ASSAM MONEY
LENDERS' (AMENDMENT) ACT, 1954 THE ASSAM MONEY LENDERS' (AMENDMENT) ACT, 1954 [Act No. 29 of 1954] [29th September, 1954] An Act further
to amend the Assam Money Lenders' Act, 1934. WHEREAS it is expedient to
further amend the Assam Money Lenders' Act, 1934 (Assam Act IV of 1934),
hereinafter referred to as the principal Act, in the manner hereinafter
appearing; It is hereby enacted as
follows:-- (1)
This Act may be called the Assam Money Lenders' (Amendment) Act,
1954. (2)
It shall have the like extent as the principal Act (Assam Act IV
of 1934). (3)
It shall come into force at once and it shall apply to pending
suits and appeals. In section 9 of the
principal Act-- (i) in
sub-section (1) between the words "usufructuary" and
"mortgages" the words "or anomalous" shall be inserted and
the following proviso shall be added after the existing proviso, namely:-- "Provided further that
in case of anomalous mortgage, where the contract is closed before the
commencement of the Assam Money Lenders' (Amendment) Act, 1954, it shall not be
re-opened". (ii) in
sub-section (2) between the words "usufructuary" and
"mortgage" the words "or anomalous" shall be inserted and
the following be added as a proviso after that sub-section, namely:-- "Provided that in case
of anomalous mortgage where the date of discharge is already past, the discharge
shall take effect on the commencement of the Assam Money Lenders' (Amendment)
Act, 1954". After section 14 of the
principal Act, the following new section shall be inserted, namely:-- "15. The provisions of
the Transfer of Property Act, 1882 (Act IV of 1882), the Indian Contract Act,
1872 (Act IX of 1872), the Indian Registration Act, 1908 (Act XVI of 1908), and
the Civil Procedure Code, 1908 (Act V of 1908), shall to the extent necessary
to give effect to the provisions of this Act, be deemed to have been repealed
or modified".
Preamble - THE ASSAM MONEY LENDERS' (AMENDMENT) ACT, 1954PREAMBLE