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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