Section 1 in Assam (Temporarily Settled Areas) Tenancy Act 1971
1. Short title, extent and commencement.
(1)This Act may be called the Assam (Temporarily Settled Areas) Tenancy Act, 1971.(2)It shall come into force at once (With effect from 10th December 1971).(3)It extends to-(a)the districts of Kamrup, Nowgong, Darrang, Sibsagar and Lakhimpur;(b)Silchar and Hailakandi Sub-divisions of the district of Cachar ; and(c)temporarily settled areas of Gossaingaon, Sidli and Bijni Circles of Kokrajhar Sub-division in the district of Goalpara and the temporarily settled areas of Karimganj Sub-division (Now Karimganj is a district).(4)The State Government may, by notification, extend the whole or any part of the Act to any other areas of the State:Provided that no such notification shall be issued unless a notice of the intended extension is previously published in the area concerned and any objection received is disposed of after due consideration.
