Section 1 in Assam Land Holding (Adoption of Relationship Under the Assam Land and Revenue Regulation, 1886 in the Acquired Permanently Settled Estates) Act, 1974
1. Short title extent and commencement.
(1)This Act may be called the Assam Land Holding ( Adoption of Relationship under the Assam Land and Revenue Regulation, 1886 in the Acquired Permanently Settled Estates) Act, 1974.(2)It extends to the areas known as permanently settled areas of the District of Goalpara inclusive of the areas known as "acknowledged estates" covered by erstwhile Bijni and Sidli estates and the permanently settled areas of Karimganj Sub-division of Cachar District.(3)It shall come into force at once.
