Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Mizo District (Acquisition Of Chiefs Rights) (Amendment) Act, 1955 17 of 1955 [27 July 1955] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 3 Assam Mizo District (Acquisition Of Chiefs Rights) (Amendment) Act, 1955 17 of 1955 [27 July 1955] PREAMBLE An Act to amend the Assam Lushai Hills District (Acquisition of Chiefs' Rights) Act, 1954 Whereas it is expedient to amend the Assam Lushai Hills District (Acquisition of Chiefs' Rights) Act, 1954 (Assam Act XXI of 1954) hereinafter referred to as the Principal Act in the manner hereinafter appearing; It is hereby enacted in the Sixth Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Mizo District (Acquisition of Chiefs Rights) (Amendment) Act, 1955. (2) It shall come into force at once. (3) It shall have the like extent as the Principal Act. 2. Amendment of section 3 :- For the heading of section 3 of the Principal Act the following shall be substituted, viz.:-- "Notification declaring the vesting in the State of a Chiefs rights and interests in his Ram".