20C. Interpretation.-Subject to any provision made in this behalf, the provisions of this Schedule shall, in their application to the Union territory of Mizoram, have effect-
(1)as if references to the Governor and Government of the State were references to the Administrator of the Union territory appointed under article 239, references to State (except in the expression `Government of the State') were references to the Union territory of Mizoram and references to the State Legislature were references to the Legislative Assembly of the Union territory of Mizoram;(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.
