Section 2(1) in The Meghalaya Administration of Justice (Amendment) Act, 1976
(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.
