Section 1 in Assam State Acquisition of Zamindaries Act, 1951
1. Short title, extend and commencement.
(1)This Act may be called the Assam State Acquisition of Zamindaries Act, 1951.(2)It extents to (a) the permanently-settled areas of the districts of Goalpara and Garo Hills and the Karimganj subdivision of the Cachar district and (b) the Lakhiraj estates within the boundaries of a permanently-settled estate, and (c) the acknowledged estates' in the Bijni and Sidli Duars settled with the Rajas of Bijni and Sidli.(3)It shall come into force on such date as the State Government may, by notification, appoint in this behalf.
