The ASSAM AUTONOMOUS DISTRICTS ADMINISTRATION OF JUSTICE (MISCELLANEOUS PROVISIONS) ACT, 1957

The 29th November 1%7 
No.LJL.32/57 /13.-The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for genera] 
:nformation. 
(Received the assent of the Governor on the 29th November 1957) 
ASSAM ACT XXII OF 1957 
THE ASSAM AUTONOMOUS DISTRICTS ADMINISTRATION 
OF JUSTICE (MISCELLANEOUS PROVISIONS) 
ACT, 1957 
(Passed by the Assembly) 
[Published in the Assam Gazette, dated the 4th December 1957] 
An 
Act 
to provide for the transfer of certain r.ases frow the Co1lrts of the Deputy Commissioner 
and his Assistant to the District Council Courts. 
Preamble.-WHEREAS it is deemed necessary to make provision for the 
transfer of certain cases to the Uourts constituted under Paragraph 4 of the 
Sixth Schedule to the Constitution of India in the Autonomous Districts of 
Assam. 
It is hereby enacted in the Eighth Year of the Republic of India as 
follows:-
1. Short title, extent and commencement.-(!) The Act may be 
called the Assam Autonomous Districts Administration of Justice (Miscella­
neous Provisions) Act, 1957. 
(2) It shall extend to the Autonomous Districts of Assam. 
(3) It shall come into force on such date as the State Government may 
direct and it may be brought into force in different area s on different 
dates. 
2. Transfer of certain cases.-The Deputy Commissioner and an 
Assistant to him shall have no pow er to try a case which ·is exclusively 
triable by any court constituted under paragraph 4 of the Sixth Schedule 
to the Constitution of India and any case which at any stage after tht: 
Deputy Commissioner or an Assistant to him has taken cognizance of, 
transpires to be so triable, shall be transferred to a competent court as soon 
as it so transpires. 
P. C. DAS, 
for Secy. to the Govt. of Assam, Leg. and Judl. Deptt . 

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