Section 1 in Mizoram Liquor (Prohibition) Act, 2019
1. Short title, extent and commencement.
(1)This Act may be called the Mizoram Liquor (Prohibition) Act. 2019.(2)It shall extend to the whole of the state of Mizoram, except the three Autonomous District Councils namely, Chakma Autonomous District Council, Lai Autonomous District Council and Mara Autonomous District Council constituted under the Sixth Schedule to the Constitution of India.(3)It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint on this behalf.
