Section 2 in The Meghalaya Administration of Justice (Amendment) Act, 1976
2. Amendment of the principal Rules and Order.
- The Rules and Order hereinbelow mentioned shall stand amended as follows:(1)On and from the 22nd day of October, 1976, in the Rules for the Administration of Justice and Police in the Garo Hills District published with the Notification No. 2816-AP, dated 29th March, 1937, as amended-(i)for the words "Garo Hills" wherever they occur, other than in the title of the Rules, the words "East Garo Hills District" and "West Garo Hills District" shall be substituted.(ii)in Rule 1, for the words "District known as the Garo Hills" the words "East Garo Hills District and West Garo Hills District" shall be substituted; and(iii)the word "District" occurring at the end of the title of the Rules shall be omitted.(2)On and from 28th day of October, 1976-(a)In the Rules for the Administration of Justice and Police in the Khasi Hills District and Jaintia Hills District, published with Notification No. 2618-AP, dated 29th March, 1937, as amended,-(i)for the words "Khasi Hills District" wherever they occur, other than in the title of the Rules, the words "East Khasi Hills District, West Khasi Hills District" shall be substituted, and(ii)for the words "Khasi Hills District and Jaintia Hills District" occurring in the title of the Rules the words "Khasi and Jaintia Hills" shall be substituted.(b)In the Khasi syiemship (Administration of Justice) Order, 1950 published with Notification No. SK/140/49/8, dated 26th January, 1950 as amended-(i)for the words "United Khasi-Jaintia Hills District" wherever occurring in the Order, the words "East Khasi Hills District and West Khasi Hills District" shall be substituted; and(ii)in sub-rule (2) of Rule 1 for the words "said District" the words "said East Khasi Hills District" shall be substituted.
