Section 1(2) in Mizoram Animal (Control & Taxation) Act, 2014
(2)It extends to the whole of the state of Mizoram except the areas within the jurisdiction of Municipalities and of Chakma, Mara and Lai Autonomous District Councils in Lawngtlai District and Saiha District;Provided that the Government may, by notification in the Mizoram Gazette, exempt any area from the operation of the whole or any portion of this Act but not so as to affect with anything done or any offence committed or any fine imposed or penalty incurred or any proceedings commenced in such area before such exemption, and may, in like manner, vary or cancel such notification.
