Section 6 in The Meghalaya Administration of Justice (Amendment) Act, 1976
6. Repeal of Ordinance No. 2 of 1976.
- The Meghalaya Administration of Justice (Amendment) Ordinance, 1976 is hereby repealed.[Notifications] [Published in the Meghalaya Gazette, Part V-A (No. 50) dated 13-12-1979.]No. L.J. 154/76/26, dated the 4th December, 1979. - Consequent on the transfer of the areas comprising Hengspung Syiemship and Sehieng Lyndehship from the West Khasi Hills District to the East Khasi Hills District vide Government Notification No. HPL. 256/79/4, dated the 6th October, 1979, the Governor of Meghalaya in exercise of the powers conferred by and under Section 5 of the Meghalaya Administration of Justice (Amendment) Act, 1976 (Act No. 18 of 1976) and of all other powers enabling him in this petition (both civil and criminal) relating to or arising from the areas comprising the said Syiemship and Lyndehship including those pending in the Courts of the Deputy Commissioner, West Khasi Hills District and his Assistant shall be filled in, enquire into, tried or disposed of by the Courts of the Deputy Commissioner, East Khasi Hills District and his Assistants.These orders shall take effect from the date of their publication in the Gazette of Meghalaya.
