The Criminal Law Amendment (Extension to Autonomous Districts) Act, 1955

ASSAM AC T V II  OF 1955
THE CR IM IN AL LAW  AM EN DM EN T (E XT EN SI ON  TO  AUTO-  
NOM OUS DI ST RI CT S)  AC T, 1955.
(Passed by th e Assem bly)
(R ec eive d the ass en t o f th e Gov erno r on  t he 5th Ap ril 1955)
[Published in the  Assam  Gazette, d ate d the  13th April 1955]
An
Act
to  exten d the provisions oj the Crimina l Law Amendment Act, 1938 to Autonomous 
Districts.
Pre am bl e.—Whereas the  Criminal Law Am end ment Act 1938  (Act 
X X  of 1938) is not in force in the  A utonomous Districts ;
An d whereas it is e xpe dient to bring the provisions of the said Act into 
force in the  said Districts ;
It  is h ereby ena cted in the  Sixth Year of the  Re pu blic of In di a as 
follow s:—
1. Short  t it le , exten t an d co m m en ce m en t.—(1) This  Act may  be 
called the  Criminal Law Am end ment (Extension to Autonom ous Districts) 
Act, 1955
(2) It  extends to the  A utonom ous D istricts in the  Sta te of  Assam.
(3) It  shall come into force at  once.
2. Ap plica tio n o f t he  A ct X X  o f 1938 to Au tono mou s D is tr ic ts .—
All the  provisions of the  Crimin al Law  Am end ment Act 1938  (Act X X  of 
1938) shall app ly to the Autonomou s Dis tiict s in the  State  of Assam.
[Pri ce anna  1  or  1  d.]
A .G .P  (L eg .) No .36 /55 —1050—20.10-55
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