Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Land Revenue Re-Assessment (Amendment) Act, 1986 15 of 1986 [31 August 1986] CONTENTS 1. Short title extent and Commencement 2. Amendment of section 21 of Assam Act VIII of 1936 Assam Land Revenue Re-Assessment (Amendment) Act, 1986 15 of 1986 [31 August 1986] PREAMBLE An Act to amend the Assam Land Revenue Re-assessment Act. 1936. Whereas it is expedient to amend the Assam Land Revenue Re- assessment Act, 1936 (Assam Act VIII of 1936) hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Thirty-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 Re-assessment (Amendment) Act, 1986. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of section 21 of Assam Act VIII of 1936 :- In the principal Act, after section 21, the following shall be inserted as a new section 21 A, namely:-- "21A. Notwithstanding anything contained in the foregoing provisions or in any contract or lease already issued under the provisions of this Act, State Govt. shall have the power to order Resettlement of all classes of land in any other local area under section 18 of the Assam Land Revenue and Regulation, 1886 if from a report prepared under section 6 of this Act, it is satisfied that Resettlement is necessary in the public interest before the expiry of the term of the existing lease."