Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Frontier (Administration Of Justice) Regulation, 1945 1 of 1945 CONTENTS CHAPTER 1 :- GENERAL 1. Short Title, Extent, Commencement And Repeal 2 . I n This Regulation Except Where The Contrary Definitions Appears From The Context 3. Section 3 4. Section 4 5. Section 5 CHAPTER 2 :- POLICE 6. Public Duties Of Village Authorities 7. Control Of Police 8. Occurrence Of Heinous Offence 9. Reports By Village Authority 10. Pursuit And Arrest Of Offenders 11. Procedure When Arrest Is Impossible 12. Aid To Village Authorities 13. Punishment Of Members Of A Village Authority 14. Revision CHAPTER 3 :- CRIMINAL PROCEEDINGS 15. Administration 16. Appointment Of Additional Deputy Commissioner 17. Powers Of Deputy Commissioner 18. Powers Assistant Commissioner 19. Jurisdiction Of Village Authorities 20. Powers Of Village Authorities 21. Compensation 22. Disposal Of Cases By Village Authorities And Powers To Compel Attendance 23. Procedure By Village Authorities After Sentence 24. Appeals From Village Authorities 25. Appeals From Assistant Commissioner 26. Appeal To The High Court 27. Limitation For Appeals 28. Power Of Revision 29. Transfer Of Cases 30. Section 30 31. Sentence Of Death 32. Criminal Procedure Code (V Of 1898) 33. Omitted 34. Suspension And Remission 35. Commutation CHAPTER 4 :- CIVIL PROCEEDINGS 36. Administration 37. Powers Of Deputy Commissioner And Assistant Commissioner 38. Section 38 39. Arbitration In Other Cases 40. Powers Of Authorities 41. Powers To Enforce Attendance 42. Unfounded And Vexatious Suits 43. Section 43 44. Hearing Of Cases 45. Section 45 46. Section 46 47. Appeals From Assistant Commissioner 48. Appeals From Deputy Commissioner 49. Presentation Of Appeals 50. Powers Of Revision 51. Limitation And Other Conditions 52. Act Ix Of 1908 53. Execution Of Decrees 54. Exemption From Execution 55. Imprisonment For Debt 56. Representation CHAPTER 5 :- EVIDENCE 57. Oaths 58. False Evidence 59. Guidance With Regard To Evidence Act I Of 1872 Assam Frontier (Administration Of Justice) Regulation, 1945 1 of 1945 A regulation to consolidate and amend the law governing the administration of justice in the Frontier Tracts of Assam. Whereas it is expedient to consolidate and amend the law governing the administration of justice in the Balipara, Lakhimpur, Sadiya and Tirap Frontier Tracts of Assam. Now, therefore, the Governor of Assam, in exercise of the powers conferred by the sub-section (2) of Section 92 of the Government of India Act, 1935 is pleased to make the following Regulation:- CHAPTER 1 GENERAL 1. Short Title, Extent, Commencement And Repeal :- ( a ) This Regulation may be called the Assam Frontier (Administration of Justice) Regulation 1945. (b) It extends the whole of the Balipara, Lakhimpur, Sadiya and Tirap Frontier Tracts. (c) It shall come into force on such date as the (Administrator) may be notification in the (Arunachal Pradesh) Gazette and from such date the rules for the administration of justice in the Balipara Frontier Tract, the rules for the administration of justice in Lakhimpur Frontier Tract and the rules for the administration of Justice in the Sadiya Frontier Tract published with Notification Nos. 2350(f)-AP.2530(d)-AP and 2530(e) AP respectively dated the 26 th March, 1937 shall be deemed to be repealed. 2. In This Regulation Except Where The Contrary Definitions Appears From The Context :- Administrator means the Administrator of the Union Territory of Arunachal Pradesh appointed by the President under Article 239 of the Constitution] heinous offence means and includes any of the following namely: Murder, culpable homicide, causing grievous hurt, rape, kidnapping or abducting in order to subject to slavery, disposing or buying of persons as slaves, habitual dealing in slaves, dacoity, robbery, rioting, house-breaking, theft of cattle, mischief by fire or any explosive substances, any offence punishable under Chapter VI or Chapter XII of the Indian Penal Code, any offence punishable under Arms Act, and any attempt to commit or abetment of any of the aforesaid offences. "Pleader" includes a mukhtar of any professional agent. ["Deputy Commissioner" includes an "Addl. Deputy Commissioner"] "The Tracts means the Balipara, Lakhimpur, Sadiya and Tirap Frontier Tracts. 