The Assam Land and Revenue Regulation (Amendment) Act, 1964

ASSAM AC T XV I OF  1964
TH E ASSA M LAND AND RE VE NU E RE GU LA TI ON  ( AM EN DM EN T) 
AC T, 1964
(R ec eive d th e as se nt o f th e Pr es id en t on  th e 29th Ju ly 1964)
(Published in the  Anam Gazettt  E xtra ordinar y, date d the  4 th Augu st, 1964]
An
Ac t
fu rthe r to  am en d th e A ss am  L and and Re ve nu e Re gu latio n, 1886
Pre amble Whereas it is expedie nt fur the r to  am end the
Assam Land and  Revenue  Regulation , 1886 , herein- 
after called the  Re gulation , in the man ne r her ein­
after appearing  s
It  is here by ena cted in the  Fif tee nth  Year o f the 
Republic of India , as follows
Sh or t ti tle , i .  0 )  This Act may  be called the Assam Land and
com m-n cc- F-e v c l i l : e R egu lati on (Am endm ent) Act, 1964.
me nt.
(2) It  shall have  the  like extent as the Assam 
Land and Revenue Re gulation , 1886,
(3) It  shall come into force on such da te as t he 
Sta te Governme nt may, by notificatio n in the official 
Gazette, appoint.
Amendmen t 2. In  section 162 of  the  Regulation , after sub- 
o f section section (I ), the following shall be inserted as sun- 
562 o f th e sections (2) and  (3) the reo f an d the  existin g sub- 
and^evcnue s e c t *o n s  (2) and (3) shall be renumbere d as sub- 
R e«ula tion. sections (4) and  (5), namely
1886.
“ (2) No twithstanding anyth ing  to the  con trar y 
in any  1  w, usage, contr act  or agre eme nt no pri son  
shall acq uire  or possess by transfer, exch inge, lease, 
agre ement or settlement any  land in any area  o r areas 
constituted into  belts or blocks in con trav ention of 
the  j  rovisions of  sub-section (1).
(3) Fro m and after the commen cement of the 
Assam Land and Revenue Regul atio n (Am endm ent)
Act, 1964 no doc ument evidencin g a ny tra nsa ction for 
acqu isition or possession o f any lan d by way of  trans­
fer, exchange, lease, agre eme nt or sett lem ent shall be 
regi stered un de r the  Ind ian  Regis tration Act, 1908 if  A ct X V I 
it app ears to the registe ring  autho rity th at the  trans- ° f <£08  
action has  been effected in con trav ention of  the pro­
visions of sub-section (2).”
[ Pr ice 06 Pai si .}
A G P  (Leg) 43 /6 4-8 37— 23-10-64.
 

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