India code link to Assam (Alteration of Boundaries) Act, 1951
ARRANGEMENT OF SECTIONS ____________ SECTIONS 1. Short title. 2. Alteration of the boundaries of Assam. 3. Amendment of the First Schedule to the Constitution. THE SCHEDULE.
ACT NO. 47 OF 1951
[1st September, 1951.]
An Act to alter the boundaries of the State of Assam consequent on the cession of a strip of
territory comprised in that State to the Government of Bhutan.
BE it enacted by Parliament as follows:—
- Short title.—This Act may be called the Assam (Alteration of Boundaries) Act, 1951.
- Alteration of the boundaries of Assam.—On and from the commencement of this Act, the
territory of the State of Assam shall cease to comprise the strip of territory specified in the Schedule,
which shall be ceded to the Government of Bhutan, and the boundaries of the state of Assam shall be
deemed to have been altered accordingly.
- Amendment of the First Schedule to the Constitution.—In the first paragraph of Part A of the
First Schedule to the Constitution, under the heading “TERRITORIES OF STATES”, after the words
“Assam Tribal Areas”, the following words shall be inserted, namely:—
“but shall not include the territories specified in the Schedule to the Assam (Alteration of
Boundaries) Act, 1951”.
_______
3
THE SCHEDULE
(See section 2)
The strip of territory measuring 32.81 square miles lying to the south of Bhutan within 26o
45' and 27o
North Latitude and 91o
15' and 91o
45' East Longitude, demarcated on the west, north and east by
boundary pillar Nos. 90, 91, 92, 93 and 94 erected in 1930-31, and on the south by boundary pillar Nos.
90, 91, 92, 93 and 94 erected in 1950.
