Section 2(2)(b) in The Meghalaya Administration of Justice (Amendment) Act, 1976

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State of Meghalaya - Subsection

Section 2(2)(b) in The Meghalaya Administration of Justice (Amendment) Act, 1976

(b)In the Khasi syiemship (Administration of Justice) Order, 1950 published with Notification No. SK/140/49/8, dated 26th January, 1950 as amended-

(i)for the words "United Khasi-Jaintia Hills District" wherever occurring in the Order, the words "East Khasi Hills District and West Khasi Hills District" shall be substituted; and

(ii)in sub-rule (2) of Rule 1 for the words "said District" the words "said East Khasi Hills District" shall be substituted.

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State of Meghalaya - Subsection

Section 2(2)(b) in The Meghalaya Administration of Justice (Amendment) Act, 1976