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Assam act 012 of 1968 : The Assam Autonomous Districts Administration of Justice (Amendment) Act, 1968

The 31st:May 1968 No.LjL.41/67/5.-The folIo ...iug Act of the Assam Legisla tive Assembly which received the assent 0 1 the Governor is hereby published for general information.

ASS M A CT XII OF 1968

(Rece 'ved he a s se t of the Gover no on the 29th May, 1968)

T H E ASSAM AUTONOMO US DISTRICTS ADMINISTRATION O F

JU 'T ICE (A MENDMENT) ACT, 1968

[ Publ ished in the Assam Gazette Extraordinary, dated the I st June, 1968 An

Act

to amend the Ass 3.m Autonomous Di s t r ic t s Administration of u s tice Act, 1960

Prea .nb le,

Short titl e,

extentand

com me nce-

ment.

Whe reas it i exp edie nt to amend the Assa m Auto- Assam nomous Di stri cts Administ ration of Justice Act, ~~~ 1960, hereinafter calle d the principal Act, in the • manner hereinaft er appear ing ;

It is h ereby enacted in the Nineteenth Yea! of the

Re publ ic of India as follows r-i-

I. (I) This Act m ay be called th e Assam Auto- no mous Dis tr icts Administra tion of Justice (Amendme nt) Act, 1968.

(2) I t shall have the like extent as the principal Act.

(3) It shall come into force at once. Ac t

of

2. In section 2 of the principal Act- Amendment of section 2

of Assam

Act XIV of

1960.

(1) in sub-section (1), for the words "an Additional Dep ut y Commissioner"

occurring between the words "appoint"

an d "for" the words "one or more Addi- tional Deputy Commissionersu shall be substituted.

1

2

(2) after sub-section (2), the following shall be inserted as sub-section (3), namely :-

"(3) AnAdditional Deputy Commissioner appointed for the United Khasi- Jaintia Hill s District if and when so directed by the State Government shall also exercise the powers men- tio ned in sub-section (1) in the Jowai District constituted under Government Notification No.TAD! R/50/64, dated the 23rd November, 1964."

B. SARMA,

. Secy. to the Government of Assam. ' Law Department.

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