Goalpara Tenancy (Extension to Autonomous District of Garo Hills) Act, 1953
Assam Act 24 of 1953
Last Updated 12th February, 2020 [ass279]
Published in the Assam Gazette, the dated 22nd July, 1953.
[Received the assent of the President on the 17th July, 1953]
An Act to extend the Goalpara Tenancy Act, 1929 to the Autonomous District of Garo Hills
Preamble. - Where as it is expedient to extend the Goalpara Tenancy Act, 1929 to the permanently settled areas of the Autonomous District of Garo Hills ;
It is hereby enacted as follows :
1. Short title and extent. - (1) This Act may be called the Goalpara Tenancy (Extension of Autonomous District of Garo Hills) Act, 1953.
(2) It shall extend to the permanently settled areas of the Autonomous District of Garo Hills (hereinafter referred to as "the said areas") subject to notification under Clause (a) of sub- paragraph (1) of paragraph 12 of the Sixth Schedule to the Constitution by the District Council of the said Autonomous District.
(3) It shall come into force at once.
2. Extension of Assam Act 1 of 1929. - All the provisions of the Goalpara Tenancy Act, 1929 shall apply to "the said areas" and shall be deemed to have come into force on the date of the commencement of this Act.
