Section 1 in Assam Urban Areas Rent Control Act, 1955
1. Short title, extent, commencement and duration.
(1)This Act may be called the Assam Urban Areas Rent Control Act, 1955.(2)(a)It extends to all urban areas in Assam including Cantonments as defined in the Cantonments Act, 1924 (Act II of 1924); provided that nothing in this Act shall prohibit the Officer Commanding the Station to appropriate any premises under the Cantonments (House Accommodation) Act, 1923 (Act VI of 1923).(b)The State Government may by notification in the Official Gazette extend it also to all such areas as are declared town lands under rule 64(a) of Settlement Rules under the Assam Land and Revenue Regulation, 1886 (Regulation 1 of 1886) or the Assam Land Revenue Reassessment Act, 1936 (Assam Act VIII of 1936).(3)It shall come into force at once and shall remain in force for 10 years from the date of its enforcement.Provided that the expiration of this Act shall not render recoverable by a landlord any rent, interest or other sum which during the continuance thereof was irrecoverable or affect the right of the tenant to recover any sum which during the continuance thereof was under this Act recoverable by him.
