Section 1(2) in Assam Adhiars Protection and Regulation Act, 1948
(2)The [State Government] [Substituted by the A.O. 1950 for 'Provincial Government'.] may, by notification in the official Gazette, extend all or any of the provisions of this Act to agricultural lands in any district, local area or class of estates in the [State] [Substituted by the A.O. 1950 for 'Province'.] of Assam where the Goalpara Tenancy Act, 1929, or the Assam (Temporarily-Settled Districts) Tenancy Act, 1935 or the Sylhet Tenancy Act, 1936, is applicable.
