LexSection 25 — Procedure as to appeals to Supreme Court.
The State of Arunachal Pradesh Act, 1986
The law in force immediately before the appointed day relating to appeals to the Supreme Court from the High Court of Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram and the Judges and division courts thereof shall, with the necessary modifications, apply in relation to the common High Court.Open in Lexace · Ask the AI about this section