Section 1(b) in The Assam Frontier (Administration of Justice) Regulation, 1945
(b)It shall come into force on such date as the Governor may by notification in the Assam Gazette appoint and from such date the Rules for the Administration of Justice in the Balipara Frontier Tract, the rules for the Administration of Justice, in the Lakhimpur Frontier Tract, and the rules for the Administration of Justice in the Sadiya Frontier Tract, published with Notification Nos. 2530 (f)-A.P., 2530 (d)-A.P., and 2530 (c)-A.P., respectively, dated the 26th March, 1937, shall be deemed to be repealed.
