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INDUSTRIAL DSIPUTES (APPELLATE TRIBUNAL) (EXTENSION TO THE ASSAM AUTONOMOUS DISTRICTS) ACT, 1956
INDUSTRIAL DSIPUTES (APPELLATE TRIBUNAL) (EXTENSION TO THE ASSAM AUTONOMOUS DISTRICTS) ACT, 1956
(Published in the Assam Gazette, dated the 2nd May, 1956)
[Received the assent of the Governor on the 26th April, 1955]
An Act to extend the Industrial Disputes (Appellate Tribunal) Act, 1950 to the Autonomous Districts in the State of Assam
Whereas it is expedient to extend the Industrial Disputes (Appellate Tribunal) Act, 1950 to the Autonomous Districts in the State of Assam;
It is hereby enacted in the Seventh Year of the Republic of India as follows:
Preamble. In exercise of the powers conferred by CI. (a) of sub-paragraph (1) and sub-paragraph (2) of para 19 of the Sixth Schedule to the Constitution, the Industrial Disputes (Appellate Tribunal) Act, 1950 has been extended in its application to the Autonomous Districts in the State of Assam and as such it applied to the Naga Hills District with effect from 1-7-1956.
1. Short title, extent and commencement.
(1) This Act may be called the Industrial Disputes (appellate Tribunal) (Extension to the Assam Autonomous Districts) Act, 1956.
(2) It shall extend to Autonomous Districts referred to in Part A of the Schedule appended to paragraph 20 of the Sixth Schedule to the Constitution of India, hereinafter referred to as "the said arrears".
(3) This Act shall come into force on such date as the State Government appoint in that behalf.
2. Extension of Parliament Act XLVIII of 950.
All the provisions of the Industrial Disputes (Appellate Tribunal) Act, 1950 shall apply to the said arrears.
