Acts › The North-Eastern Areas (Reorganisation) Act, 1971The North-Eastern Areas (Reorganisation) Act, 1971 100 sections.
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Open in Lexace · Ask the AI Section 1 — Short title. Section 2 — Definitions. Section 3 — Establishment of the State of Manipur. Section 4 — Establishment of the State of Tripura. Section 5 — Formation of the State of Meghalaya. Section 6 — Formation of the Union territory of Mizoram. Section 7 — Formation of the Union territory of Arunachal Pradesh. Section 8 — Territories of the State of the Assam. Section 9 — Amendment of first Schedule to the Constitution. Section 10 — Amendment of Fourth Schedule to the Constitution. Section 11 — Allocation of sitting members representing the existing Union territories of Manipur and Tripura. Section 12 — Election to fill the seats allotted to the State of Meghalaya and the Union territories of Mizoram and Arunachal Pradesh. Section 13 — Amendment of section 27A of Act 43 of 1950. Section 14 — Allocation of seats in the existing House of the People. Section 15 — Parliamentary constituencies of the States of Manipur and Tripura and provision as to sitting members. Section 16 — Provision as to sitting members representing Cachar and Dhubri parliamentary constituencies in the House of the People and the election of representative from Diphu parliamentary constituency. Section 17 — Parliamentary constituencies of the State of Meghalaya and provision as to sitting member representing the Autonomous Districts parliamentary constituency in the House of the People and the election of representative from Tura parliamentary constituency. Section 18 — Parliamentary constituency of the Union territory of Mizoram. Section 19 — Provision as to the member to represent Arunachal Pradesh in the House of the People. Section 20 — Allocation of seats in the Legislative Assemblies. Section 21 — Amendment of Second Schedule to Act 43 of 1950. Section 22 — Delimitation of constituencies. Section 23 — Power of Election Commission to maintain delimitation orders up-to-date. Section 24 — Validation of acts done previous to the commencement of the Act. Section 25 — Amendment of Scheduled Castes Orders. Section 26 — Amendment of Scheduled Tribes Orders. Section 27 — Provision as to Provisional Legislative Assembly of the State of Meghalaya and as to Rules of Procedure and Conduct of Business of the Legislative Assemblies of the States of Meghalaya, Manipur and Tripura. Section 28 — Common High Court for Assam, Nagaland, Meghalaya, Manipur and Tripura. Section 28A — Establishment of separate High Courts for the States of Meghalaya, Manipur and Tripura. Section 28B — Judges of High Courts of Meghalaya, Manipur and Tripura. Section 28C — Jurisdiction of High Courts of Meghalaya, Manipur and Tripura. Section 28D — Custody of seal of High courts of Meghalaya, Manipur and Tripura. Section 28E — Practice and procedure in the High Courts of Meghalaya, Manipur and Tripura. Section 28F — Forms of writs and other processes. Section 28G — Powers of Judges. Section 28H — Procedure as to appeals to Supreme Court. Section 28-I — Transfer of proceedings from common High Court to the High Courts of Meghalaya, Manipur and Tripura Section 28J — Interpretation. Section 28K — Saving. Section 29 — Jurisdiction of the common High Court. Section 30 — Abolition of certain Courts. Section 31 — Principal seat and other places of sitting of the common High Court. Section 32 — Extension of jurisdiction of the common High Court to the Union territories of Mizoram and Arunachal Pradesh. Section 33 — Allocation of expenditure of the common High Court. Section 34 — Special provisions relating to advocates and Bar Council. Section 35 — Practice and procedure in the common High Court. Section 36 — Custody of seal of the common High Court. Section 37 — Form of writs and other processes. Section 38 — Powers of Judges. Section 39 — Procedure as to appeals to Supreme Court. Section 40 — Transfer of proceedings from the High Court of Assam and Nagaland and the Courts of the Judicial Commissioners to the common High Court. Section 41 — Interpretation. Section 42 — Right to appear or act in proceedings transferred to the common High Court. Section 43 — Savings. Section 44 — Authorisation of expenditure pending sanction by Legislatures. Section 45 — Appropriation of moneys for expenditure to the Union territory of Arunachal Pradesh. Section 46 — Reports relating to the accounts of the Union territories of Manipur and Tripura. Section 47 — Reports relating to the accounts of the autonomous State of Meghalaya. Section 48 — Allowances and privileges of the Governors of Assam, Manipur, Meghalaya and Tripura. Section 49 — Distribution of revenues. Section 50 — Property, assets, rights, liabilities, obligations, etc., of the States of Manipur and Tripura. Section 51 — Assets and liabilities of the State of Meghalaya. Section 52 — Assets and liabilities (including public debt) relating to the Mizo District. Section 53 — Provisions as to certain Corporations. Section 54 — Continuance of arrangements in regard to generation and supply of electric power and supply of water. Section 55 — Provisions as to Assam State Financial Corporation. Section 56 — General provisions as to statutory corporations. Section 57 — Temporary provisions as to continuance of certain existing road transport permits. Section 58 — Special provision relating to retrenchment compensation in certain cases. Section 59 — Special provisions as to income-tax. Section 60 — Continuance of facilities in certain State institutions. Section 61 — Provisions relating to All-India Services. Section 62 — Provision relating to Services in Manipur and Tripura. Section 63 — Special provisions relating to members of Central Health Service. Section 64 — Provisions relating to Services in the existing State of Assam. Section 65 — Provisions relating to Services in the autonomous State of Meghalaya. Section 66 — Other provisions relating to Services. Section 67 — Provisions as to continuance of officers in same posts. Section 68 — Advisory Committees. Section 69 — Power of Central Government to give directions. Section 70 — Provisions as to State Public Service Commission. Section 71 — Amendment of articles 210, 239A, 244, 244A, 275, 332, 371B and Fifth and Sixth Schedules to the Constitution. Section 72 — Amendment of Act 2 of 1934. Section 73 — Amendment of Act 64 of 1950. Section 74 — Amendment of Act 37 of 1956. Section 75 — Amendment of Act 20 of 1963. Section 76 — Amendment of Act 56 of 1955 and the Tripura (Courts) Order, 1950. Section 77 — Territorial extent of laws. Section 78 — Continuance of existing District Councils and Regional Council and members thereof. Section 79 — Power to adapt laws. Section 80 — Power to construe laws. Section 81 — Power to name authorities, etc., for exercising statutory functions. Section 82 — Legal proceedings. Section 83 — Rights of pleaders to practise in certain cases. Section 84 — Transfer of pending proceedings. Section 85 — Provisions as to continuance of courts, etc. Section 86 — Effect of provisions of the Act inconsistent with other laws. Section 87 — Power to remove difficulties. Section 87A — Power to remove difficulties. Section 88 — Power to make rules. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.