LexSection 1 — Short title and commencement.
The Scheduled Areas (Assimilation of Laws) Act, 1951
(1) This Act may be called the Scheduled Areas (Assimilation of Laws) Act, 1951. (2) It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint.Open in Lexace · Ask the AI about this section