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THE ASSAM AUTONOMOUS DISTRICTS ADMINISTRATION OF JUSTICE (MISCELLANEOUS PROVISIONS) ACT, 1957
THE ASSAM AUTONOMOUS DISTRICTS ADMINISTRATION OF JUSTICE (MISCELLANEOUS PROVISIONS) ACT, 1957
[Assam Act No. XXII of 1957]
[Published in the Assam Gazette, dated the 4th December, 1957]
PREAMBLE
An Act to provide for the transfer of certain cases from the Courts of the Deputy Commissioner and his Assistant to the District Council Courts.
WHEREAS it is deemed necessary to make provision for the transfer of certain cases to the Courts constituted under the paragraph 4 of the Sixth Schedule to the Constituted of India in the Autonomous Districts of Assam :
It is hereby enacted in the Eighth year of the Republic of India as follows--
Section 1 - Short title, extent and commencement
(1) This Act may be called the Assam Autonomous Districts Administration of Justice (Miscellaneous Provisions) Act, 1957.
(2) It shall extend to the Autonomous Districts of Assam.
(3) It shall come into force on such date as the State Government may direct and it may be brought into force in different areas on different dates.
Section 2 - Transfer of certain cases
The Deputy Commissioner and an Assistant to him shall have no power to try a case which is exclusively triable by any Court constituted under paragraph 4 of the Sixth Schedule to the Constitution of India; and any case which at any stage after the Deputy Commissioner or an Assistant to him has taken cognizance of, transpires to be so triable, shall be transferred to a competent Court as soon as it so transpires.
