LexSection 28H — Procedure as to appeals to Supreme Court.
The North-Eastern Areas (Reorganisation) Act, 1971
The law in force immediately before the commencement of the North-Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Act, 2012 relating to appeals to the Supreme Court from the common High Court and the Judges and division courts thereof shall, with the necessary modifications, apply in relation to the High Courts of Meghalaya, Manipur and Tripura.Open in Lexace · Ask the AI about this section