Revolutionising Law Reporting !
 |
 |
 |
| Install Now! | Install Now! | Install Now! |
The Garo Hills Fisheries Act, 1953
(Act No. 1 of 1953)
ner498
(1) The word "Fisheries" shall have the same meaning as interpreted in the Indian Fisheries Act, 1897 ;
(2) "Chief Executive Member" means the Chief Executive Member of the Executive Committee of the Garo Hills District Council.
3. (1) All laws for the time being in force in State of Assam as may be amended and modified from time to time by the District Council with the previous approval of the Governor of Assam, shall mutatis mutandis apply in respect of the establishment and management of fisheries in the Garo Hills Autonomous District. (2) All references in the said law to Commissioner, Deputy Commissioner or the Sub-divisional Officer shall be construed as references to the Chief Executive Member of the Garo Hills District Council.
