Section 1 in Assam Land Grabbing (Prohibition) Act, 2010
1. Short title, extent, application and commencement.
(1)This Act may be called the Assam Land Grabbing (Prohibition) Act, 2010.(2)It extends to the whole of Assam except the Autonomous districts of Karbi Anglong, Dima Hasao and the Bodo Land Territorial Council Area:Provided that the Government may, by notification in the official Gazette, extend the operation of this Act to the aforesaid areas also with the consent of the concerned Autonomous Councils as and when considers necessary.(3)It shall come into force on such date as the Government may, by notification in the official Gazette, appoint.(4)It applies to all lands situated within the limits of Guwahati Municipal Corporation established under the Guwahati Municipal Corporation Act, 1969 (Assam Act No. I of 1973) and the Municipalities and Town Committees declared as such under the Assam Municipal Act, 1956 (Assam Act No XV of 1957) and also applies to the rural areas of Assam save and except the Autonomous Districts of Karbi Anglpng, Dima Hasao and the Bodo Land Territorial Council Area.
