Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Land And Revenue Regulation (First Amendment) Act, 1971 28 of 1971 [17 December 1971] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 91 of Regulation 1 of 1886 Assam Land And Revenue Regulation (First Amendment) Act, 1971 28 of 1971 [17 December 1971] PREAMBLE An Act further to amend the Assam Land and Revenue Regulation, 1886. Whereas it is expedient further to amend the Assam Land and Revenue Regulation, 1886 (Regulation I of 1886) hereinafter referred to as the said Regulation, in the manner hereinafter appearing; It is hereby enacted in the Twenty-second Year of the Republic of India, as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Land and Revenue Regulation (first Amendment) Act, 1971. (2) It shall have the like extent as the said Regulation. (3) It shall come into force at once. 2. Amendment of Section 91 of Regulation 1 of 1886 :- F o r Sub-section (1) of section 91, of the said Regulation the following shall be substituted, namely:-- 91. "Power to proceed against defaulters other immovable property. (1) If an arrear of an estate in which the settlement-holder has not a permanent, heritable and transferable right of use and occupancy, cannot be recovered by the process mentioned in Section 69, and an arrear in respect of any other estate, cannot be recovered by any of the processes mentioned in this chapter; And the defaulter is in possession of any immovable property other than the estate in respect of which the arrear has accrued, the Deputy Commissioner may proceed against any of that other property situated within his district according to law for the time being in force for the attachment and sale of immovable property under the decree of a civil court."