Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Repealing Act, 1957 21 of 1957 [04 December 1957] CONTENTS 1. Short title and commencement 2. Repeal of Assam Act VII of 1926 3. Effect of repeal Assam Repealing Act, 1957 21 of 1957 [04 December 1957] PREAMBLE An Act to repeal the Assam Rural Self-Government Act, 1926 Whereas it is expedient to repeal the Assam Rural Self-- Government Act, 1926 (Assam Act VII of 1926); It is hereby enacted in the Eighth Year of the Republic of India as follows:-- 1. Short title and commencement :- (1) This Act may be called the Assam Repealing Act, 1957. (2) It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint. 2. Repeal of Assam Act VII of 1926 :- The Assam Rural Self-Government Act, 1926 (Assam Act VII of 1926), shall stand repealed on and from the date on which this Act comes into force. 3. Effect of repeal :- Notwithstanding anything contained in Section 2, all the property including the Village Fund belonging to any Village Authority established under the Act repealed, shall vest in the Deputy Commissioner or the Sub-divisional Officer, as the case may be, and shall be held by it in trust, until it is made over in accordance with the order of the State Government or such officer as the State Government may appoint in this behalf, to the Panchayat established under the Assam Rural Panchayat Act, 1948 (Assam Act XXVII of 1948) or the Town Committee established under the Assam Municipal Act, 1956 (Assam Act XV of 1957) in the area over which the Village Authority to whom the property belonged had jurisdiction.