3. Section 3 :- (1) The administration of the Tract is vested in the [Administrator] and of each Tract in the [Deputy Commissioner] the [Assistant Commissioner] and the village authorities thereof or such other Officer or Officers as the [Administrator] see fit from time to time to appoint in that behalf, subject to the provisions hereinafter contained. (2) (The Deputy Commissioner) the (Assistant Commissioner) of the District shall be appointed by the [Administrator] acting in his discretion. 4. Section 4 :- The Deputy Commissioner may subject to the provisions of this Regulation define the jurisdiction of any [Assistant Commissioner] and may transfer any case, civil or criminal, from one [Assistant Commissioner] to another or from an [Assistant Commissioner] to himself. [Jurisdiction of Assistant Commissioner] 5. Section 5 :- (1) The [Deputy Commissioner] shall appoint such persons as he considers to be the members of a village authority for such village or villages as he may specify and may modify or cancel any such order of appointment and may dismiss any person so appointed. (2) In any area for which no village authority has been constituted under the provisions of sub-section (1), the powers and functions of village authority as provided by this Regulation, shall be exercisable and performed by the [Deputy Commissioner] or by any [Assistant Commissioner] authorized by him in this behalf. CHAPTER 2 POLICE 6. Public Duties Of Village Authorities :- The ordinary duties of police in respect of crime shall be discharged by the village authorities. They shall maintain peace and order within their jurisdiction. (2) The village authorities shall not be deemed to be police office fur purposes of Section 25 and section 26 of the Indian Evidence Act, 1872 or the section 162 of the Code of Criminal Procedure 1898 (since 1974 repealed by Act II of 1974). (3) The village authorities shall watch and report on any vagrant or any bad or suspicious character found within their jurisdiction and may apprehend ay such person if they have reasonable grounds for suspecting that the has committed or is about to commit an offence and shall hand over any person so apprehended to the [Deputy Commissioner] or an [Assistant Commissioner]. 7. Control Of Police :- Every Civil Police station shall be under the control of the [Deputy Commissioner] but its administration with regard to the pay, allowances, clothing, transfer and discipline or the staff shall be vested in the Superintendent of Police of the district which furnished the staff or such other police officer as the Government may appoint in this behalf, provided that transfer shall be made in consultation with the [Deputy Commissioner]. 8. Occurrence Of Heinous Offence :- On the commission of any heinous offence within their jurisdiction the inhabitants of the village shall at once, if possible apprehended the offender and in any case shall at once inform the village authority who if the offender has not been appended, shall proceed without delay to the place where the offence was committed and enquire into it. 9. Reports By Village Authority :- It shall be the duty of the village authorities to report to the [Deputy Commissioner] [Assistant Commissioner] as soon as possible all crimes, violent deaths, and serious accidents occurring within their jurisdiction, and all occurrences whether within or beyond their jurisdiction, which may come to their knowledge and which are likely to affect the public peace: and to arrest and deliver up offenders as soon as may be [within a period of twenty four hours of such arrest excluding the time necessary for the journey from the place of arrest] to the court having jurisdiction to try them. 10. Pursuit And Arrest Of Offenders :- A village authority may pursue beyond their jurisdiction any offender or vagrant or bad or suspicious character whom they consider it necessary to apprehend under the provisions of sub- section (3) of Section 6. They shall not, however, ordinarily arrest the offender or such person without informing the village authority within whose jurisdiction he is found and inviting their assistance but may do so if there is a reasonable apprehension that he may otherwise escape. 11. Procedure When Arrest Is Impossible :- When a village authority is unable to arrest an offender; they may apply to the [Deputy Commissioner] or an [Assistant Commissioner] or any officer empowered to make arrests, for assistance. 