Section 3 in Sonowal Kachari Autonomous Council Act, 2005
3. Sonowal Kachari Autonomous Council.
(1)There shall be an autonomous council to be called the Sonowal Kachari Autonomous Council within the State of Assam comprising of the areas of the Village Councils as may be specified by the Government by notification in the Official Gazette.(2)The Sonowal Kachari Autonomous Council shall have maximum autonomy within the frame work of the Constitution.(3)The Sonowal Kachari Autonomous Council shall have a General Council and an Executive Council as, provided hereinafter.
