Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Betterment Fee And Mooring Tax (Dibrugarh) (Amendment) Act, 1957 12 of 1957 [28 August 1957] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 2 of Assam Act XIII of 1953 3. Amendment of Section 4 of the Assam Act XIII of 1953 4. Insertion of an Explanation after Section 4 of Assam Act XIII of 1953 5. Amendment of Section 12 of the Assam Act XIII of 1953 Assam Betterment Fee And Mooring Tax (Dibrugarh) (Amendment) Act, 1957 12 of 1957 [28 August 1957] PREAMBLE An Act further to amend the Assam Betterment Fee and Mooring Tax (Dibrugarh) Act, 1953 Whereas it is expedient further to amend the Assam Betterment Fee and Mooring Tax (Dibrugarh) Act, 1953 (Assam Act XIII of 1953), hereinafter called the Principal Act in the manner hereinafter appearing; It is hereby enacted in the Eighth Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Betterment Fee and Mooring Tax (Dibrugarh) (Amendment) Act, 1957. (2) It shall have the like extent as the Principal Act. (3) It shall come into force on the date on which the Principal Act comes into force. 2. Amendment of Section 2 of Assam Act XIII of 1953 :- Clause (e) of Section 2 of the Principal Act shall be substituted by the following, namely:-- "(e) Flood protection work means any spur, revetment, embankment, drain and other works connected with protection of the Dibrugarh Town and its neighbourhood from erosion and flooding by the river Brahmaputra". 3. Amendment of Section 4 of the Assam Act XIII of 1953 :- T h e word "revetment" wherever it occurs in Section 4 of the Principal Act shall be substituted by the words "flood protection work". 4. Insertion of an Explanation after Section 4 of Assam Act XIII of 1953 :- After Section 4 of the Principal Act the following Explanation shall be added, namely:-- "Explanation.--All areas within any of the belts shall be deemed to be benefited irrespective of the nature and quantum of the actual benefits accruing to any particular plot of land". 5. Amendment of Section 12 of the Assam Act XIII of 1953 :- The word "revetment" appearing in Section 12 of the Principal Act shall be substituted by the words "flood protection work".