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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1) in The Assam Frontier (Administration of Justice) Regulation, 1945

(1)The administration of the Tracts is vested in the Governor and of each Tract in the Political Officer, the Assistant Political Officer, and the village authorities thereof, or such other officer or officers as the Governor may see fit from time to time to appoint to that behalf subject to the provision hereinafter contained.