The PRESS (OBJECTIONABLE MATTER) (EXTENSlON TO ASSAM AUTONOMOUS DISTRICTS) ACT, 1953

!-
..:.... --
ASSAM ACT XVII OF 1953 
THE PRESS (OBJECTIONABLE MATTER) (EXTEN­
SlO:N TO ASSAM AUTONOMOUS DISTRICTS) 
ACT, 1953 
(Passed by the Assembly) 
(Re ceived the assent of the Governor on the 1st June 1953) 
[Published in the Assam Gar.:,ette, dated the 10th June 1953] 
An 
Act 
to f.tiend t he Press (Objectionable Matter) Act, 1951 to the 
Autonomous District5 of Garo Hills, Lushai Hills and 
North Cachar Hills in the State of Assam. · 
Prea mble. WHEREAS it is expedient to extend the Press (Objec-
tio nable Matter) Act, 1951 referred to hereunder as "the ActNo.LVI 
said Act" to the Autonomous Districts of Garo Hills, of 1951, 
Lushai Hill s and North Cachar Hills in the State of Assam ; 
It is hereby enacted as follows :-
Shor t ti tle 1. (1) This Act may be called the Press (Objectionable 
and extent. Matter) (Extension to Assam Autonomous Districts) Act, 
1953. 
(2) It shall extend to the Autonomous Districts of 
the Garo Hills, the Lushai Hills and the North Cachar Hills 
referred to in Part A of the table appended to paragraph 
20 of the Sixth Schedule to the Constitution, hereinafter 
referred to as "the said areas". 
Extension of 2. All the provisions of the Press (Objectionable 
Central Act :\fatter) Act, 1951 shall apply to the said areas and shall 
"i0sf VI 0J be deemed to have come into force on the date of the com:. 9 · an mencement of this Act, subiect to the modifications spe-commence - J 
ment. cified in section 3. 
Modifica ­
t1ons. 3. (1) Reference to "the Session Judge" in the said 
Act shail be construed as referring to "the Deputy Com­
missioner of the District". 
(2) Reference to the sections of the Code of Crimi- • V 
nal Procedure, 1098 in the said Act shall be construed as 1~~8 referring to the relevant rules for the Administration of · 
Justice for the areas concerned. 
[ Price anna l or ld. ] 
A.G. P. (Leg.) No.24/&5-1050-16-6-1955. 
of 

‹ Prev All Assam acts Next ›