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THE ASSAM (ALTERATION OF BOUNDARIES) ACT, 1951
THE ASSAM (ALTERATION OF BOUNDARIES) ACT, 1951
[Act No. 47 of 1951]
[1st September, 1951]
PREAMBLE
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--
Section 1 - Short Title
This Act may be called The Assam (Alteration of Boundaries) Act, 1951.
Section 2 - Alteration of the Boundaries of Assam
On and from the commencement of this Act, the territory of the State of Assam shall cease to comprise the strip of territory specified in the Schedule, which shall be ceded to the Government of Bhutan, and the boundaries of the State of Assam shall be deemed to have been altered accordingly.
Section 3 - Amendment of the First Schedule to the Constitution
In the first paragraph of Part A of the First Schedule to the Constitution, under the heading TERRITORIES OF STATES", after the words "Assam Tribal Areas," the following words shall be inserted, namely-
"but shall not include the territories specified in the Schedule to the Assam (Alteration of Boundaries) Act, 1951."
Schedule - THE SCHEDULE
THE SCHEDULE
(See Section 2)
The strip of territory measuring 32.81 square miles lying to the south of Bhutan within 26°45' and 27° North Latitude and 91° 15' and 91°45 East Longitude, demarcated on the west, north and east by boundary pillar Nos. 90, 91, 92, 93 and 94 erected in 1930-31, and on the south by boundary pillar Nos. 90, 91, 92, 93 and 94 erected in 1950.
