Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Land And Revenue Regulation (Amendment) Act, 1990 04 of 1990 [29 March 1990] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 164 of Regulation--I of 1886 Assam Land And Revenue Regulation (Amendment) Act, 1990 04 of 1990 [29 March 1990] PREAMBLE An Act Further to amend the Assam Land and Revenue Regulation, 1886. Whereas it is necessary to impose restriction on transfer of land in the Tribal belts or blocks in Assam for protection of the interests of the protected classes. And whereas it is expedient further to amend the Assam Land and Revenue Regulation, 1886, (hereafter referred to as the principal Act); It is hereby enacted in the Forty-first year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Acts may be called the Assam Land and Revenue Regulation (Amendment) Act, 1990. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of Section 164 of Regulation--I of 1886 :- In the principal Act, after section 164 A, the following section shall be inserted, namely "164 B. Penalty for transfer. If any transfer of land is effected in contravention of the provisions o f this Chapter, both the transferor and the transferee shall be punished with simple imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both."