The ASSAM DARRANG AND LAKHIMPUR DISTRICT) (ASSIMILATION OF LAWS ON STATE SUBJECTS) ACT, 1951

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' ASSAM ACT XV OF 1951 . 
*THE ASSAM DARRANG AND LAKHIMPUR DISTRICT;:) (ASSIMILA· 
'.IION OF LAWS ON STATE SUBJECTS) ACT, 1951 
[Published in the "Assam Gazette", dated the 30th May 1951] 
Preamble.-Wh ereas by virtue of Notification No.TAD/R/35/50/109, dated 
the 23rd February 1951 it has . been declared that certain areas in the plains 
hei:ciaafter referred to as "the said areas" shall be areas not included in the 
Ttibal areas specified in Part B of the table appended to paragraph 20 of the 
Sixth Schedule of the Constitution of India ; · 
And whereas it is. proposed to .incorpoi·ate the said areas in the adjoining 
districts ·of Darrang and Lakhimpur hereinafter referred to as the said districts ; 
And whereas it is expedient that the laws in force in the said areas . with 
respect to the matters .enume,rated in List Il in the Seventh Schedule to the 
Constitution, shall be assimilated to the laws in force with respect to ·the said 
matters in the rest of the said districts in the manner hereinafter appearing : 
It_js hereby enacted as follows :-
1. Short title, extent and · commencement.-(1) This Act may _ be called 
the Assam Darrang and Lakhim.pur Districts (Assimilation of Laws on State 
Subj~cts) Act, 1951. 
(2) it extends tQ the areas described in the Schedule to this Act. 
(3) It shall come into force on such date as the Governor may, by . 
n0tificati6n in "'the.' 0fficial Gazette, apppint. 
2. Definition.-In this Act-
. (a) "appointed day" means the date appointed under sub-section (3) of 
section 1 of this Act. 
(b) "law" means any Act, Ordinance, Regulation, Rule, Order ~r Bye-law 
. relating to any matt~r enumerated in List II in the Seventh Schedule 
to the Constitution. 
3. Repeal and application of Iaws.-(1) All laws which i}lllllediately before 
the appointed day ·extend to, or are in force in, the areas specified against items 1, 
2 a,nd 3 of the Schedule to this Act, shall, as from the appointed .day, cease to 
be ill fon;e in the said areas except as respects things done or omitted to be done 
before that day : 
... , Provided that notwithstanding such repeal, every suit, appeal, application for 
revision, proceedings and other business relating to both -civil and criminaL 
justice, ~' pending on the appointed day before the Court of the . Political Officer 
or his Assistants exercising jurisdiction over the said ·areas, shall be transferred 
or ·deemed to. ·have been transferred, for disposal to th~ .Court of the Deputy 
Commissioner, Darrang or Lakhimpur District or the Additional Deputy Com­
missioner of the district concerned or to Court s subordinate to it or to the 
Court of the Sessions Judge or a Civit Court having jurisdiction over the district 
of Darrang or Lakhimpur, as the _ case may be, which wouid have been compe­
~nt to entertain and dispose of such suit, appeal, application for revision, pro­
ceedings or business, had this :Act been in ~force on the date of institution or 
commencement of the same and the latter Court shall deal with and dispose of 
~e same in accordance with law ; -
(2) All laws which immediately before the appointed day extend to, or 
are , in force in the Darrang district shall, as from the appoin!ed day, extend to 
er, as the case may be, come into force in, the area specified against- item 1 in the 
Schedule to this Act. 
;*For Statement of Objects and Reasons see "Assam Gazette., ·Extraordinary", 
March .13, 1951, page 30-31. 
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(3) All Jaws which immediately before the a ppointed clay extend to, or 
are in force in, Lh e Lakhimpur district , shall, as from tbe app.-ijnLed day, extend 
to or, as Lh c cnsc may be, come into force rn, die are as spc c il: .~ d against items 2 
ancl 3 in the Sc:hedulc lo this Act. 
4. Tram;ifomal Prnvi~ i orw.--Notwilb s tanding anything contained in section 3, 
the Governor may by order direct that during such p;;riod not ..::xceeLiillg twelve 
month s, as may be specified in the order, from lhe app o;n;;;d da y, any J;:iw 
which was in force in the said areas before the app ointed da y shall be deemed 
to have continued to be in force therein or any specified part thereof, and may 
further likewi:;e dir ect that any hw which would hwe extended to or com e into 
force in the sa id areas on the appoint ed day sh::tll ;oL be c! ecmcd to bavc ::: \Lcnded 
ther eto or comr, jnto for ce th"rci n or ai1y sp:::ci!..;d part lher"of. 
