The ASSAM MANAGEMENT OF EST ATES (EXTENSION TO AUTONOMOUS DISTRICT OF GARO HILLS) ACT, 1953

ASSAM ACT XVIII OF 1953 
THE ASSAM MANAGEMENT OF EST ATES 
(EXTENSION TO AUTONOMOUS 
DISTRICT OF GARO HILLS) 
ACT, 1953 
(Passed by the Assembly) 
(Received the assent of the Governor on the 2nd June 1953) 
LPublish<"d in the Assam Ga,?_eite, dated the 10th.June 1953] 
An 
Act 
to extend the Assam }vfanagement of Estates Act, 1949 to 
the Autonomous district of Garo Hills. 
Pre.ambl~. Whereas it is expedient to ext~nd the Assam Manage- Assam 
mentor Estates Act, 1949, to the Autonomous district or ~~<fl 
Garo Hills. · 
It is hereby enacted as follows:-
Short title, 1. (1) This Act may be called the Assam Management 
extent and of Estates (Extension to Autonomous District of Garo Hills) 
commence- Act, 1953. , 
ment. (2) It shall extend to the Autonomous district of 
Garo Hills subject to notification under paragraph 12(1)(a) 
of the Sixth Schedule to the Constitution by the District 
Council of that District. 
(3) It shall come into force at once. 
Extension of 2. All the provisions of the Assam Management of Assam 
Assam Act Estates Act, 1949 shall extend to the Autonomous district of XVII 
XVU of Garn Hills. 1949, 
1949. 
[ Price anna 1 or ld. ] 
A· G, P. (Leg.) No,25/55-1050-16 -6-1955. 
Act 
of 
Act 
of 

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