Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam State Acquisition Of Lands Belonging To Religious Or Charitable Institution Of Public Nature (Amendment) Act, 2011 12 of 2011 [08 March 2011] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 8 Assam State Acquisition Of Lands Belonging To Religious Or Charitable Institution Of Public Nature (Amendment) Act, 2011 12 of 2011 [08 March 2011] PREAMBLE An Act further to amend the Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature Act, 1959. Whereas it is expedient further to amend the Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature Act, 1959(Assam Act No. IX of 1961), hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Sixty-second Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature (Amendment) Act, 2011 (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of section 8 :- In the principal Act, in section 8, in sub section (7),- (i) for clause (b), the following shall be substituted, namely:- "(b) In case of grants in aid of recurring nature, the amount of annuity shall be enhanced by 100%, subject to minimum of Rs. 3,000 in respect of all religious institutions, whose perpetual annuity was originally determined under this Act, with effect from the date of coming into force of this Amendment Act."; (ii) for clause (c), the following shall be substituted, namely:- "(c) The rate of annuity fixed under clause (b) of sub-section (7) of this section shall be applicable for all the religious institutions in existence on the date of coming into force of this Amendment Act, which may be p refixed by the Government at an interval of every 10 years from the date of coming into force of this Amendment Act or such other earlier times as may be determined by the Government from time to time."