Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com LUSHAI HILLS DISTRICT (CHANGE OF NAME) ACT, 1954 18 of 1954 [29th April, 1954] CONTENTS 1. Short title and commencement 2. Lushai Hills District to be known as Mizo District 3. Amendment of the Sixth Schedule to the Constitution 4. Reference to Lushai Hills District to be construed as reference to Mizo District LUSHAI HILLS DISTRICT (CHANGE OF NAME) ACT, 1954 18 of 1954 [29th April, 1954] STATEMENT OF OBJECTS AND REASONS "The Lushai Hills District is one of the six autonomous districts in the tribal areas of Assam specified in Pan A of the Table appended to Paragraph 20 of the Sixth Schedule to the Constitution, The district is largely inhabited by tribes who are collectively known as "Mizos" - "Lusei" being one of these tribes. There has, therefore, been a demand that the district should be renamed "Mizo District"; the Hills will continue to be called 'Lushai Hills' - The present Bill is intended to achieve this purpose."- Gaz. of India, 1954, Extra., Pt. II, section 2, p. 2. 1. Short title and commencement :- (1) This Act may be called The Lushai Hills District (Change of Name) Act, 1954. (2) It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint. 1. Act came into force on 1-9-1954, see S.R.O., 2832, D/-1-9-1954 published in Gaz. of India, 1-9-1954, Pt. II, section 3, Ext., p. 1443. 2. Lushai Hills District to be known as Mizo District :- The tribal area in Assam now known as the Lushai Hills District shall, as from the commencement of this Act, be known as the Mizo District. 3. Amendment of the Sixth Schedule to the Constitution :- In the Sixth Schedule to the Constitution, in paragraph 20,- (a) after sub-paragraph (2), the following sub-paragraph shall be inserted, namely:- "(2A) The Mizo District shall comprise the area which at the commencement of this Constitution was known as the Lushai Hills District"; (b) in sub-paragraph (3), after the words "United Khasi-Jaintia Hills District", the words "and the Mizo District" shall be inserted; and (c) in Part A of the table, for the words "The Lushai Hills District," the words "The Mizo District" shall be substituted. 4. Reference to Lushai Hills District to be construed as reference to Mizo District :- Any reference to the Lushai Hills District in any law, instrument or other document shall, unless the context otherwise requires, be construed as a reference to the Mizo District.