Section 1C in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
1C.
In these Rules-(1)"Mikir Hills" means the Mikir Hills Autonomous Districts comprising of the tribal areas within the boundaries defined in Notification No. TAD/R-31/50/151, dated 13th April, 1951.(2)The term "Deputy Commissioners" and "their Assistants" wherever they occur, shall be read as "Deputy Commissioner" and "his Assistants" respectively.II-Police
