Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Land Holding (Adoption Of Relationship Under The Assam Land And Revenue Regulation, 1886 In The Acquired Permanently Settled Estates) (Amendment) Act, 1990 10 of 1990 [08 May 1990] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 4 of the Assam Act, I of 1975 3. Insertion of new Section 4A Assam Land Holding (Adoption Of Relationship Under The Assam Land And Revenue Regulation, 1886 In The Acquired Permanently Settled Estates) (Amendment) Act, 1990 10 of 1990 [08 May 1990] PREAMBLE An Act to amend the Assam Land Holding (Adoption of Relationship under the Assam Land and Revenue Regulation 1886 in the Acquired Permanently Settled Estates) Act, 1974. Whereas it is expedient to amend the Assam Land Holding (Adoption of Relationship under the Assam Land and Revenue Regulation, 1886 in the Acquired Permanently Settled Estates) Act, 1974 (Assam Act I of 1975) hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Forty-first Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Land Holding (Adoption of Relationship under the Assam Land and Revenue Regulation, 1886 in the Acquired Permanently Settled Estates) (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 4 of the Assam Act, I of 1975 :- I n the principal Act, in Section 4, the existing proviso under sub- section (1) shall be substituted by the following namely :-- "Provided that till the assessment of land revenue is made the person holding land under Government shall continue to pay the amount which he earlier paid as rent or the amount which he was liable to pay before the commencement of this Act." 3. Insertion of new Section 4A :- In the principal Act, after Section 4, the following new Section shall be inserted as Section 4 A, namely :-- 4A. "Power to realise arrear rent by Government. Notwithstanding anything contained in any law for the time being in force or in any agreement or contract expressed or implied, the State Government shall be entitled to realise or recover as arrear of land revenue, all arrears of rent, royalties, cesses, fees and any other dues or amount which are payable to Government by any person for holding the land directly under the Government under any of the provisions of the Assam State Acquisition of Zamindaries Act, 1951 (Assam Act XVIII of 1951)."