Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Rural Indebtedness Relief (Amendment) Act, 1976 11 of 1976 [22 July 1976] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 2 of Assam Act XII of 1975 3. Amendment of section 6 of Assam Act XII of 1975 4. Amendment of Section 9 of Assam Act XII of 1975 5. Amendment of section 10 of Assam Act XII of 1975 Assam Rural Indebtedness Relief (Amendment) Act, 1976 11 of 1976 [22 July 1976] PREAMBLE An Act to amend the Assam Rural Indebtedness Relief Act, 1975. Whereas it is expedient to amend the Assam Rural Indebtedness Relief Act, 1975(Assam Act XII of 1975), hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the twenty-seventh year of the Republic of India at follows:-- 1. Short title, extent and commencement :- (i) This Act may be called the Assam Rural Indebtedness Relief (Amendment) Act, 1976. (ii) It shall have like extent as the principal Act. (iii) It shall come into force with effect from the 6th day of February, 1976. 2. Amendment of section 2 of Assam Act XII of 1975 :- I n Section 2 of the principal Act, at the end of clause (f), the following shall be added, namely:-- "and includes a person who follows any one or more of the following agricultural occupations in the capacity of a laborer on hire or exchange, whether paid in cash or in kind or partly in cash and partly in kind:-- (i) farming including cultivation and tillage of soil, etc.; (ii) dairy fanning; (iii) production, cultivation, growing and harvesting of any horticultural commodity; (iv) raising of livestock, bees or poultry; and (v) any practice performed on a farm as incidental to or in conjunction with farm operation (including any forestry or timbering operations) and preparation for market and delivery to storage or to market or to carriage, for transportation of farm products. 3. Amendment of section 6 of Assam Act XII of 1975 :- In sub-section (2) of Section 6 of the principal Act the words within a period of 45 days from the date on which this Act comes Into force put back the debtor in possession of the land" occurring after the word "shall" be substituted by the words "if demanded by the debtor before the expiry of 5 years or on expiry of 5 years from the date on which the debt was incurred; put back the debtor in possession of the land within a period of 30 days from the date of demand or expiry of 5 years as the case may be." 4. Amendment of Section 9 of Assam Act XII of 1975 :- Sub-section (3) of Section 9 of the principal Act shall be substituted by the following:-- "When a transaction is held to be a mortgage under sub-section (1) of Section 9 above, provisions of sub-sections (1) and (2) of Section 6 shall be applicable to such a mortgage." 5. Amendment of section 10 of Assam Act XII of 1975 :- (1) In Section 10 of the principal Act, in sub-section (1) for the figures and words "3 years" and "90 days" the figures and words "5 years" and "1 year" respectively shall be substituted. (2) In sub-section (2), for the figure and word "90 days" the figure and word "1 year" shall be substituted. (3) In sub-section (3), for the figure and word "30 days", the figure and word "90 days" shall be substituted.