Section 1425 in Assam (Alteration Of Boundaries) Act, 1951
1425.
Object and Reasons By Article 4 of the Indo-Bhutan Treaty of Friendship concluded on the 8th August, 1949, and subsequently ratified, the Government of India undertook to cede to the Government of Bhutan a strip of territory measuring 32.81 square miles known as Dewangiri on the border of Kamrup district in the State of Assam. The territory had not been surveyed or demarcated and it could not, therefore, be handed over to Bhutan immediately. Under the provisons of Article 3 of the Constitution, which came into force subsequently, the implementation of this undertaking requires an Act of Parliament.Since it involves disminishing the area and altering the boundaries of Assam, the views of the Legislature of that State with respect to the proposal to introduce a Bill for this purpose and the provisions thereof have been ascertained in accordance with the Proviso to Article 3 of the Constitution. At its meeting held on the 27th March, 1951 the Legislative Assembly of Assam adopted the following resolution.-"The House recommendes to the President of the Indian Union the transfer of about 32 square miles of territory in the Dewangiri Hill block to the Bhutan Government as in Schedule below in pursuance of the Treaty of Darjeeling of 8th August, 1949".[1st September, 1951]An Act to alter the boundaries of the State of Assam consequent on the cession of a strip of territory comprised in that State to the Government of Bhutan.Be it enacted by Parliament as follows:-
