Section 54 in The Bodoland Autonomous Council Act, 1993
54. Application of Acts of the Legislature of the State.
- If any provision of any regulation or bye-law made by the General Council is repugnant to any provisions of a law made by the Legislature of the State of Assam with respect to that matter, then, the regulation or bye law so made, whether before or after the law made by the Legislature of the State of Assam, shall to the extent of the repugnancy, be void and the law made by the Legislature of the State of Assam shall prevail.
