Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Local Rates (Amendment) Act, 1959 05 of 1959 [13 May 1959] CONTENTS 1. Short title, extent and commencement 2. Section 2 3. Amendment of Section 3A of Regulation III of 1879 Assam Local Rates (Amendment) Act, 1959 05 of 1959 [13 May 1959] PREAMBLE An Act further to amend the Assam Local Rates Regulation, 1879 Whereas it is expedient further to amend the Assam Local Rates Regulation, 1879 (Regulation III of 1879), hereinafter referred to as the said Regulation, in the manner hereinafter appearing; It is hereby enacted in the Tenth Year of the Republic of India as follows- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Local Rates (Amendment) Act, 1959. (2) It shall have the like extent as the said Regulation. (3) It shall come into force at once. 2. Section 2 :- For Section 3 of the said Regulation, the following shall be substituted, namely-- "3. Substitution of Section 3 of Regulation III of 1879.-- All land shall be liable to a levy at the rate of twenty-five naye paise for every rupee of the annual value of the land in addition to the land-revenue and local cesses (if any) assessed thereon." 3. Amendment of Section 3A of Regulation III of 1879 :- I n Section 3A of the said Regulation, for the words "eight annas" the words "fifty naye paise" shall be substituted. [Price 06 nP. or Id.]