Section 2(2) in The Assam Autonomous Districts Administration of Justice Act, 1960
(2)An Additional Deputy Commissioner, if and when appointed for the United District of Mikir and North Cachar Hills and when so directed by the State Government, shall also exercise the powers mentioned in sub-section (1) in the tribal areas of the North Cachar Hills specified in Part 'A' of the table appended to the Sixth Schedule to the Constitution.
