Section 28(2) in The North-Eastern Areas (Reorganisation) Act, 1971
(2)Nothing in clause (a) of sub-section (1) shall prejudice or affect the continued operation of any notice served, injunction issued, direction given or proceedings taken before the appointed day by the High Court of Assam and Nagaland under the powers then conferred upon that Court.[28A. Establishment of separate High Courts for the States of Meghalaya, Manipur and Tripura. -
