Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Garo Hills Fisheries Act, 1953 1 of 1953 CONTENTS 1. Section 1 2. In This Act 3. Section 3 Garo Hills Fisheries Act, 1953 1 of 1953 An Act to regulate fisheries in the Garo Hills Autonomous District. WHEREAS it is expedient to establish, and regulate the management of fisheries in the Garo Hills Autonomous District; It is hereby enacted as follows:- 1. Section 1 :- (i) This Act May be called the Garo Hills Fisheries Act, 1953. (ii) It extends to the whole of Garo Hills Autonomous District. (iii) it shall come into force at once. 2. In This Act :- (1) The word "Fisheries" shall have the same meaning as interpreted in the Indian Fisheries Act, 1897. (2) "Chief Executive Member" means the Chief Executive Member of the Executive Committee of the Garo Hills District Council. 3. Section 3 :- (1) All laws, for the time being in force in the State of Assam as may be amended and modified from time to time by the District Council with the previous approval of the Governor of Assam, shall mutatis mutandis apply in respect of the establishment and management of fisheries in the Garo Hills Autonomous District. (2) All reference in the said law to the Commissioner, Deputy Commissioner or the Sub-divisional Officer shall be construed as references to the Chief Executive Member of the Garo Hills District Council.