Section 60(1) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(1)The provisions of the Rules for the Administration of Justice in the North Cachar Hills Sub-Division published under the Government of Assam Notification No. 2530 (c)-A.P., dated the 25th March, 1937, as subsequently modified and adopted, in so far as they relate to the matters dealt with in these Rules, are hereby repealed with effect from the appointed day.
