The GOALPARA TENANCY (EXTENSION TO AUTONOMOUS DISTRICT OF GARO HILLS) ACT, 1953

... ;, 
ASSAM ACT XXIV OF 1953 
THE GOALPARA TENANCY (EXTENSION TO 
AUTONOMOUS DISTRICT OF 
GARO HILLS) ACT, 1953 
(Received the assent of the President on the 17th July 1953) 
[Published in the Assam Gazette, dated the 22nd July 1953] 
An 
Act 
to extend the Goalpara Tenancy Act, 1929 to the Autonomous 
district of Garo Hills. 
Preamble. WHEREAS it is expedient to extend the Goal para Tenan~y A~sam Act I 
Act, 1929 to the permanently-settled areas of the Autono- of 1929. 
mous district of Garo Hills ; 
It is here by enacted as follows :-
Shorr title, 1. (1) This Act may be called the Goalpara Tenancy 
extent and (Extension to Autor.omous District of Garo Hills) Act , 1953. 
commence. f 
mcnt. (2) It shall extend to the permanently-settled area~ o 
the Autonomous district of Garo Hills hereinafter referred 
to as "the said areas" subject to notification under clause (a) 
of sub-paragraph (1) of paragraph 12 of the Sixth 
~chedule to the Constitution by the District Council of 
the said Autonomous District. 
(3) It shall come into force at once. 
Extension of 2. All the provisions of the Goalpara Tenancy Act, 
Assam Act 1929 shall apply to "the said areas" and shall be deemed 
I of 1929. to have come into force on the date of the commencement 
of this Act. 
[Price anna 1 or ld.] 
A.G.P. (Leg.) No.21/54-1125-l2;i7-1954 • 
a)'\ 

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