The Assam Land and Revenue (Amendment) Act, 1943

Preamble.
Short title.
Commence­
ment.
Amendment
of section 
4 of Re­
gula tion I 
of 1886.
Amendment 
of section
ASSAM AC T II I OF 1943
TH E ASSAM LAND  AND RE VE NU E RE GU LA TI ON  (AME ND ME NT ) 
ACT , 1943.
•  ' r  [Passed by the Assam Legislature]
( Received the assent of th e Gove rnor on  the 30th March 1943. )
[Published in the Assam Gazelle  of the 7th April 1943]
An A d further to  am end  the  Assam Land and Rev enue
Reg ulation, 1886
Whereas it is expedient further to am end the l <e?u la l'f n 
Assam Lan d and Rev enue Reg ulation , 1886, for 1 ° 0 ’
the purpose here inafter appea ring ;
It is hereby ena cted as follows : —
1. This  Act may be called the Assam La nd  and 
Revenue Reg ulation  (Ame ndment) Act, 1943.
2. It  shall come into force a t once.
3. Clauses ( Z > )  and (c) of section 4 of th e Assam 
Lan d and Revenue Reg ulation , 1886 (hereinafter 
referred to as the said Reg ulation)  shall be 
omitted, and  the existing clause (< /)  shall be re­
numbered as clause (Z > ).
4. To sub-section (2) of section 69 o f the said 
69(2) o f R e- Reg ulation  the following shall be added, narne- 
gula tio n I  o f l y  ; —
1886.
•‘ Subject to such modifications thereo f as may 
be pres crib ed by rules fram ed by the Provincial 
Governm ent for proc eedings under the  Assam 
Land and Revenue  Re gulation ”.
[Pr ice 1  anna or  1 d.\
A. G. P. (L.C .) No. 15 —580+500—31-5-1943.

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