Section 1 in Assam Non-Agricultural Urban Areas Tenancy Act, 1955
1. Short title, extent and commencement.
(1)This Act may be called the Assam non-Agricultural Urban Areas Tenancy Act, 1955.(2)It extends-(a)to the urban areas in the State of Assam ; and(b)to any other areas which have been or may hereafter be declared town lands under clause (a) of Rule 64 of the Settlement Rules made under the Assam Land and Revenue Regulation, 1886 (Regulation I of 1886) or the Assam Land Revenue Re-assessment Act, 1936 (Assam Act VIII of 1936).(3)It shall come into force on such date as the State Government may, by notification in the official Gazette appoint.
