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The ASSAM VILLAGE-CHAUKIDARI (AMENDMENT) ACT, 1949

Assam · state statute
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ASSAM ACT IX OF 1949 
l HE ASSAM VILLAGE-CHAUKIDARI (AMEND­
MENT) ACT, 1949 -
(Passed by the Aasembly) 
(Received the assent of the Governor on the 
5th May' 1949) 
[Published in the Assam Ga&tte of the 11th May, 1949] 
An 
Act to amend the Bengal Village-Chaukidari Act, 1870, in its 
application to Assam. 
Preamble. WHEREAS it is expedient to amend the Bengal Village-
Chaukidari Act, 1870, hereinafter referred to as the prin- Bengal Ace 
cipal Act, in the manner hereinafter appearing ; VI of 1870 • 
It is hereby enacted as follows:-
Short title, I. (I) This Act may be called the Assam Village-
extent and Chaukidari (Amendment) Act, 1949. 
commence- · 
ment, 
(2) It shall have the like extent 
Village-Chaukidari Act, 1870, in its 
Assam. 
as the Bengal 
application to Bengal Act 
(3) It shall come into force on such date as . the Pro-
vincial Government may, by notification in the official 
Gazette, appoint. 
Amendment 2. In the proviso to section 12 of the principal 
of section Act-
12 of Bengal 
Act VI of 
1870. 
Amendment 3. 
of section Act­
IS of Bengal 
Act VI of 
1870. 
(a) for the word "two" 
shall be substituted, and 
(b) for the word "six" the 
be substituted. 
the word "four" 
word "nine" shall 
In the proviso to section 15 of the principal 
(a) for the words "one rupee" the words "two 
rupees" shall be substituted, and 
(b) for the words "half an anna" the words 
"one anna" shall be substituted. 
Price : I anna or lti. 
A. G. P. (Leg.) No.10/49-1,035-16-6-1949. 
VI of 1870. 

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