The Assam Criminal Law Amendment Act, 1953

ASSA M AC T XV  OF  1953
Preamble.
Short title, 
extent and 
commence­
ment.
Insertion of 
new rule in
TH E ASSAM  CR IM IN AL LAW  AM EN DM EN T 
AC T, 1953
(Passed by the Assembly)
(R ec ei ve d t h e a ssen t o f  th e G ov er no r on  th e 29 th M ay  1953)
[Published in the  Assam Gazette, d ate d 3rd Ju ne  1953]
An 
Act
to amend the Rules for  the  Administration of Justice in  
Part A Tribal Areas o f th e State of  Assam
Whereas it is expedien t to am end the Rules for the  
Adm inistrati on of Justice in Triba l Areas of the State  of 
Assam specified in Pa rt A of th e tab le app end ed to pa ra ­
gra ph 20 of  the Sixth  Schedule to the Con stitu tion of India  
in the  manner here inafter  appearing ;
It is he reby enacted  as follows— ■
1. (1) This  Act may  be called the Assam Criminal 
Law  A me ndme nt Act, 1953.
(2) It  shall exte nd to the Autonomous Districts of 
the  State of Assam.
(3) It  shall come into  force at  once.
2. After r ule  23A of the  Rules for the  Adminis trat ion of  
. . . . .  Jus tice and Police in the K has i and Ja in tia  Hills, published 
stat ion1 1 1 1 1"  w Rh Notification No.2618-AP., dated the 29th March 1937, 
Rul es. rule 14A of the  K hasi Siemship (Administra tion of Justice )
Or der, 1950, published wi th Notification No.SK. 140/49/8, 
dated  the  25th Ja nu ar y 1950, r ule 22B of  the Rule s for the  
Adm inistrati on of Justic e an d Police in the Garo Hills 
Distric t, published wit h Notification No .26 l6- AP ., dated  
the  29th Ma rch  1937, r ule 1  lA of the Rules for the Regu­
lation of the Procedur e of Officers App ointed to Adm inister 
Jus tice in  the Lush ai Hills, published wit h Notificatio n 
No.2530(a)-AP., dated  the  2 5th Ma rch 1937, rule  21G of 
the Rule s for the  A dminis tration of Jus tice and  Police in the 
Naga Hills District , pub lish ed with Notificat ion No.25 80fZ> )- 
AP., dated  the  25th Ma rch 1937, ru le 24B of the Rules for 
the  A dminis trat ion of Justice in the  No rth  Ca char Hills 
Subdivisio n, published with Notificat ion No.2 530(c)-AP., 
da ted  the 25t h Ma rch  1937 and rule 2 IB of the Rules for 
the  A dm inis trat ion of Jus tice and Police in the Sibsagar a nd 
Nowgong  Mik ir Hills T racts , published with  Notification 
No.2 617-AP., dated  the 29th March 1937, the following 
shall be inse rted as a  new rule  numb ering 23B, 14B, 22G, 
11B, 2 1D, 24C and 21C of  the said Rules respectively, 
nam ely—
“ Whenever a comm ission  for the exa min atio n of wit­
ness issued under the prec edin g rule or under any  law for 
the  time b eing  in force in the  Rest of Ind ia is received by 
the  D epu ty Commissioner, he, or such of his Assistants 
hav ing the powers o f a Ma gistrat e of the First Class as he 
may  a ppoin t in this beha lf, shall exec ute and re tu rn  the 
commission following the  s pir it of the  Code of Criminal 
Pro cedure, 1898.”
[Pric e ann a 1 or  Id.] 
A.G.P . (Les-) No.14/54— 1125—13-7-1954.
 
 
 

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