5. Excmption ;;.- -t·wtwith smncling anything co1,taincd in the forcgoi1~g pro­
visions , the civil and criminal cas-.:s in which both tlJ c parti es are rnem!Jc'!'!; of a 
Scbcduled Trib e or Tribes specifl<:d in item 2 of Part 1- Assarn, of t:w Scltedule 
to the Conslilution (Schcc! ukcl Tribes) Or t~ er, 1950 or s uch other tribe o~· tribe s 
as may be noli lied by t11e Governor ln this bL;ha1f, shall con tinue; to k tri ed under 
the Assam Frnntier (Admjni stration of J ust:ce) Regulat ion, 1 ~l 45 (R eg ulatiOH l 
of 1945). as amend ed from time to time, by such otficer or officers as may be 
appointed by the Governor in this behal:i' by notification in fo..: otlicial Gazo>,ltc. 
SCHEDULE 
1. So much of the area included in the Balipara Froncicr Tract. as is 
compri sed within tiie lii;c clrawn from the easte rn boundary of the district of 
Karnrup at Piiiar No 93 on the Dor Nacli eastwards alon g the Inner Linc of the 
Balipara Fro ntier T ract as denned in Assam Government Notification No .6778 .. 
J\. P., ci<i~ecl 1hc 2nd No vcm'.J;,;r, 1934 till it re:::chcs the bow.dary of thL: Lakhimpur 
district: then•>: so utliw;•.1 ds along lhe western boundar y oi' the L aL:iimpur 
district to tbc point where it rne;;ts tbe b0undary of the Darrang District ; thence 
we ~; twa rr!s along the non h..:rn boundary of tLe Darra11g D istrict to a point wher;;: 
it meet s the easlern bou :;ciary of the K ~. mrup district; tb enc(; northward s along 
this boundar y to the :; ta rtin g pc int. 
2. ScJ n1uch of tlJC area included in the Abor Hills and Mishmi Hills Dis­
trict s (Sadiya FronLicr Tract) as is compri sed within the line drawn from the 
point 496 at J ipa in a straight liiie to lhe jun ction of the Remi river with a 
Ji arnck;;s str c:1111 abuu i a mik souc!1-c:ast of th•c junction of. Remi and Todc 
Korong river3 ; thence in a straight line to point milestone No.4 from Kobo 
on tbe Kob o-Pasig•1at road : thence in a straight line to the junction of Sisseri 
ancl G ango ri·;ers: thence along the left bank of the G anbo riv: r to its junction 
with the Di k111 g rj·vcr ; thence i.1 a stra ight line to d1:0 con fluence of Hazingaadi 
with Kundil river (about ·t a mile north of point 492 of the Kundil river); 
thence in a straight line 10 point 625 on the right bank of the Tipu-Balijan river, 
(about 4 rnilcs no rth of the confluence of Haru Nadi with Balijan) , thence down 
the Balijan river following its right bank to its co nfluence with the Lohit river , 
.thence acro ss the Lohit river and down ils left bank to Noa Dilling Mukh ; 
thence up th.; right bank of the Noa Dihin2, riwr to ils l'Onfiuence with the 
Dirak river; ihencc ur ihc left bank oi ihe Dirak river to where it meets the 
boundary between the Sadiya Frontier Tr~ct and the Lakhirnpur district ; thence 
we~twards along the nor thern boundary of the Lakhimpur district to the starting 
po mt. · 
3 . . So much of the area included in the T irap Frontier Tract as is comprised 
"".ithin the line d.rawn from the conflu enc.c of the K?ria Pani and the Burhi Dihing 
nvers up the right bank of the Burh1 D1h1ng nvcr to the confluence of the 
Nampbuk and the Namcl1ik rivers ; th ence up tbc left bank of the Namcbick 
382 
river to its confluence with the Kathang river ; thence up the Kathang Hka 
to its junction with the Lekha Hka, thence up the Lekha Hka to its source 
and thence to point 894 ; thence in a south westerly direction <down a nameless . 
stream that originates from point 894, to its junction with the Tirap river ; 
thefice ·up the left bank of the Tirap river to a point due east of height 2438 
on the Lu11gokan range ; thence due west to height 2438 ; tlience ·in a north 
westerly direction down Kapang yYa stream to its junction with the Tipang 
river .; thence down the Tipang to its junction with Kumkal Wa ; thence in a 
south westerly direction along the ridge of Tuting Tak Kan range to the saddle 
between this range and Lompi Parbat range ; thence in a north westerly direction 
down a nameless stream that originates from this saddle, .to it~ junction with 
Likhapani or Tehi stream ; thence down the Likhapani stream to its junction 
with the Tirap River. 
Thence down the Tirap river to its junction with the Burhi Dihing river; 
thence down the Burbi Dihing river to its junction with the Manrriaw Jan ; 
thence up the Manmaw Jan and Monggang Khasi stream as far as it forms 
the eastern boundary of the Upper Dilling Reserved Forest; thence along the 
western boundary of the Upper Dihing reserve forest (East block) to the point 
where it meets the Pengri Hka ; thence down the Pengri Hka to the Burhi Dihing 
river and up the Burhi Dihing to the starting point. 
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