Criminal Law Amendment (Extension to Autonomous Districts) Act, 1955
The Criminal Law Amendment (Extension to Autonomous Districts) Act, 1955
Assam Act 7 of 1955
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Published in the Assam Gazette, dated the 13th April, 1955.
[Received the assent of the Governor on the 5th April, 1955]
An Act to extend the provisions of the Criminal Law Amendment Act, 1938 to Autonomous Districts
Notification No. TAD/GA/172/54/10, dated 19th April, 1956. - In exercise of the powers conferred by Clause (a) of sub-paragraph (1) of paragraph 19 of the Sixth Schedule to the Constitution of India, the Governor of Assam is pleased to direct that the Criminal Law Amendment (Extension to Autonomous Districts) Act, 1955 (Act 7 of 1955), shall apply to the Naga Hills District.
Preamble. - Whereas the Criminal Law Amendment Act, 1938 (Act 20 of 1938) is not in force in the Autonomous Districts;
And whereas it is expedient to bring the provisions of the said Act into force in the said Districts;
It is hereby enacted in the Sixth Year of the Republic of India as follows:
1. Short title, extent and commencement. - (1) This Act may be called the Criminal Law Amendment (Extension to Autonomous Districts) Act, 1955.
(2) It extends to the Districts of Kohima and Mokokchung in the State of Nagaland.
(3) It shall come into force at once.
2. Application of the Act 20 of 1938 to Autonomous Districts. - All the provisions of the Criminal Law Amendment Act, 1938 (Act 20 of 1938) shall apply to Autonomous Districts in the State of Assam.
