The Assam Land and Revenue Regulation (Amendment) Act, 1959

AS SA M ACT X V  O F 1959
TH E ASSAM LAN D AND RE VE NU E REG ULA TI ON (AM END MENT) 
AC T, 1959
(Received the assent of the Governor on the 14th May 1959) 
(Passed by the  Assembly)
(Published in the Ass am Gazette,  dated the 20th May 1959]
An
Act
fur the r to am end  the Assam Land and Rev enu e Regulatio n, 1886
P re a m b le .—Whereas it is ex pedient f urther  to am en d the Assam Land 
an d Revenue Reg ulation , 1886, her einafte r called the  said Reg ulation , 
in the m anner h erei naft er app earing ; (Regula tion  I of  1886).
It  is hereby enacted  in the Te nth Year of the Repub lic of In di a as 
follows.—
1. S hort  t it le , ex te nt and c om m ence m ent — (I)  This Act may be 
called the Assam Land a nd Rev enue R egulation (Amendm ent) Act, 1959.
(2) It  shall have the like app lication as the Assam Land an d Revenue  
Regulation , 1886.
(3) It  shall come into force at once.
2. A m endm ent o f se ct io n 3 o f R eg ula tion I  o f 1886. -In  section 3 
of  the  said Regulation , after clause  (1) the  following new clause («) shall 
be ins erted,  namely—
“ (m) ‘‘ Dep uty Commissioner ” incl udes a nd shall be deem ed always to 
have incl ude d the  Addition al Deputy Com mission er.”
3. A m e n d m e n t o f se c ti o n  34 o f  th e  R e g u la ti o n  I o f 1886.—I n sec­
tion 34 o f the  said Reg ulation ,— (I)  the  semi-colon after the  word “be ha lf” 
shall be su bsti tute d by colon an d the  words and punctua tio n “o r, at  the 
expiry of  th at  term no new se ttlem ent has been made, until a new settle ­
me nt has been made shall be dele ted.
(2) in the proviso the following new clause (a) shall be inserte d and 
the existing clauses (a), (b) and  (c)  shall be re-n umbered as clauses (Z > ), (c ) 
and (d) respectively, nam ely—
“ (a) the  reven ue sha ll be liable to revision accord ing to the  law for 
the  time  being in force.”
[Price '06  nP. or !</.]
Z\GP (Leg) n /5 9 — 1550—19-10-59.

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