Scheduled Areas (Assimilation of Laws) Act, 1951

अनुसूचित क्षेत्र (विधियों की एकरूपता) अधिनियम, 1951

An Act to assimilate certain laws in force in the scheduled areas to the laws in force in the districts of Darrang and Lakhimpur of the State of Assam.

Act number

Act 37 of 1951

Year

1951

Enacted on

23-06-1951

In force from

01-10-1951

Jurisdiction

Central Act (India)

Subjects

Tribal And Minority Affairs, Administrative Law

Read the full text of Scheduled Areas (Assimilation of Laws) Act, 1951 section by section on LawLens.

Official source: India Code