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' ASSAM ACT XV OF 1951 . *THE ASSAM DARRANG AND LAKHfMPUR DISTRICT;:) (ASSIMILA· :riON OF LAWS ON STATE SUBJECTS) ACT, 1951 [Published in the "Assam Gazette", dated the 30th May 1951] Preamble.-Whereas by virtue of Notification No.TAD/R/35/50/109, dated the 23rd February 1951 it has . been declared that certain areas in the plains her:ciaafter referred to as "the said areas" shall be areas not included in the Ttibal areas specified in Part B of the table appended to paragraph 20 of the Sixth Schedule of the Constitution of India ; ·
And whereas it is. proposed to .incorpoi·ate the said areas in the adjoining districts ·of Darrang and Lakhimpur hereinafter referred to as the said districts ; And whereas it is expedient that the laws in force in the said areas . with respect to the matters .enume,rated in List Il in the Seventh Schedule to the Constitution, shall be assimilated to the laws in force with respect to · the said matters in the rest of the said districts in the manner hereinafter appearing :
It_js hereby enacted as follows :-
1. Short title, extent and · commencement.-( I) This Act may _ be called the Assam Darrang and Lakhim.pur Districts (Assimilation of Laws on State Subj~cts) Act, 1951.
(2) it extends tQ the areas described in the Schedule to this Act.
(3) It shall come into force on such date as the Governor may, by . nG>tificati6n in "'the.' 0fficial Gazette, apppint.
2. Definition.-In this Act-
. (a) "appointed day" means the date appointed under sub-section (3) of section 1 of this Act.
(b) "law" means any Act, Ordinance, Regulation, Rule, Order ~r Bye-law
. relating to any matt~r enumerated in List II in the Seventh Schedule to the Constitution.
3. Repeal and application of Iaws.-(1) All laws which i}lllllediately before the appointed day ·extend to, or are in force in, the areas specified against items 1, 2 a,nd 3 of the Schedule to this Act, shall, as from the appointed .day, cease to be ill force in the said areas except as respects things done or omitted to be done before that day :
... , Provided that notwithstanding such repeal, every suit, appeal, application for revision, proceedings and other business relating to both ~ civil and criminaL justice, ~'pending on the appointed day before the Court of the . Political Officer or his Assistants exercising jurisdiction over the said ·areas, shall be transferred or ·deemed to. ·have been transferred, for disposal to th~ .Court of the Deputy Commissioner, Darrang or Lakhimpur District or the Additional Deputy Com- missioner of the district concerned or to Courts subordinate to it or to the Court of the Sessions Judge or a Civit Court having jurisdiction over the district of Darrang or Lakhimpur, as the _ case may be, which wouid have been compe- ~nt to entertain and dispose of such suit, appeal, application for revision, pro- ceedings or business, had this :Act been in Jorce on the date of institution or commencement of the same and the latter Court shall deal with and dispose of ~e same in accordance with law ; -
(2) All laws which immediately before the appointed day extend to, or are · in force in the Darrang district shall, as from the appoin!ed day, extend to er, as the case may be, come into force in, the area specified against- item 1 in the Schedule to this Act.
;*For Statement of Objects and Reasons see "Assam Gazette., ·Extraordinary", March .13, 1951, page 30-31.
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(3) All Jaws which immediately before the appointed clay extend to, or are in force in , th e Lakhimpur district, shall, as from tbe app.!i nted day, extend to or, as lhc cnsc may be, collie into fo rce m, Lhe areas spc c il: .~ d against items 2 anJ 3 in the Sc:hedulc to this Act.
4. Tram;h1unal Pmvi~ iorw.--Notwilbstanding anything contained in section 3, the Governor may by order direct that during such p;;<·iod not ..::xceeLiittg twelve months, as may be specified in the order, from lhe appo;n(;;d da y, any };:tw which was in force in the sa id areas before the appointed day shall be deemed to have continued to be in fotce therein or any specified part thereof, and may further likewi:;e direct that any hw which would hwe extended to or come into force in the sa id areas on the appointed day sh::t ll ;oL b:3 c! ecmcd to bavc ::: '\Lcnded thereto or comr, in to force th "rei n or any sp ~c i ! • .;d part lher"of.
5. Excmption;;.--t·wtwithscancling anything COJ.ta incd in the forcgoi1~ g pro- visions, the civil and criminal cas-.:s in which both til e parties are mem!Jl'!'!; of a Scheduled Tribe or Tribes specifl<:d in item 2 of Part 1- Assarn, of t:w Scltedule to the Conslilution (Schcc! ukcl T ribes) Ort~ er, 1950 or such other t ribe o~· tribes as may be noli lied by t11e Governor ln this b(:;h a1f, shall con tinue; to k tri ed under the Assam Fmntier (Administration of J ust:ce) Regulation, 1 ~l45 (Regul atiOH 1 of 1945). as amend ed from time to time, by such otficer or ur-ilcers as may be appointed by the Governor in this behalf by notitication in t~1..: official Gazo>.ltc.
SCHEDULE
1. So much of the area included in the Balipara Froncicr Tract. as is comprised within tiw li1; c cl rawn from the easte rn boundary of the district of Kamrup at Pii iar No 93 on the Dor Nacli eastvva rds alon g the Inner Line of the Balipara Frontier T ract as dellncd in Assam Government Notification No.6778 .. J\. P. , d; ,~ ccl 1hc 2nd Novcm ~;; r , 1934 till it re :::chcs the bow.dary of thL: Lakhimpur district: then•>: so utliw;•.J ds alon g lhe westem boundary oi' the L aL:limpur district to tbc point where it me;;ts the b0un-dary of the Darrang District ; thence we~; twa rr!s along the nonh..:rn boundary of tLe Darrang D istrict to a point wher;;:
it meets the easlern bou ~ idary of the K ~.mrup district; tbenc(; northwards along this boundary to the :; ta rting pc int.
2. ScJ li i UCh of tl JC a rea included in the Abor Hills and Mishmi Hills Dis- tricts (Sadiya FronLicr Tract) as is comprised within the line drawn from the point 496 at Jipa in a straight liiic to lhe junction of the Remi river with a Ji a rnck;;s strc-:1111 a buu i a rnik sou c!1-c:as t of th
3 . . So much of the area included in the T irap Frontier Tract as is comprised
"':ithin the line d_rawn rrom the conflucnc_e of the K?ria Pani and the Burhi Dihing nvers up the n ght bank of the Burh1 Dll11n g nvcr to the confluence of the Nampbuk and the Namcl1ik rivers ; thence up tbc left bank of the Namcbick
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river to its confluence with the Kathang river ; thence up the Kathang Hka to its junction with the Lekha Hka, thence up the Lekha Hka to its source and thence to point 894 ; thence in a south westerly direction
Thence down the Tirap river to its junction with the Burhi Dihing river; thence down the Burhi Dihing river to its junction with the Manrriaw Jan ; thence up the Manmaw Jan and Monggang Khasi stream as far as it forms the eastern boundary of the Upper Dihing Reserved Forest; thence along the western boundary of the Upper Dihing reserve forest (East block) to the point where it meets the PengriHka; thence down the Pengri Hka to the Burhi Dihing river and up the Burhi Dihing to the starting point.
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