Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Fixation Of Ceiling On Land Holdings (Amendment) Act, 1993 10 of 1993 [12 May 1993] CONTENTS 1. Short title extent and Commencement 2. Amendment of Sec. 7 of Assam Act 1 of 1957 Assam Fixation Of Ceiling On Land Holdings (Amendment) Act, 1993 10 of 1993 [12 May 1993] PREAMBLE AN ACT further to amend the Assam Fixation of Ceiling on Land Holdings Act, 1956. Whereas it is necessary to amend the Assam Fixation of Ceiling on Land Holdings Act, 1956 hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Forty-fourth Year of the Republic of India as follows:- 1. Short title extent and Commencement :- (1) This Act may be called the Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1993. (2) It shall extend to the Districts of (1) Goalpara (2) Dhubri (3) Kokrajhar (4) Bongaigaon (5) Barpeta (6) Nalbari (7) Kamrup (8) Darrang (9) Sonitpur (10) Lakhimpur (11) Dhemaji (12) Nagaon (13) Morigaon (14) Sibsagar (15) Jorhat (16) Golaghat (17) Cachar (18) Karimganj (19) Hailakandi (20) Dibrugarh (21) Tinsukia in the State of Assam. (3) It shall come into force at once. 2. Amendment of Sec. 7 of Assam Act 1 of 1957 :- In the principal Act, in section 7,-- (a) For sub-section (6), the following shall be substituted, namely:- - "(6) Without prejudice to any action under any other provision of this Act, the State Government may, on its own motion or on application, if filed within a period of 1 (one) year from the date of publication of the final statement under sub-section (4) or from the date on which the Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1993 shall come into force, whichever is later, call for any record relating to any final statement and may pass such order or orders as it deems fit after giving the person or persons concerned an opportunity of being heard." (b) In the principal Act, in section 7, subsection "6 (a)" shall be deleted.