(1)This Act may be called the Goalpara Tenancy Act, 1929.(2)Local extent. - It extends to the district of Goalpara, except-(i)the area which is not permanently settled,(ii)any area constituted or deemed to have been constituted a municipality under the provisions of the Assam Municipal Act, 1923 or part thereof, when such area or part is specified in a notification in this behalf by the Local Government,(3)The Local Government may, by notification, extend the whole or any part of this Act to the temporarily settled area in the district of Goalpara or to any part thereof :Provided that no such notification shall be issued under this section unless-(a)it is previously published in the area concerned or part thereof in the prescribed manner; and(b)the Assam Legislative Council by a resolution recommends that the notification be issued.
