Section 3 in The Lushai Hills District Fisheries Act, 1953
3.
(i)All laws for the time being in force in the State of Assam shall mutatis mutandis apply in respect of the establishment and management of fisheries in the Lushai Hills Autonomous District subject to amendment and modification made from time to time by the District Council.(ii)All references in the said law to the Commissioner, Deputy Commissioner or the Sub-Divisional Officer shall be construed as references to the Chief Executive Member of the Lushai Hills District Council.(iii)"Law" includes a tribal custom or usage having the force of law in Lushai Hills District.(iv)"Ram" means a tract or tracts of land held by a Chief under a Ramrilehkha or boundary paper issued by the competent authority :(v)"Tin" means one-four gallon kerosene oil tin.
