Assam Land Revenue And Rent (Surcharge) (Amendment) Act, 1976

S Assam 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Land Revenue And Rent (Surcharge) (Amendment) Act, 1976 02 of 1976 [12 March 1976] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 2 of Assam Act X of 1970 3. Amendment of Section 6 of Assam Act X of 1970 Assam Land Revenue And Rent (Surcharge) (Amendment) Act, 1976 02 of 1976 [12 March 1976] PREAMBLE An Act further to amend the Assam and Revenue and Rent (Surcharge) Act, 1970 Whereas it is expedient further to amend the Assam Land Revenue and Rent (Surcharge) Act, 1970(Assam Act X of 1970), hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Twenty-seventh year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Land Revenue and Rent (Surcharge) (Amendment) Act, 1976. (2) It shall have like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of Section 2 of Assam Act X of 1970 :- I n section 2 of the principal Act, after the. the clause (3), the following shall be inserted as clauses (4), (5), (6), and (7), namely:-- "(4) "Sub-Deputy Collector" means an Officer appointed with that designation and includes an Assistant Settlement Officer." "(5) Collector means the Deputy Commissioner and includes the Additional Deputy-Commissioner, Subdivisional Officer and Sadar Sub-divisional Officer within whose jurisdiction the land in question is situated". "(6) person means an individual, a family including a joint family, a partnership, a Company and a body corporate". (7) All words and expressions used in this Act and not defined herein shall have the same meaning as is assigned to them in the Assam Land and Revenue Regulations, 1886(Regulation 1 of 1886), or the Rules framed thereunder." 3. Amendment of Section 6 of Assam Act X of 1970 :- In section 6 of the principal Act,-- (1) In sub-section (1), the words "Sub-Divisional Officer of a Sub- Division or Sadar Sub-Divisional Officer, as the case may be" shall be substituted by the word "Collector." (2) In sub-section (2). the words "Sub-Divisional Officer" in between the words "the" and "passed" shall be substituted by the word "Collector".

Act Metadata
  • Title: Assam Land Revenue And Rent (Surcharge) (Amendment) Act, 1976
  • Type: S
  • Subtype: Assam
  • Act ID: 14240
  • Digitised on: 13 Aug 2025