Section 1 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
1. Short title, extent and commencements.
(1)This Act may be called the Assam Fixation of Ceiling on Land Holdings Act, 1956.(2)It shall extend to the Districts of (1) Goalpara (2) Dhubri (3) Kokrajhar (4) Bongaigaon (5) Barpeta (6) Nalbari (7) Kamrup (8) Darrang (9) Sonitpur (10) Lakhimpur (11) Dhemaji (12) Nagaon (13) Morigaon (14) Sibsagar (15) Jorhat (16) Golaghat (17) Cachar (18) Karimganj (19) Hailakandi (20) Dibrugarh (21) Tinsukia in the State of Assam.(3)It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint.(4)The State Government may, by notification published in the official Gazette from time to time, extend the Act to such other areas as may be specified in the Notification.
