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State of Assam - Act

The Assam Autonomous Districts Administration of Justice (Miscellaneous Provisions) Act, 1957

ASSAM
India

The Assam Autonomous Districts Administration of Justice (Miscellaneous Provisions) Act, 1957

Act 22 of 1957

  • Published on 14 December 1957
  • Commenced on 14 December 1957
  • [This is the version of this document from 14 December 1957.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Assam Autonomous Districts Administration of Justice (Miscellaneous Provisions) Act, 1957Assam Act No. 22 of 1957Last Updated 8th February, 2020Published in the Assam Gazette, dated the 14th December, 1957.[Received the assent of the Governor on the 29th November, 1957].An Act to provide for the transfer of certain cases from the Courts of the Deputy Commissioner and his Assistant to the District Council CourtsPreamble. - Whereas it is deemed necessary to make provisions for the transfer of certain cases to the Courts constituted under the paragraph 4 of the Sixth Schedule to the Constitution of India in Autonomous Districts of Assam;It is hereby enacted in the Eighth year of the Republic of India as follows :

1. Short title, extend and commencement.

(1)This Act may be called the Assam Autonomous Districts Administration of Justice (Miscellaneous Provisions) Act, 1957.
(2)It shall extend to the Autonomous Districts of Assam.
(3)It shall come into force on such date as the State Government may direct and it may be brought into force on such date as the State Government may direct and it may be brought into force in different areas on different dates.

2. Transfer of certain cases.

- The Deputy Commissioner and an Assistant to him shall have no power to try a case which is exclusively tribal by any Court constituted under paragraph 4 of the Sixth Schedule to the Constitution of India; and any case which at any stage after the Deputy Commissioner or an Assistant to him has taken cognizance of, transpires to be so tribal, shall be transferred to a competent Court as soon as it so transpires.