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North Eastern Areas (Reorganisation) (Adaptation of Laws on Union Subjects) Order, 1974
Published vide Notification No. G.S.R. 7(E) in Mizoram Gazette, dated 22-2-1974
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The Schedule
The Indian Stamp Act, 1899
(2 of 1899)
Section 57-In sub-section (1), for Clause (c) substitute-"(e) If it arises in the Union territory of Arunachal Pradesh or Mizoram, to the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura)"
The Designs Act, 1911
(2 of 1911)
Section 2-in Clause (7), for sub-clause (c) substitute-"(c) In relation to the Union territory of Arunachal Pradesh or Mizoram, the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura)"
The Reserve Bank of India Act, 1934
(2 of 1934)
The First Schedule-For paragraph 2, substitute-"2. The Eastern Area shall consist of the States of Assam, Meghalaya, Nagaland, West Bengal, Bihar, Orissa, Manipur and Tripura and the Union Territories of Arunachal Pradesh, Mizoram and the Andaman and Nicobar Islands".
The Assam Rifles Act, 1941
(5 of 1941)
Section 2 For Clause (3), substitute-(3) "District Magistrate" includes a Deputy Commissioner.
The Immigrants (Expulsion from Assam) Act, 1950
(10 of 1950)
Section 3-In Clause (b), for "Government of Assam," substituted "Government of Assam, Meghalaya" Section 7-For "the State of Nagaland" substitute "the States of Meghalaya and Nagaland and the Union territories of Arunachal Pradesh and Mizoram".The Representation of the People Act, 1950
(43 of 1950)
Section 2-(1) Omit Clause (ff).(2) For Clause (i), substitute-
"(i) "State" includes a Union territory;"
Section 4-In Sub-section (1), for "the Part B tribal areas," substitute "the Union territory of Arunachal Pradesh,"The Representation of the People Act, 1951
(43 of 1951)
Section 4-In the Opening Section, for "the Part-B-tribal area" substitute "the Union territory of Arunachal Pradesh". Section 5-In Clause (b), omit "other than a seat the constituency for which comprises the cantonment and municipality of Shillong".The Wealth-Tax Act, 1957
(27 of 1957)
Section 29B-For Clause (iii), substituted-"(iii) In relation to the Union territories of Arunachal Pradesh and Mizoram, the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura)."
The Gift Tax Act, 1958
(18 of 1958)
Section 28B-For Clause (iii) substitute-"(iii) in relation to the Union territories of Arunachal Pradesh and Mizoram, the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura)".
The Income Tax Act, 1961
(43 of 1961)
Section 10-for Clause (26), substitute-"(26) in the case of a member of Schedule Tribes or defined in Clause (25) of Article 366 of the Constitution, residing in any area specified in Part I or Part II of the Table appended to Paragraph 2.0 of the Sixth Schedule to the Constitution or in the States of Nagaland, Manipur and Tripura or in the Union territories of Arunachal Pradesh and Mizoram or, in the areas covered by notification No. TAD/R/35/50/109, dated the 23rd February, 1951, issued by the Governor of Assam under the provision to sub-paragraph (3) of the said paragraph 20 (as it stood immediately before the 81 of 1971 commencement of the North-Eastern Areas (Reorganisation) Act, 1971) any income which accrues or arises to him,-
'(a) from any source in the areas, States or Union territories aforesaid, or
(b) by way of divided or interest on securities,"
Section 269-For Clause (iii), substitute-"(iii) in relation to the Union territories of Arunachal Pradesh and Mizoram, the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura)".
The Warehousing Corporation (Supplementary) Act, 1965
(20 of 1965)
The Schedule: For "Assam", substitute "Assam, as it existed immediately before the 21st January, 1972".The Patents Act, 1970
(39 of 1970)
Section 2-In sub-section (1) in clause (i), for sub-clause (ii) substitute-"(ii) in relation to the Union Territory of Arunachal Pradesh and the Union Territory of Mizoram, the Gauhati High Court, the High Court of Assam Nagaland, Meghalaya and Manipur and Tripura".
