The ASSAM NOWGONG AND SIBSAGAR (ASSIMILATION OF LAWS) ACT, 1953.

ASSAM ACT XXII OF 1953 
THE ASSAM NOWGONG AND SIBSAGAR (ASSIMI­
LATION OF LAWS) ACT, 1953. 
(Passed by the Asaembly) 
(Received the assent of the President on the 13th July, 1953) 
[Published in the Assam Gazette, dated 29th July 1953] 
Preamble. Whereas by virtue of notification No. TAD/R/31/50, 
dated the 5th September, 1952, certain areas hereinafter 
referred to as "the said areas" have been excluded from the 
Mikir Hills Autonomous District ; 
Short title, 
extent and 
commence· 
ment. 
Definitions. 
Assimilati­
Qn of Jaws. 
And whereas the said areas are comprised within the 
territorial limits of the districts of Nowgong and Sibsagar ; 
And whereas it is expedient that the laws in force in the 
said areas with respect to the matters enumerated in List II 
in the Seventh Schedule to the Constitution, shall be 
assimilat ed to the laws in force with respect to the said 
rna tters in the rest of the districts of Nowgong and Sibsagar 
in the manner hereinafter appearing ; 
It is her eby enacted as follows: -
1. (I) This Act may be called the Assam Nowgong and 
Sibsagar (Assimilation of Laws) Act, 1953. 
(2) It extends to the areas specified in the Schedule 
to this Act. 
(3) It shall come into force on such date as the State 
Government may, by notification in the Official Gazette, 
appoint . 
2. 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 or bye-laws relating to any matter 
enumerated in List II in the Seventh Schedule 
to the Constitution; 
(c) 'scheduled areas' means theareas specified in the 
Schedule. 
3. (l) All laws which immediately before the appointed 
day extend to, or are in force in, the scheduled areas shall 
on that day cease to be in force in the said scheduled areas 
except as respects things done or omitted to be done before 
that day, and for the removal of doubts, it is hereby declar­
ed that section 6 of the Assam General Clauses Act, 1915 
shall apply in relation to such cesser as it applies in relation 
to the repeal of an enactment by a State Act. 
(2) All laws which immediately before the appoint ed 
day extend to, or are in force in, the Nowgong district shall 
as from that day extend to, or as the case may be_, come 
into force in, the areas specified in paragraph 1 of the 
Schedule . 
(3) All laws which immediately before the appointed 
day extenri to, or are in force in, the Sibsagar district shall 
as from that day extend to, or as the case may be, come 
into force in, the areas specified in paragraph 2 of the 
Schedule . 
[ Price anna 1 or ld.] 
Act II of 
1915. 
(\/ 
'V 
Transitio· 
nal provi• 
siona. 
Savings. 
Ptovision 
for removal 
of difficul­
ties. 
2 
4. Notwithstanding anything contained in section 3 
the Governor may by order direct that during such period 
not exceeding twelve months as may be specified in the 
order, from the appointed day any law which was in force in 
the said areas before the appointed day shall be deemed to 
have continued to be in force therein or any specified part 
thereof and may further likewise direct that any law which 
would have extended to or come into force in the said areas 
on the appointed day shall not be deemed to have extended 
thereto or come into force therein or any specified part 
thereof. 
5. Notwithstanding anything contained in section 3, all 
suits, cases and other legal proceedings between the parties 
all of whom belong to the Scheduled Tribes specified in 
item 2 of Part 1-Assam, of the Schedule to the Constitu­
tion (Scheduled Tribes) Order, 1950, or such other Tribe or 
Tribes, as may be specified in this behalf, shall be tried 
and continue to be tried under the Rules for the Adminis· 
tration of Justice and Police in the Sibsagar and Nowgong 
Mikir Hills Tracts as if this Act had not been passed. 
6. If any difficulty arises in relation to the transition 
under section 3 from one law or group of laws to another 
law or group of laws, the State Government, may by order 
notified in the Official Gazette, make such provision as it 
considers necessary for the removal of the difficulty. 
SCHEDULE 
1. (a) Portion of Gobha mauza that was originally in 
the Mikir Hills Tracts, including Sonaikuchi Reserved 
Forest. 
(b) Kholahat Reserved Forest. 
(c) Portion of Lumding Reserved Forest falling in 
Lanka Mauza in original Mikir Hills Tracts. 
(d) Portion of Lumding Mauza west of the line 
described below:-
From the point where the eastern boundary of Namati 
Mauza meets the Kaki Jan, the line runs up the Kaki Jan 
to its source; thence in a south-easterly direction in a straight 
line across the hill ridges to the confluence of Panpri stream 
with the Lanka Jan; thence up the Lanka Jan to ita 
source ; thence in a southerly direction along the eastern 
boundary of the Lumding Reserved Forest to the junction 
of Lankanasang Nadi _with the Bara Langpher river; 
thence in a straight line due south till that line meets 
the southern boundary of the Lumding Mauza. 
(e) Dobaka Reserved Forest. 
(f) Suang Reserved Forest. 
(g) Diju Valley South Reserved Forest . 
(h) Bagser Reserved Forest. 
• • 
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2. (a) Panbari Reserved Forest. 
(b) Upper Daigusung Reserved Forest. 
(c) Lower Daigurung Reserved Forest. 
(d) Village Lands of Chatiani Pathar, Dokhara 
Pathar and .Murphuloni of Mauza Marangi in 
original Mikir Hills Tracts. 
(e) Portion of Barpathar Mauza east of Dhansiri 
river and north-east of Garampani·Kaliani road. 
(f) Portion of Ghiladhari Mauza in original Mikir 
Hills Tracts. 
(g) Portion of Sarupathar Mauza east of Dhansiri 
river. 
A. G, P. (Leg.) No.I9fS•-1125-22-6-1954 . 

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