The Assam Land and Revenue Regulation (Amendment) Act, 1957

ASSAM AC T X II I OF  1957
THE ASSAM LAN D AND RE VE NU E RE GU LA TI ON  (AMEND- 
ME NT ) ACT , 1957
(R ec eiv ed  th e as se nt  o f th e G overn or on  th e 27th  A ug ust 1957 )
[Published in the Assam Gazette, dated  the  4th Sep tem ber  1957]
to pro vid e for the safety of Go vernme nt interest against var iou s loans and ad va nc e* 
issu ed by  Go ver nm ent as security o f une ncum bered  land ed pro per ties.
Pre am bl e.—Whereas it is expe dient to make provision for the  safety 
of Gover nment interest aga inst  vario us loans and adva nces  including 
Hous ing Loan s issued by Gover nm ent  on security of une ncu mbered landed 
pro perties .
It  is hereby enacted  in the  ^Eighth Yea r of the Re public of In dia as 
follow s:—
I1. Short  title,  ex tent an d co m m en ce m en t.—(1) Th i tAct may  be 
called the Assam Land and  Rev enu e Regul atio n (Am endment) Act, 1957.
(2) It  exten ds to the whole of the  S tate of Assam. I
(3) It  shall come into force at once .
2. Def in itio ns .—In  this Act, unless the re is a nything rep ug na nt in  the 
subject or con text —
(1) “ Go ver nm ent ”—means Sta te Gover nment o f Assam.
3. Am en dm en t of Secti on  71 o f Re gu latio n I o f Ifi86.—In ser t the 
following proviso after the third proviso to Sectio n 7I of the Assam Land 
an d Revenue Regulati on, 1886, na mel y:—
“ Fo urthl y, noth ing in this section shall app ly to enc um bra nce s created 
in favo ur of Governme nt in any Es tate .”
 

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