The Assam Land and Revenue Regulation (Amendment) Act, 1960

Th e 19th Dece mber I960
No.LjL .4l/6 0.—The  following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information.
R ec ei ve d th e ass en t o f th e Gov er no r on  t he 17t h D ec em ber  I960  
ASS AM ACT No X X X V  OF 1960
TH E ASSAM LAND AND RE VE NU E RE GU LA TION  
(AM END MENT) AC T, 1960
(As passed by the Assembly)
(Published in the Assam Gazette, Extrao rdinar y, dated the 20th 
Decemb er 1960]
An
Act
fu rt he r t, n  amend the Assam La nd  and Revenue Reg ula tion , 1(186
Pre am ble . Whereas it is expe dient furth er to amend the Regulatio n
Assam Land and Revenue  R egu lati on, 1886, herein- 
alte r called the said Reg ulation ^in the  m ann er herein­
after appearing ;
It  is hereby enacted  in the  Eleven th Year of 
the Rep ublic of Ind ia as follows ;—
Sh ort  titl es I. (y) This Act may be called the  Assam Land 
co mmen ce - an <^  Revenue Regu latio n (Ame ndme nt) Act, 1960.
□t ea t. (2) It  shall have the like app lica tion as the
Assam Land and Revenue Regulation, 1886.
(3) It  shall come into force at  once.
Am endm ent 
of Section  34 
of the  Re­
gulation  I of 
1886.
2. In Sectio n 34 of the  said Regulation , the 
word “i f”  between the  words “ 'be half”  and  “P ro­
vided”  shall be deleted.
Su bstit uti on  3 p o r  S e ction  156 of the  said Reg ulation  the 
bi6  Olathe following shall be substitu ted,  namely 
Regulation  I
ol “ 156. The  State Governm ent may, in makin g
any rule under this Reg ulation , provide that a 
breach of the  rule, in add itio n to any other conse­
quence which would ensue from such, brea ch, be 
punishable with fine which may extend to two hu n­
dred  rupees, or, when such breach  is a continuing 
brea ch, to fifty rupees for each day during which 
such breach continues, or, on conviction before a 
Mag istrate, with  impr isonmen t whi ch may extend 
to six months or with fine up to one thou sand *  
rupees or w ith bo th. ”
B . G. BARUA,
• Secy, to th e Govt, of Assam, Law Dep tt.

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