The ASSAM OPIUM AMENDMENT (AUTONOMOUS DISTRICTS ) ACT, 1954

88 
ASSAM ACT XXXVIII OF 1954 
THE ASSAM OPIUM AMENDMENT (AUTONOMOUS 
ACT, 1954 
(Passed by the Assembly) 
(Received the assent of the Governor of Assam on the 10th 
December 1954) 
[Published in the Assam Ga;:,elte, dated the 15th December 1954] 
An 
Act 
to extend the provi .ions of the Assam Opium (Amendment) Act, 1933 J to 
Aut onomous Distrit:ts. 
Preamble.-Whereas the Assam Opium (Amendment) Act, 1933 
(Assam Act I of 1933) is not in force in the Autonomous Districts where the 
Opium Act, 1878 (Act I of 1878) is in force ; 
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 Fifth Year of the Republic of India a 
follows:-
1. Short title, extent and commencement.-( I) This Act may be: 
called the Assam Opium Amendment (Autonomous Districts) Act, 1954. 
(2) It extends to the Autonomous Districts in the State of Assam whe.1 e· 
th.e Opium Act, 1878 (Act I of 1878) is in force. · 
(3) It shall come into force at once. 
2. Applicatiop of the As sam Act I of 1933 to Autonomous Dis- · 
tricts.-All the provisions of the Assam Opium (Amendment) Act, 1933 
(Assam Act I of 1933) shall apply to the Autonomous Districts in the State 
t1f Assam to which this Act extends. 
ASSAM ACT XXXIX 0 F 1954 
THE ASSAM EXCISE AMENDMENT (EXTENSION 
HILLS, MIKIR HILLS AND NORTH CACHAR 
DISTRICTS) ACT, 1954 
('Pasg.ed by the Assembly) 
(Received the assent of the Governor of Assam on the IO~h 
December 1954) 
[Published in the Assam Gazette, dated the 15th December 1954] 
An 
Act 
to extend the Assam Excise /Amendment) Act, 1939 to Autonomous 
Gal'o Hills, Mikir Hills and North Cachar Hills. 
Pr-eamble.-WHEREAS it is expedient to extend the Assam Excise 
(Amendment) Act, 1939 (Assam A ct VIII of 1939) to the Autonomous Dis­
tricts of Garo Hills, Mikir Hills aucl North Oachar Hills hereinafter called 
the said District~ ; 
89 
It is hereby enacted in the Fifth Year of the Repub lic of India ::\S 
follows:- · 1. Short title , extent and comtnencement. - (1) This Act may be. 
called the Assam Excise Amendment (Extension to Garo Hills, Mikir Hills 
and North Cachar Hills Distr icts) Act, 1954 . 
(2) It shall extend to the said Distri cts subject to noti6catio n under 
clau se (a) of sub-paragraph (1) of paragraph 12 of the Sixth Schedule to 
the Constitution by the respective District Councils of the said District s. 
(3) It shall come into force at 0P1ce. 
2. Extension of Assam Act VIII of 1939.--All the provisi ons of the 
Assam Excise ( ~mendment) Act , ] 039 (Assam Act VIII of 1939) shall 
apply to the said Districts . 
A.G.P (Ldg.) No.17/56-1000-3-B-1956. 

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