12. Aid To Village Authorities :- (1) All inhabitants of the Tracts are bound to aid the village authority when required to do so for the maintenance of order of apprehending offenders and are liable to fine for failing to give such assistance. (2) Such fine if imposed by the village authority shall not exceed Rs.500/- and if imposed by the [Deputy Commissioner] or an [Assistant Commissioner] shall not exceed Rs.2000/-. (3) An appeal shall lie from an order passed under Section (2) by a village authority to the [Assistant Commissioner] and from an order passed under sub-section (2) by an [Assistant Commissioner] to the [Deputy Commissioner]. (4) If it appears that the community is to blame and that particular offenders cannot be discovered, a fine not exceeding Rs.5,000/- may be imposed upon the community by the [Deputy Commissioner]. (5) Any fine imposed under sub-section (2) or sub-section (4) shall be recovered by distraint of the property of the person or persons on whom it is imposed. 13. Punishment Of Members Of A Village Authority :- Without prejudice to any punishment to which he may be liable under any other law, a member of a village authority shall, for any misconduct in the exercise of his functions under this Chapter, be punishable with fine which may extend to Rs.1000/- or with imprisonment of either description for a term which may extend to six months on conviction by the [Deputy Commissioner] or an [Assistant Commissioner]. An appeal shall lie from an order of [Assistant Commissioner] under this Section to the [Deputy Commissioner]. 14. Revision :- The Administrator may at any time call for the proceedings in any matter under Section 12 or Section 13 and may modify or set aside an order of a village authority passed under sub-section (2) of Section 12 or an original or appellate passed by the [Deputy Commissioner] or an [Assistant Commissioner] under either of those sections. CHAPTER 3 CRIMINAL PROCEEDINGS 15. Administration :- Criminal justice shall be administered by the [Deputy Commissioner] the [Assistant Commissioner] and the village authorities. 16. Appointment Of Additional Deputy Commissioner :- T h e [Administrator] may appoint an [Additional Deputy Commissioner] for the trial of particular cases when he thinks fit, and may direct that such [Additional Deputy Commissioner] shall for the purpose, exercise all or any of the powers of the [Deputy Commissioner]. 17. Powers Of Deputy Commissioner :- The [Deputy Commissioner] shall be competent to pass any sentence warranted by law. 18. Powers Assistant Commissioner :- The [Assistant Commissioner] shall exercise any powers not exceeding those of a Magistrate of the 1 st Class as defined in the Criminal Procedure Code, with which they may be invested by the [Administrator]. 19. Jurisdiction Of Village Authorities :- The village authorities may try any case involving any of the under mentioned offences in which the person or persons accused is or are resident within their jurisdiction :- Theft including theft in a building, Mischief not being mischief by fire or any explosive substance, Simple hurt, Criminal trespass or house trespass, Assault or using criminal force. 20. Powers Of Village Authorities :- A village authority may impose a fine not exceeding Rs3000/- for any offence which they are competent to try, and may also award payment in restitution or compensation to the extent of the injury sustained; such fines and payments may be enforced by distraint of the property of the offender. 21. Compensation :- The Deputy Commissioner or an Assistant Commissioner may order compensation to be paid to any person in a criminal case out of the proceeds of fines imposed in the case. 22. Disposal Of Cases By Village Authorities And Powers To Compel Attendance :- The village authorities shall decide all cases in open Darbar in the presence of at least three independent witnesses and of the complainant and the accused. They are empowered to order the attendance of all the foregoing and of the witnesses to be examined in the case, and to impose a fine not exceeding Rs.200/- on any person failing to attend when so ordered. 23. Procedure By Village Authorities After Sentence :- If any person on whom a fine has been imposed by a village authority fails to deposit the amount at once, or within such further time as the village authority may allow, the village authority shall send him to an [Assistant Commissioner] to be dealt with in such manner as he may deem fit, unless the accused person gives notice of his intention to appeal against the decision. 