The Assam Maintenance of Public Order (Autonomous Districts) (Amendment) Act, 1970

91 
ASSAM ACT XIII OF 1971 
THE ASSAM MAINTENANCE OF PUBLIC ORDER (AUTONO­
MO US DISTR ICTS) (AMENDMENT) ACT, 1970 
(Received the assent of the Governor on the 29th April, 1971) 
[Published in the Arsam Gazette, Extraordinary, dated the ht May,1971] 
An 
Act 
further to am.end the Assam Maintenance of Public Ordel' 
(Autonomous Distric ts) Act, 1953. 
Preamble. Where as it is expe dient; in the interest of Public Aa1aa 
Order to furtner arnend the Assam Maintenance of {'9~t ef 
Publi c Order (Autonomous Districts) Act, 1953, 
hereinafter referred to as the prin cipa l Act, for the 
pu rpose an d in the manner hereinafter !appearing ; 
It is hereb y enacted in the Twenty-first Year of the 
Republic of India as follows:-
Short titl e, 1. (I) This Act may be called the Assam Mainte-
extent and nance of Pu blic Order (Auto nomous Districts) 
commenc e- (Amendm ent) Act 1970. meot . • 
(2) It 'shall have the like extent as the principal 
Act. 
(3) It shall come into fo1 ce at once . 
Amendment 2. Section l 3D of the principal Act, as inserted by 
of section section 4 of the Assa1n Maintenance of Public Order 
~s?.m A~~ (Am endment) Act, 1968, shall be renu mbered and 
XVI of sbaJl always b e deemed to have been ren umbered as 
1953. section l 3E. 
Saving . 3. Any reference m ade to section 13D of the 
principal Act, as inserted by section 4 of the Assam 
r,-faintenance of Public Order (Amendment) Act, 1968, 
shall be construed as making a reference to sec· 
tion 13E Qf the principal Act as though this Act hai 
been enacted with effect from the date the Assam 
Maintenance of Public Order (Amendme nt) Act, 
1968 was enacted. 
Assam Act 
XX of 
1968. 
Assam Act 
XX of 
1968. 
Auam Act 
xx of 
1968, 

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