Section 3 — Establishment of the State of Mizoram.

The State of Mizoram Act, 1986
On and from the appointed day, there shall be established a new State, to be known as the State of Mizoram, comprising the territories which immediately before that day were comprised in the existing Union territory of Mizoram.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


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.