LexSection 18 — Powers of Judges.
The State of Nagaland Act, 1962
The law in force immediately before the appointed day with respect to the powers of the Chief Justice, single Judges and division courts of the High Court of Assam and with respect to all matters ancillary to the exercise of those powers shall, with necessary modifications, apply in relation to the common High Court.Open in Lexace · Ask the AI about this section