Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam (Temporarily Settled Areas) Tenancy (Amendment) Act, 1983 08 of 1983 [24 June 1983] CONTENTS 1. Short title extent and commencement 2. Amendment of Section 3 of the Assam Act, XXI of 1971 Assam (Temporarily Settled Areas) Tenancy (Amendment) Act, 1983 08 of 1983 [24 June 1983] PREAMBLE An Act further to amend the Assam (Temporarily Settled Areas) Tenancy Act, 1971. Whereas it is expedient to amend the Assam (Temporarily Settled Areas) Tenancy Act, 1971 (Assam Act XXIII of 1971); hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Thirty fourth year of the Republic of India as follows:- 1. Short title extent and commencement :- (1) This Act may be called the Assam (Temporarily Settled Areas) Tenancy (Amendment) Act, 1983. (2) It shall have the like extent as the principal Act (3) It shall come into force with effect from fifth March, 1973. 2. Amendment of Section 3 of the Assam Act, XXI of 1971 :- I n the principal Act, in Section 3, sub-section (18) shall be substituted by the following, namely:-- "(18) "Town land" means any land- (a) included within the limits of the city of Gauhati as constituted and notified under the provisions of sub-section (1) of Section 42 of the Gauhati Municipal Corporation Act, 1969 (Assam Act I of 1973), (b) that may be included further in the city of Gauhati from time to time under the provisions of sub-section (2) of Section 42 of the Gauhati Municipal Corporation Act, 1969, (c) of any other town notified as a city under the provisions of any other Municipal Corporation Act for the time being in force, (d) within an area declared or deemed to be Municipality or notified area under the Assam Municipal Act, 1956 (Assam Act XV of 1957), (c) any other land which the State Government may declare under the Assam Land and Revenue Regulation, 1886 (Regulation I of 1886) or in accordance with the provisions of Section 3 of the Assam Land Revenue Re-Assessment Act, 1936 (Assam Act VIII of 1936)."