24. Appeals From Village Authorities :- Any party aggrieved by a decision of a village authority may appeal within thirty days to the [Assistant Commissioner] who on receipt of such appeal, shall try the case de novo. 25. Appeals From Assistant Commissioner :- An appeal shall lie from an original decision of an [Assistant Commissioner] to the [Deputy Commissioner]. 26. Appeal To The High Court :- An appeal shall lie to the [High Court] against sentences of three years imprisonment and upward and sentences of death or transportation. In other cases there shall be no right of appeal, but the [High Court] may entertain an appeal [by special leave]. 27. Limitation For Appeals :- (1) All appeals under section 25 or 26 must be presented within thirty days from the date of the order appealed against excluding the time taken in procuring a copy of the order. Provided that an appeal from a sentence of death shall be preferred within seven days from the date of the sentence, excluding the time taken in procuring a copy of the order. (2 ) The [Deputy Commissioner] shall no passing a sentence of death, inform the person sentenced of the provisions of sub-section (1). 28. Power Of Revision :- The [High Court] or [Deputy Commissioner] may call for the proceedings of any officer subordinate to [it] and reduce, enhance or cancel any sentence passed or remand the case for retrial but no offence shall be punished by a sentence exceeding that warranted by law. 29. Transfer Of Cases :- The [High Court] may for any reason which [it] considers proper transfer any original case, pending or under trial before any Court to any other Court competent to try it, which is governed by this Regulation. 30. Section 30 :- (1) Confirmation of Sentence: All sentences of death, transportation, or imprisonment for seven years or more shall be subject to confirmation by the [High Court] and the proceedings of all cases in which any such sentence has been passed shall be submitted to the [High Court] forthwith. (2) In any case submitted under sub-section (1), the [High Court] - (a) may confirm the sentence or pass any other sentence warranted by law; or (b) may annul the conviction and convict the accused of any other offence of which the [Deputy Commissioner] might have convicted him; or (c) may order a new trial on the same or an amended charged; or (d ) may acquit the accused person; provided that no order of confirmation shall be made until the period allowed for preferring an appeal has expired or if an appeal is presented within such period until such appeal is disposed of. 31. Sentence Of Death :- When a sentence of death passed by the Deputy Commissioner is confirmed by the High Court the Deputy Commissioner shall on receiving the order of confirmation, cause such order to be carried into effect by issuing a warrant in the form given in item No.XXXV of Schedule V if the Code of Criminal Procedure, 1898 and taking such steps as may be necessary. ( 2 ) The Deputy Commissioner shall fix the time and place of execution and the time fixed shall not be less than 21 or more than 28 days from the date of issue of warrant. 32. Criminal Procedure Code (V Of 1898) :- The High Court, the Deputy Commissioner the Assistant Commissioner shall be guided in regard to procedure by the principles of the Code of Criminal Procedure, 1898 so far as they are applicable to the circumstances of the district and consistent with the provisions of this Regulation. The chief exceptions are:- (a) Verbal orders or notice only shall be requisite in any case except when the regular police are employed or when the person concerned is not a resident of or in the district at the time but orders of summons shall in every case be for a fixed day and the order shall be made known to the person concerned or to some adult member of his family and failing this shall be openly proclaimed at the place where he is, or was last known to be, in sufficient time to allow him if he sees fit, to appear. (b) The proceedings of the village authorities need not be recorded in writing, nor shall it be necessary that examinations before the Deputy Commissioner, Assistant Commissioner be signed by the parties examined but the Deputy Commissioner, Assistant Commissioner may require the village authority to report their proceedings in any way which appears suitable. (c) There