Section 1 in The Assam Assessment of Revenue Free Waste Land Grants Act, 1948
1. Short title, extent and commencement.
(1)This Act may be called the Assam Assessment of Revenue Free Waste Land Grants Act, 1948.(2)It extends to the whole of the State of Assam.(3)This Act shall be deemed to have bad effect as from 1st day of April, 1948, in regard to any local area, tea estate or grant as the State Government may, by notification in the official Gazette, direct.
