Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Local Rates (Amendment) Act, 1953 29 of 1953 [21 October 1953] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 2 of Regulation III of 1879 Assam Local Rates (Amendment) Act, 1953 29 of 1953 [21 October 1953] PREAMBLE An Act further to amend to the Assam Local Rates Regulation, 1879 Whereas It Is Expedient Further To Amend The Assam Local Rates Regulation, 1879 (Regulation Iii Of 1879), Hereinafter Called The Said Regulation, 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 Local Rates (Amendment) Act, 1953. (2) It shall have the like extent as the said Regulation. (3) It shall come into force at once. 2. Amendment of section 2 of Regulation III of 1879 :- In section 2 of the said Regulation for clause (b) of sub-section (5) the following shall be substituted, namely-- "(b) Where such land is situate in any place other than the permanently settled portions of Cachar and Goalpara and the same is not liable to be periodically re-settled but is liable to be periodically re-assessed at full rates, the land revenue for the time being assessed on such land;". [Price anna 1 or 1d.]