shall be no preliminary enquiries by regular or village police unless the Deputy Commissioner or Assistant Commissioner sees fit to direct one. (d) Recognizance to appear shall not be taken unless it appears necessary to the Deputy Commissioner or an Assistant Commissioner. (e) Proceeding before the Deputy Commissioner or Assistant Commissioner shall be recorded in English only. 33. Omitted :- 34. Suspension And Remission :- The President may either upon or without conditions, suspend the execution of or remit any sentence of death and the Administrator may in like manner suspend the execution of or remit any sentence. (2) If any sentence has been suspended or remitted upon conditions and in the opinion of the President or the Administrator as the case may be these conditions have not been fulfilled the President or the Administrator may cancel the suspension or remission and thereupon the person whose sentence has been suspended or remitted may if at large be arrested by any police without warrant and remanded to undergo the unexpired portion of his sentence or made to undergo the punishment. 35. Commutation :- The President may commute any sentence of death and the Administrator may commute any one of the following sentences for any other mentioned after it : death (imprisonment for life), confiscation of property, rigorous imprisonment, whipping, simple imprisonment, fine. CHAPTER 4 CIVIL PROCEEDINGS 36. Administration :- Civil Justice shall be administered by the Deputy Commissioner, the Assistant Commissioner and the village authorities. 37. Powers Of Deputy Commissioner And Assistant Commissioner :- The Deputy Commissioner may try suits of any value. The Assistant Commissioner may try suits not exceeding Rs.50000 in value. 38. Section 38 :- (1). The Deputy Commissioner and Assistant Commissioner shall in every case in which both parties indigenous to the Union Territory of Arunachal Pradesh endeavour to persuade them to submit to arbitration by a panchayat. (2) If the parties agree each party shall nominate an equal number of members of the panchayat and the Deputy Commissioner or Assistant Commissioner shall either choose, or direct the panchayat to choose a further person as umpire. (3) The names and addresses of the members of the panchayat and umpire and a statement of the matter in dispute shall be recorded and the Deputy Commissioner or Assistant Commissioner shall direct the village authority or some other person to assemble the panchayat and witnesses within such time as he may specify and also fix a date on which the decision of the panchayat shall be announced before him. (4) The umpire shall have no vote as a member of the panchayat but shall enter on and decide the matter in dispute if the panchayat or a majority of its members are unable to agree on their decision before the date fixed under sub-section (3). (5) On the date fixed for the announcement of the decision, the umpire and the parties shall appear before the Court which directed the arbitration and the Court shall record the decision together with any order which it considers reasonable for the payment or apportionment of the costs of the panchayats proceedings. (6) The decision so recorded shall be enforceable as if it was a decision of the Court recording it and shall be final. 39. Arbitration In Other Cases :- In cases in which neither or only one of the parties is indigenous to the Union Territory of Arunachal Pradesh, the Deputy Commissioner or Assistant Commissioner may with the consent of both parties order that the case be referred to arbitration by a panchayat and the provisions of sub-section (2) to (5) inclusive of section 38 shall then apply except that the Deputy Commissioner or Assistant Commissioner shall give the parties an opportunity to object the decision. (2) Any such objection must be made within ten days of the day on which the decision of the panchayat or umpire is recorded and if made, shall be considered by the Deputy Commissioner whose decision shall be final. (3) If no such objection is made the provisions of sub-section (6) of Section 38 shall apply. 40. Powers Of Authorities :- The village authorities shall try all suits without limit of value in which both the parties are indigenous to the Union Territory of Arunachal Pradesh and live within their jurisdiction and which are not submitted to arbitration under the provisions of section 38. All other suits which are not submitted to arbitration under the provisions of section 39 shall be tried by the Deputy Commissioner or an Assistant Commissioner. 