Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Land (Requisition And Acquisition) (Amendment) Act, 1953 33 of 1953 [07 August 1953] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 1(2) of Assam Act XXV of 1948 3. Amendment of section 3(3) of Assam Act XXV of 1948 4. Insertion of new sub-section (3) to section 4 of Assam Act XXV of 1948 5. Amendment of section 7 of Assam Act XXV of 1948 6. Amendment of section 8 of Assam Act XXV of 1948 7. Insertion of new clause (d) to section 13(2) of Assam Act XXV of 1948 Assam Land (Requisition And Acquisition) (Amendment) Act, 1953 33 of 1953 [07 August 1953] PREAMBLE An Act further to amend the Assam Land (Requisition and Acquisition) Act, 1948 Whereas it is expedient further to amend the Assam Land (Requisition and Acquisition) Act, 1948 (Assam Act XXV of 1948), herein after called the principal Act, in the manner hereinafter appearing. It is hereby enacted as follows- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Land (Requisition and Acquisition) (Amendment) Act, 1953. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of section 1(2) of Assam Act XXV of 1948 :- I n sub-section (2) of section 1 of the principal Act, for the words "five years" the words "ten years" shall be substituted. 3. Amendment of section 3(3) of Assam Act XXV of 1948 :- I n sub-section (3) of section 3 of the principal Act, for the word "issue" the word "service" shall be substituted. 4. Insertion of new sub-section (3) to section 4 of Assam Act XXV of 1948 :- After sub-section (2) of section 4 of the principal Act, the following new sub-section shall be added, namely-- "(3) On such vesting the State Government shall be empowered to apply to such land any of the provisions of the Land Acquisition Act, 1894 (Act I of 1894), with the rules framed thereunder." 5. Amendment of section 7 of Assam Act XXV of 1948 :- In section 7 of the principal Act-- (i) in sub-section (1) the second proviso shall be omitted; (ii) in sub-section (3) between the words "Collector", and "in" the following shall be inserted, namely-- "or in the absence of agreement reasonable compensation". 6. Amendment of section 8 of Assam Act XXV of 1948 :- In clause (b) of sub-section (1) of section 8 of the principal Act, for the words "between the Collector and the person to whom possession of any land is delivered under section 6" the words "on the application of the person entitled to compensation requiring the matter to be referred to court" shall be substituted. 7. Insertion of new clause (d) to section 13(2) of Assam Act XXV of 1948 :- In sub-section (2) of section 13 of the principal Act, after clause (c), the following shall be added as clause (d), namely-- "(d) the manner of disposal of any structure or tree standing on the land". [Price anna 1 or 1d.]