Section 56 in The Bodoland Autonomous Council Act, 1993
56. Special provision for Council Area.
- The Government shall consult and give the due regard to the view of the General Council before any law is made and implemented in the Council Area on the following subjects :(1)the religious or social practice of the Bodos;(2)the Bodo customary laws and procedures ;(3)ownership and transfer of land within the Council Area.
