(2)as if-(a)in sub-paragraph (5) of paragraph 4, the provision for consultation with the Government of the State concerned had been omitted;(b)in sub-paragraph (2) of paragraph 6, for the words `to which the executive power of the State extends', the words `with respect to which the Legislative Assembly of the Union territory of Mizoram has power to make laws' had been substituted;(c)in paragraph 13, the words and figures `under article 202' had been omitted.
