The Assam Criminal Law (Amendment) Act, 1978

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sart sr -ss*
The Assam Gazette
c ju rra ra n
EXT RAO RDIN ARY
PUBLISHED BY AUTHORITY
106 5 ^s nt , 1978, 14 1900 * Ef
No. 106 Disp ar, W ed ne sd ay , 5th Ju ly , 1978, 14th As ad ha ,  
1900 (S. E.)
GOVER NMENT  OF ASSAM
ORDERS BY THE GOVERNOR
LE GI SL AT IV E DEP ARTM EN T
NO TIFICA TION
Th e 4th Ju ly  1978
No .L GL. 87 /77/51 —T he follo wing Ac t of th e As sam  Legis lat ive  
As sem bly  w hi ch  rec eiv ed the as se nt of th e G ov er ao r is hereb y pu bli ­
sh ed  fo r ge ne ral  in fo rm at io n.

743 THE ASSAM GAZETTE, EXTRAORDINARY, JULY 5,1978
ASSAM ACT VII OF 19 78
(Received the as se nt of th e Go ver nor on 1st July , 1978) 
THE AS SA M CRIMINA L LA W  (AMEN DMENT) AC T,
19 7® ,
An
Act
to amend the Rule s for the Admin istratio n of Justi ce in  
the North Cachar Hills Distri ct of the State of Assam.
P r e a m b le . Whereas it is expe dien t to amend the Rules 
for the Adm inistration of Justice in the North 
Cach ar Hills District of the State  of Assam, 
hereinafte r called the "Sai d Ru les”, in the 
manner here inaf ter appearing;
It is hereby enacted in the Twent y-n inth  
ye ar  of the Repu blic of India as follo ws :—
short title, l. (l) This Act may be calle d the Assam
co m m en t.  Crim inal La w (Amendment) Act, 1978 .
mea t*  (2 ) It shall extend to the North Cach ar Hills
District of the State of Assam.
(3 ) It shall come into force  at once.*
Deletion of 2. Rule  25A of the said Rules shall be
® -u Ie/ 5A  ®f  deleted, the Admini­
stration  of  
Justice 
Rules.
Substitution 3. For Rule  25D of the said Rules, the fol l- 
2 5 D  o fRth e  n w m g shall be substitu ted, nam ely :— "25D. All 
A dm°ni sta r-c rim ina l cases or other proceedings instituted and 
ti ?e  ° R u ie e 3  Pe n chn g in any  Court in Haflong town on the date
“ 'o f coming into force of this Act shall stand tran s­
ferr ed to the Court of the Dep uty Commissioner 
or his Assistant, as the case may be, and the 
Court before which such criminal cases or pro­
ceedings are pendin g shall tran sfer  all rele van t 
and connected papers and records to the Dep uty 
Commissioner, North Cach ar Hills District or 
his Assistant, as the case may be, and thereupon 
the Dep uty Commissioner, Nor th Cac har Hills 
District or his Assistant, as the case may be, 
shall dispose of the crim inal  cases or procee dings 
under the Administ ratio n of Justice Rules in the 
North Cachar Hills Dis tric t” .
U . TA HBI LD AR ,
Secretary to the Govt, o f Assam ,
_____________Legislative Depar tment.______
Gau ha ti— Pr in te d an d pu blish ed  by the S u p d t i/c„ As sa m  Gov t. Pr in ting Presa,  
Ez-Gazette No .21 1 -  732— 250  —5-7-1978.
 
 
 
 

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