41. Powers To Enforce Attendance :- The village authorities shall have power to order the attendance of the parties and of witnesses and to fine up to a limit of Rs.500/- persons failing to attend when ordered to do so. 42. Unfounded And Vexatious Suits :- The village authorities shall have power to award costs, as well as compensation not exceeding Rs.5000/- in any case to defendants for unfounded or vexatious suits brought against them. 43. Section 43 :- The village authorities may appoint one or more assessors to assist them in coming to a decision and when they do so shall record but shall not be bound by the opinion of the assessor or assessors. 44. Hearing Of Cases :- All suits tried by the village authorities shall be decided in open Darbar in the presence of the parties and at least three independent witnesses. (2) The Deputy Commissioner or an Assistant Commissioner may direct a village authority to report their proceedings in any case or class of cases in any way which may appear to him to be suitable. Save as required by such direction, no record of any proceedings shall be maintained. (3) After hearing both parties and their witnesses, if any the village authority shall forthwith pronounce a decision. 45. Section 45 :- (1) Unless any party having a right of appeal against a decision of a village authority gives notice, when such decision is pronounced, of his intention to appeal against it, the village authority shall carry out the decision forthwith, and for such purpose may proceed by distraint of any property belonging to any person liable to pay any sum under the decision, unless such person furnish security to the satisfaction of the village authority. (2) If notice of intention to appeal is given, the village authority shall send the parties and witnesses to the Deputy Commissioner or an Assistant Commissioner forthwith, and one of the members of t h e village authority or one of the independent witnesses shall accompany them. 46. Section 46 :- (1). Appeals from village authorities: Any person aggrieved by a decision of a village authority may appeal to the Assistant Commissioner in suits not exceeding Rs.500/- in value and to the Deputy Commissioner in suits exceeding that value. (2) If such an appeal is filed, a record shall be made of the matter in dispute and of the decision of the village authority. (3) The appellate court shall, if necessary, examine the parties, and, if the decision appears to be just, shall affirm and enforce the decision as its own. If the appellate court sees grounds to doubt the justice of the decision, it shall try the case de novo or refer to a panchayat; in any case so referred, the provisions of section 38 shall apply as if the parties had agreed to submit to arbitration. 47. Appeals From Assistant Commissioner :- An appeal shall lie to the Deputy Commissioner from any decision original or appellate of an Assistant Commissioner. 48. Appeals From Deputy Commissioner :- An appeal shall lie to the High Court from an original decision of the Deputy Commissioner if the value of the suit is not less than Rs.500/- or if the suit involves a question of trial of rights or customs or of the right to, or possession of, immovable property. 49. Presentation Of Appeals :- An appeal which lies to the Deputy Commissioner or High Court may be presented to the Assistant Commissioner who shall, if it is in order and presented in due time, endorse upon it the date of receipt and transmit it with the records of the case to the Deputy Commissioner. 50. Powers Of Revision :- The High Court may, on application or otherwise call for the proceedings of any original case or appeal decided by the Deputy Commissioner and not appealable under this Regulation and may pass such orders as it may deem fit. 51. Limitation And Other Conditions :- Every petition of appeal under section 47 or section 48 and every application under section 50 shall be accompanied by a copy of the order against which the appeal or application is made, and shall be filed within thirty days of the date of such order, excluding the time taken in procuring a copy of the order. 