Section 18 in The Garo Hills Autonomous District Cattle Taxation Regulation, 1966
18. Repeal.
- The Rules under Section 34(2)(c), 35(2) and 72(c) of the Assam Forest Regulation, 1891 which was adopted by the Garo Hills District Council under the Garo Hills Grazing Regulation, 1935, in so far as they are inconsistent with the provisions of this Regulation shall, to the extent of such inconsistency, be repealed.
