Section 33 — Allocation of expenditure of the common High Court.

The North-Eastern Areas (Reorganisation) Act, 1971
The expenditure in respect of salaries and allowances of the Judges of the common High Court shall be allocated amongst the States of 1 [Arunachal Pradesh, Mizoram and Nagaland] and the Union in such proportion as the President may, by order, determine.

Official Hindi (PDF) ↗

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