  un de r Sectio n 12 shall be sub stituted by 
the  following proviso, namely :—
“ Provide d th at  the concession m entioned in the  sub-section (1) above 
shall no t be ava ilab le for any  lan d which, in th e opin ion of the  State  
Gover nm ent  h ad, imm edia tely before the s ettlement, been held on conces­
sional terirs or settled or used for special cul tiva tion .”
5. Amendment of  Section 13  of  Assam Act VIII of  1936.—
(1) In  the  proviso (i» ) to Section 13 of  the Princi pal  Act, after the words 
“ind ustrial purpo ses” and before the  wo rds “ the  assessment” , the  following 
shall be inserte d, na mely:—
“or if  the  soil of  any estate has per ma nen tly im pro ved  or dete riorate d 
thr ough causes b eyond the  control of  th e settlement ho lder” .
(2 ) At the end of the existing provisos to Sectio n 13  of the  Prin cipal 
Act the  following new proviso shall be adde d, na mely:—
(fit) that,  if, a fter  the e xpiry  o f every fifteen years, the  average level 
of prices of A gric ultu ral produce  fo r the last fifteen years has , in the  
opinion of the  Sta te Go ver nment c hanged by more th an  25 p er cent from 
the  a verage price level of the  period of fifteen years prec edin g the last
 
a
fifteen years, the n the  assessment may be revised at any time  afte r the  
exp iration o f the  last fifteen years by increasing or reducing the assessment 
according as the prices rise or fall, in the ma nner set ou t be low:—
Changes in prices Changes in Lan d Revenue
(«) Up to 25 per cent
( Z > )  Above  25 per  cent and bu t not 
above 3 1J per cent.
(c)  Above 311 p er cent bu t not above 
37J p er cen t.
(< /)  Above 37 j  per cent but not above 
43J per cent.
(?)  Above 431 per  cent
Nil.
3 j  p er ce nt.  
6 | per  cent. 
9 j  per cent. 
12| per cent.
6. A m en dm en t o f S ec ti on  20 o f A ss am  A ct  VIII o f  1936.—
(1) In  sub-section (2) of Section 20 of the Princi pal  Act for the letters and 
figures “Rs. 12” the lette rs and  figures “Rs. 15” shall be sub stitu ted and for 
clauses («), ( Z > )  and  (c) the following shall be subst ituted , na mely:—
“ the enh anc ement shall be effected gra dually by trie nnial incremen ts 
each not exceeding 25 p er cent of the tota l en ha nc em en t:
Provide d th at in any case iit which the  enh anc em ent  exgeeds 400 per 
cent of the  old reven ue, the case shall be referred to the  Sta te Go vernm ent 
for or de rs.”
(2) In  sub-section (3) of Sectio n 20 of the Pri ncipa l Act the lette rs 
and  figures “ Rs.12” whe reve r they  occur shall be sub stitute d by the letters 
and figures “Rs. 15” .
7. A m en dm en t o f Sec tion  26.— In  Section 26 of the Princi pal  Act, 
the comm a afte r the  words “ This Ac t”  shall be sub stituted by a full stop 
and the rem aining pa rt o f the  section deleted.
P. C. DAS,
for  Secy, to the  Govt, of Assam, Leg. & Judl. Depth

‹ Prev All Assam acts Next ›