Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Land And Revenue Regulation (Second Amendment) Act, 1971 29 of 1971 [22 December 1971] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 151 of Assam Regulation I of 1886 3. Insertion of a new section in Assam Regulation I of 1886 4. Repeal and Saving Assam Land And Revenue Regulation (Second Amendment) Act, 1971 29 of 1971 [22 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 (Assam Regulation I of 1886), hereinafter called the 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 (Second Amendment) Act, 1971. (2) It shall have the like extent as the Regulation. (3) It shall come into force at once. 2. Amendment of section 151 of Assam Regulation I of 1886 :- I n Section 154 of the Regulation, in sub-section (1) after clause (m), the following shall be inserted as clause (n) and shall always deem to have been inserted, namely;-- "(n) any matter regarding ejectment of any person from a land over which no person has accrued the right of a proprietor, land- holder or settlement-holder and the disposal of any crop raised, or any building or other construction erected without authority on such land." 3. Insertion of a new section in Assam Regulation I of 1886 :- After Section 154 of the Regulation the following shall be inserted as Section 154-A, namely,-- "154-A. (1) Notwithstanding anything contained in any judgment, decree or order of any court any notice served or any action taken or any penalty imposed or any ejectment clone under sub-rules (1) (2), (3a) and (3b), (4) (5) and (5a) of Rule 18 of the Settlement Rules made under the regulation shall be and always be deemed to have been validly done. (2) No suit or other proceeding shall be maintained or continue in any court against the Government or any person or authority for any act done or purported to have been done under sub-rules (1), (2), (3a) and (3b), (4), (5) and (5a) of Rule 18 of the Settlement Rules made under the Regulation. (3) No court shall enforce any decree or order against the Government or any other person for any action taken or purported to have been taken under sub-rules (1), (2), (3a) and (3b),. (4), (5) and (5a) of Rule 18 of the Settlement Rules made under the Regulation". 4. Repeal and Saving :- (1) The Assam Land and Revenue Regulation (Amendment) Ordinance, 1971 (Assam Ordinance III of 1971) is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the Ordinance as repealed shall be deemed to have done or taken under this Act as if this Act has commenced on the seventh day of June, 1971 (date of promulgation of the Ordinance).