LexSection 26A — Non-applicability of this Part to the States of Meghalaya, Manipur and Tripura.
The State of Mizoram Act, 1986
1 [ 26A. Non-applicability of this Part to the States of Meghalaya, Manipur and Tripura .— On and from the date of commencement of the North-Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Act, 2012, the provisions of sections 15 to 26 (both inclusive) shall not apply to the States of Meghalaya, Manipur and Tripura.]Open in Lexace · Ask the AI about this section