Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam State Acquisition Of Zamindaris (Amendment) Act, 1955 05 of 1956 [08 February 1956] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 2 of Assam Act XVIII of 1951 3. Amendment of Section 3 of Assam Act XVIII of 1951 4. Amendment of Section 11 of Assam Act XVIII of 1951 Assam State Acquisition Of Zamindaris (Amendment) Act, 1955 05 of 1956 [08 February 1956] PREAMBLE An Act further to amend the Assam State Acquisition of Zamindaris Act, 1951 Where as it is expedient further 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 Sixth 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, 1955. (2) It shall have the like extent as the Principal Act. (3) It shall be deemed to have come into force from the date of commencement of the Principal Act. 2. Amendment of Section 2 of Assam Act XVIII of 1951 :- In clause (k) of Section 2 of the Principal Act, in the 4th line, after the words "revenue free" insert the words "and revenue paying". 3. Amendment of Section 3 of Assam Act XVIII of 1951 :- (a) In subsection (1) of Section 3 of the Principal Act, the following shall be added as a proviso, namely:-- "Provided that where the names of the proprietors or the tenure- holders cannot be obtained without an unreasonable amount of delay or expense, it shall be sufficient compliance if the notification contains only such particulars as are available in the touzi ledger". (b) In sub-section (2) of Section 3 of the Principal Act, the following shall be added as a proviso, namely:-- "Provided that where, from the number of the proprietors or the tenure-holders or any other cause, personal service is not reasonably practicable, or where the names of the proprietors or the tenure-holders cannot be obtained without an unreasonable amount of delay or expense, the service of the notification by affixing a copy thereof in some conspicuous place in the offices of the Deputy Commissioner and the Subdivisional Officer within whose jurisdiction the land is situate, shall be as effectual as if it had been made on the proprietors or the tenure-holders concerned personally". (c) In sub-section (4) of Section 3 of the Principal Act, the first word "The" shall be replaced by the words "The service and the". 4. Amendment of Section 11 of Assam Act XVIII of 1951 :- I n clause (i) Section 11 of the Principal Act, the word "years" occurring in the 3rd line, after the word "agricultural", shall be substituted by the word "year".