LexSection 59 — Obligation of Meghalaya, the State of Assam and the Union.
The Assam Reorganisation (Meghalaya) Act, 1969
The executive power of Meghalaya shall be so exercised as to ensure compliance with the laws made by Parliament, the Legislature of the State of Assam and any existing laws which apply in Meghalaya, and the executive power of the Union and of the State of Assam shall extend to the giving of such directions to Meghalaya as may appear to the Government of India or the Government of Assam, as the case may be, to be necessary for that purpose.Open in Lexace · Ask the AI about this section