Section 76 — Amendment of Act 56 of 1955 and the Tripura (Courts) Order, 1950.

The North-Eastern Areas (Reorganisation) Act, 1971
On and from the appointed day,— (a) the Manipur (Courts) Act, 1955 shall stand amended as directed in the Ninth Schedule; (b) the Tripura (Courts) Order, 1950 shall stand amended as directed in the Tenth Schedule.

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