Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Land Revenue Re-Assessment (Amendment) Act, 1990 09 of 1990 [08 May 1990] CONTENTS 1. Short title, extent and commencement 2. Section 2 3. Deletion of Section 6 of Assam Act-VIII of 1936 4. Amendment of Section 11 of the Assam Act VIII of 1936 5. Insertion of a new Section as 11 A 6. Deletion of Section 12 of Assam Act-VIII of 1936 7. Section 7 8. Amendment of Section 15 of Assam Act VIII of 1936 9. Deletion of Section 20 of Assam Act VIII of 1936 10. Amendment of Section 21 of Assam Act-VIII of 1936 11. Amendment of Section 21A of Assam Act VIII of 1936 12. Insertion of new Section 25 A in Assam Act-VIII of 1936 Assam Land Revenue Re-Assessment (Amendment) Act, 1990 09 of 1990 [08 May 1990] PREAMBLE An Act further to amend the Assam Land Revenue Re-assessment Act, 1936. Whereas it is expedient further 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 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 Revenue Re-assessment (Amendment) Act, 1990. (2) It shall have the like extent as the principal Act. (3) It shall be deemed to have came into force on the 27th day of December, 1989. 2. Section 2 :- In Section 2, after the clause (xii), the following new clauses shall he inserted, namely :-- (xiii) Tea Lands means lands takes up for special cultivation of tea and for purposes ancillary thereto in the Tea Estates; (xiv) Tea Group means a group of tea estates which are included by the Settlement Officer in one set of proposals for re-classification and re-assessment under this Act; (xv) Industrial Lands means lands used for the purposes of manufacturing industrial products of various kinds as may be prescribed in the Rules; (xvi) All words and expressions used in this Act and not defined herein shall have the same meaning assigned to them respectively in the principal Act and the Assam Land and Revenue Regulation, 1886. 3. Deletion of Section 6 of Assam Act-VIII of 1936 :- In the principal Act, Section 6 shall be deleted. 4. Amendment of Section 11 of the Assam Act VIII of 1936 :- In the principal Act, in Section 11;-- (1) In sub-section (1) the full stop (.) after the words, "Settlement Officer" shall be deleted and thereafter the words "except in tea group" shall be added. (2) In sub-section (2), figures and the words "30 percent" and "50 per cent" shall be substituted by the expression "three times" and "five times" respectively. (3) In sub-section (2), in the proviso, the words "settled or used for special cultivation or" shall be deleted. 5. Insertion of a new Section as 11 A :- In the principal Act, after Section 11, following new section shall be inserted, namely :-- "11A. Notwithstanding anything contained In Section 11, the State Government may, if it is of opinion that it is necessary to do so, by notification, assess a higher rate of Revenue in tea lands not exceeding five times the existing land revenue of a tea group." 6. Deletion of Section 12 of Assam Act-VIII of 1936 :- In the principal Act, sections 12 shall be deleted. 7. Section 7 :- In the principal Act, in Section 13,-- (1) for the figure "30", the figure "20", shall be substituted. (2) the provision (i) shall be substituted as follows, namely :-- "(i) the State Government may, for reason to be recorded, fix a shorter term of settlement of lands other than (own land. (3) the proviso (iii), shall be deleted. 8. Amendment of Section 15 of Assam Act VIII of 1936 :- I n Section 15 of the principal Act, a clause (d) shall be inserted, namely :-- "(d) Industrial Sites". 9. Deletion of Section 20 of Assam Act VIII of 1936 :- In the principal Act, Section 20 shall be deleted. 10. Amendment of Section 21 of Assam Act-VIII of 1936 :- In the principal Act," is Section 21 for the figure " 30 ", figure " 20 " shall be substituted. 11. Amendment of Section 21A of Assam Act VIII of 1936 :- I n the principal Act, in Section 21A, the words, "from a report prepared under Section 6 of this Act", shall be deleted. 12. Insertion of new Section 25 A in Assam Act-VIII of 1936 :- I n the principal Act, after Section 25, the following new section shall be inserted, namely :-- "25 A. Assessment of revenue on industrial land-- Notwithstanding anything contained in the Act, where land originally settled is used as industrial land, the revenue thereon shall be assessed at such higher rates as may be prescribed by rules".