The Assam Land Revenue Re-assessment (Amendment) Act, 1990

Reglsterel No. A  -U
r a
• M 9 4  J U d
<1WO
THE ASS AM GAZETTE
EXTRAORDINARY
a rm  *r o  w wtw
PUBLISH ED 8Y AUTHORITY
76  12  C « I . 19 90 , 22 W i,  1912 («t^)
No. 76 Dis psr, Sat urday, 1 2 0  May. 13 90 ,22n d Va isa kh a,
1912 (S . E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVER NOR
LEGISLATIVE DEPA RTMENT : LEGISLATIVE BRANCH
NOTIFIC ATION 
The 11th May 19 90
No-LG L.168/89/31- —The following Act of the Assam 
Legislative Assembly which received the assent of the 
Governor is hereby published for general information.

498  'i  E IE ASSAM GAZETTE. EXTRAORDINARY. MAY 12, 19 90
ASSAM AC T No- IX  OF 1990  
(Rec eived the  asse nt o f the Go ver nor  on 8th Ma y, 199 0)
TH E ASSAM LAND RE VE NU E RE ASSES SMENT 
(AME ND ME NT ) ACT, 1990
An
Act
further to amend the Assam Land Reveune Re-assess-  
ment Act, 1936.
Whereas it is txp edien t lur the r to am end the Asfam 
Land Revenue Re-assessment Act, 1936 (Assam A ct -V lll of 
1936), he reinafter  called the principal Act, in the manner 
hereinafter app earing ;
It is hereby ena cted in the Fo rty -first Year of the Re­
public of In dii  as follows :—
Sho rt tit le, 
ex te nt  an d 
comm en ce­
me nt
1. (I) Th is Act may ? e called the Asta m Land Revenue
Re-assessment (Am endmen t) Act, lf90 .
(2) It shall have the like exte nt as the  princ ipal Act.
(3; It shall bs deemed  to have come int o force on the  
27th day of Dece mber, 1989.
2. In Section 2, after the  clause t'xii), the  following new 
clauses shall be ins erted,  namely : —
(xiii) ‘Tea Lands’  means lands taken up for special  
cultivation of tea and for purposes ancillary  
thereto in the Tea Estates ;
(xiv) ‘Tea Group’ means a group of tea estates which  
aie  included by the Settlement Officer in one »et  
of  proposals for re-classificatlon and re-assesgment  
under this Ac; ;
(xv) ‘Industrial Lands* means andg  used fur the pu r­
poses of  manufacturing industrial products o f yari «  
ous kinds as may be prescribed in the Rules ;
(xvl) All words and expressions used in this Act and  
not defined herein shall hays the same meaning  
assigned to them respectively In the principal Act  
aad the Assam Land and Revenue Regulation,  
1806.
I 7r.w ' ' i  .a . * . w V i- i*  ■  .  •

TH E AS SA M GA ZE TT E. EX TR AO RD IN AR Y, MAY 12, 1990 499
Deletion of 3. in the principal Act, Section 6 shall be delated.
Section 6 o f 
A Siam Act- 
V III of 1936.
••t  -  'O. -t»-f i f e  -  t It
Am endment 4. In  the principal Ac t, in Section 11 i —  of Section 1 1  
of the  Assam 
Act V ltt of
1936. (1 ) In  sub-section (lj  the full stop (.3  after the words,
“ Settlement Officer** shall te  deleted and th ere­
afte r the werds “ except in tea gro up’* shall be  
add ed.
(2) la  suh-section 2), figures and the wor s  “ ?0 per­
cent’ ’ and “ 50  per cent”  shall be substituted by  
the expression ‘three times*’ and “ five times*’ res­
pectively.
(3)  I® sub-seciion (2 ),  in the proviso, the ve td s
“ set)led or used fo r special cultiva tion or”  shall  
be deleted.
-5  t'" /
mc - r  >
Insertion of  5. In the principa l Act, after Section 11, followi ng new
a new Sec- section shall be inserted, namely :—
tion as 11 A.
“ 11  A No twith sta nd ing  an ythin g contained In Sec­
tion  11, the State Govc rn m er t may. if  it is of 
opinion that it  is necessary to do so, by notifica­
tion, as se ss  a higher rate r f  Revenue in tea lands  
not exceeding five times the existing land revenue  
of a tea group.”
*  »  - '  ? * ■ '* ' s- ' 4i' 4 -
‘ 40 ,  v  . .  ’ j t  <  A
s S s h v . ;  6  i " « > e
A ss air  Act- 
VfH of  1936,
s r  < >  ‘  «  < -  , y
principa l Act,
f  ■ ■  t i - J  i
sections 1# shall le  deleted.
4, * '
7. In  the principa l Ac t, in Seotioa |3 ,—
(1 ) for the figure “ 30'*, the  figure “ 20” , shall be subs­
tituted.
(23 the provision (i) shall be substituted as follows,  
nam ely :—
“ (1) the State Ge verame nt ma y, fo r reaseas to  
be recorded, fix a shorter term  of settlement o f  
lands oth er than fewn lan d.
(3) the proviso (i ii),  shall be deleted.
 
 
 
 
 
 
 
 
 
 
500 THE AS SA M GAZE TTE. EXTRAORDINA RY. MAY 12. 1900
Amendment 
of Section 15 
of  Auam  Act 
VIII of 1936.
8. In 8ecti« n 15 of  the principal Act,  
be Inserted, namely
** (d ) Industrial Sites” ,
clause (d) sha’la
Deletion  of 9. In the principal Act, Section 20 shall be deleted.  
Section 20  
o f A» »am 
Act VIII of
1935.
Amen dm en t 10.  In the principal Act," ia Section 21 for the figure  
of Section ‘‘  30 ”, figure “ 20 ” shall be substituted.
21  of Assam
Act-VIH of
1936.
A m en dm en t H- I a  t h e  P r i n a iPa *  Act, in Section 21  A, the words,  
of Section 0  ‘'f ro m  a report prepared under Section 6 of this Act” , shall  
21A of be deleted.
Assam
Act VIII
of  1936.
Insertion of 12.  In the principal Act, after Section 25, the follow ig
« w Section n e w  l e ct io n  sh al l be in se rt ed , nam el y25 A in As-
sam A c t- V II I
of  1936.
“25 A. Assessment of revenue on industrial land—
Notwithstanding anything contained in the Act, where  
land originally settled is used as industrial land,  
th e revenue thereon shall be assessed at such higher  
rates as may be prescribed by rules” .
K. LASKAR ,
Secre tary to the Govt- of Assam, 
Legislative Departme nt-
Gl. 'WAH AT I.— Printed sr d published by the Dy. Direc tor (P), Directorate o f Ptg, end  
Sty ., Assam, Cuwa hati—21, (Ex-G azette) No, 151— 1,110—500— 12-5-1990,
 
 
 
 
 
 
 
 
 
 
 
 
 
 

‹ Prev All Assam acts Next ›