LexSection 20 — Practice and procedure in the common High Court.
The State of Arunachal Pradesh Act, 1986
Subject to the provisions of this Part, the law in force immediately before the appointed day with respect to practice and procedure in the High Court of Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram shall, with the necessary modifications, apply in relation to the common High Court.Open in Lexace · Ask the AI about this section