52. Act Ix Of 1908 :- The High Court, the Court of Deputy Commissioner, Assistant Commissioner shall be guided by the spirit, but shall not be bound by the letter of the Code of Civil Procedure, 1908 and shall follow subject to any express provisions of these rules, the principles of the Indian Limitation Act, 1908, in disputes between persons who are not indigenous to the Union Territory of Arunachal Pradesh. 53. Execution Of Decrees :- If any decree is modified or amended as a result of an appeal or of an order under section 50 the decree as so modified or amended shall for the purposes of execution be deemed to be the decree of the original Court. (2) Decree against persons resident beyond the jurisdiction of the Court, if satisfaction cannot be obtained within the Union Territory of Arunachal Pradesh shall be transferred for execution to a Court having jurisdiction. 54. Exemption From Execution :- Houses, necessary clothing, cooking utensils or implements whereby the owner or his family subsist shall not be attached sold or transferred in execution of a decree, unless the house or other thing so exempted is the actual subject 8 matter of the suit. Land may be sold or temporarily transferred where custom admits of individual rights in it being recognized. 55. Imprisonment For Debt :- No person shall be imprisoned for debt, except when the Deputy Commissioner is satisfied that he has made a fraudulent disposition or concealment of property. In such case the debtor may be detained for a period not exceeding six months. 56. Representation :- No pleader shall be allowed to appear in any case before the village authorities. (2) No pleader shall be allowed to appear in the Court of the Deputy Commissioner or Assistant Commissioner except with the Deputy Commissioners permission. Such permission shall not be refused if the defendant at the time the cause of action arose resided beyond the jurisdiction of the Court in an area where the appearance of pleader is not restricted. (3) The High Court may by special leave permit any pleader to appear in any case before it. CHAPTER 5 EVIDENCE 57. Oaths :- In criminal cases before the Deputy Commissioner, Assistant Commissioner oaths shall be administered to all witnesses when the accused is charged with murder, but not in other cases unless either party so require or the Court so determines. (2) In civil suits before the Deputy Commissioner, Assistant Commissioner oaths shall not be administered to parties or witnesses unless either party so requires, or the Court so determines. (3) When an oath is administered it shall be in the manner which the Court considers most binding on the conscience of the person making it. 58. False Evidence :- Any person who gives false evidence in any criminal case of civil suit, whether as a party or a witness, and whether after an oath has been administered to him or otherwise, shall be deemed to have given false evidence within the meaning of the Indian Penal Code, 1860. 59. Guidance With Regard To Evidence Act I Of 1872 :- T h e Deputy Commissioner, Assistant Commissioner shall in all criminal cases and civil suits be guided by the general principles of the Indian Evidence Act, 1872. [Source - The Arunachal Pradesh Code Vol.1.] Following are the amendments /substitutions made in the present Act as per respective Amending/Substituting Acts/Orders wherever they occur: 1. "Administrator" substituted for the word "Governor" means the "Governor of Assam" by (AP) ALO (2) of 1972. 2. "Arunachal Pradesh" substituted for "Assam" by the NEA(Reorgn) (AP) ALO 1974. 3. Definition of "Administrator" inserted by the NEA(Reorgn) (AP) ALO, 1972. 4. "Deputy Commissioner" substituted for "Political Officer" by NEFA (Admn) Regulation 1965. 5 . "Addl. Deputy Commissioner" substituted for "Addl. Political Officer" by NEFA (Admn) Regulation 1965. 6. "Assistant Commissioner" substituted for "Assistant Political Officer" by NEFA (Admn) Regulation, 1965. 7. "High Court" substituted for "Governor" by ALO 1950. 8. "By Special Leave" substituted for "at his discretion" by ALO 1950. 9. "It" substituted for "him" by ALO 1950. 10. "Imprisonment for Life" substituted for "transportation for life" by Act 26 of 1955. 11. "District" substituted for "Tracts" by NEFA (Admn) Regulation 1965. 12. "Union Territory of Arunachal Pradesh" substituted for "NEFA" by NEA (Reorgn) (AP) ALO 1972. 13. "It" substituted for "he" by ALO 1950. 1 4 . Amendments brought about by the Assam Frontier (Administration of Justice)Regulation,1945 (Amendment)Act,20059ACT NO.1 OF 2005):-