Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam State Acquisition Of Zamindaris (Amendment) Act, 1954 01 of 1955 [10 February 1955] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 2 of Assam Act XVIII of 1951 3. Amendment of Section 13 of Assam Act XVIII of 1951 4. Insertion of a new section to Assam Act XVIII of 1951 Assam State Acquisition Of Zamindaris (Amendment) Act, 1954 01 of 1955 [10 February 1955] PREAMBLE An Act further to amend the Assam State Acquisition of Zamindaris Act, 1951. Whereas it is expedient to amend the Assam State Acquisition of Zamindaris Act, 1951 (Assam Act XVIII of 1951) hereinafter called the Principal Act in the manner hereinafter appearing; It is hereby enacted in the Fifth 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 Zamindaris (Amendment) Act, 1954. (2) It shall have like extent as the Principal Act. (3) It shall be deemed to have come into force from the date of the commencement of the Principal Act. 2. Amendment of Section 2 of Assam Act XVIII of 1951 :- In item (r) of Section 2 of the Principal Act for the words "at any subsequent date under any law for the time being in force" the words "or treated as such at any time" shall be substituted. 3. Amendment of Section 13 of Assam Act XVIII of 1951 :- After sub-section (2) of Section 13 of the Principal Act the following proviso shall be added, namely:-- "Provided that when the same proprietors or tenure-holders jointly hold more than one estate or tenure all such estates and tenures shall be treated as one unit for the purpose of the preparation, determination and payment of compensation." 4. Insertion of a new section to Assam Act XVIII of 1951 :- After Section 13 of the Principal Act, the following shall be added as a new section as 13A namely:-- "13A power to State Government to take over arrears of rents royalties, etc., by agreement.--The State Government may also take over all arrears of rents, royalties, cesses, fees and other dues together with interest if any which were payable to the proprietor or tenure-holder in respect of any estate or tenure which has vested in the State Government under sub-section (2) of Section 4, from a proprietor or tenure-holder if such proprietor or tenure- holder agrees to transfer the same in writing to Government on such terms as may be agreed upon. Such arrears when so transferred shall be recoverable as an arrear of land revenue.