Section 3(1)(i) in The Assam Reorganisation (Meghalaya) Act, 1969

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Union of India - Subsection

Section 3(1)(i) in The Assam Reorganisation (Meghalaya) Act, 1969

(i)the United Khasi-Jaintia Hills District as described in sub-paragraph (2) of paragraph 20 of the Sixth Schedule to the Constitution (exclusive of the proviso thereto) but excluding the areas transferred to the Mikir Hills autonomous district by the notification of the Government of Assam No. TAD/R/31/50/149 dated the 13th April, 1951, and

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Union of India - Subsection

Section 3(1)(i) in The Assam Reorganisation (Meghalaya) Act, 1969