Acts › The State of Mizoram Act, 1986The State of Mizoram Act, 1986 49 sections.
Official Hindi (PDF) ↗
Open in Lexace · Ask the AI Section 1 — Short title. Section 2 — Definitions. Section 3 — Establishment of the State of Mizoram. Section 4 — [Repealed]. Section 5 — [Repealed]. Section 6 — Allocation of sitting member. Section 7 — [Repealed]. Section 8 — Allocation of seat in the existing House of the People. Section 9 — Provision as to sitting member. Section 10 — Provision as to Legislative Assembly. Section 11 — Delimitation of constituencies. Section 12 — Power of Election Commission to maintain delimitation orders up-to-date. Section 13 — [Repealed]. Section 14 — [Repealed]. Section 15 — Common High Court for Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram. Section 16 — Provision as to advocates. Section 17 — Practice and procedure in the common High Court. Section 18 — Custody of seal of the common High Court. Section 19 — Form of writs and other processes. Section 20 — Powers of Judges. Section 21 — Principal seat and other places of sitting of the common High Court. Section 22 — Procedure as to appeals to Supreme Court. Section 23 — Transfer of proceedings from the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura to the common High Court. Section 24 — Interpretation. Section 25 — Right to appear or to act in proceedings transferred to the common High Court. Section 26 — Saving. Section 26A — Non-applicability of this Part to the States of Meghalaya, Manipur and Tripura. Section 27 — Authorisation of expenditure pending its sanction by the Legislature. Section 28 — Reports relating to the accounts of the existing Union territory of Mizoram. Section 29 — Allowances and privileges of Governor of Mizoram. Section 30 — Distribution of revenues. Section 31 — Property, assets, rights, liabilities, obligations, etc. Section 32 — Provision relating to All India Services. Section 33 — Provisions relating to other services. Section 34 — Other provisions as to services. Section 35 — Provisions as to continuance of officers in same posts. Section 36 — Advisory Committees. Section 37 — Prohibition of representation after certain period. Section 38 — Power of Central Government to give directions. Section 39 — [Repealed]. Section 40 — [Repealed]. Section 41 — [Repealed]. Section 42 — [Repealed]. Section 43 — Continuance of existing laws and their adaptations. Section 44 — Power to construe laws. Section 45 — Provisions as to continuance of courts, etc. Section 46 — Effect of provisions of Act inconsistent with other laws. Section 47 — Power to remove difficulties. Section 48 — 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.