- Nothing in this act shall affect the application of any law, whether made before or after this Act, to the Council area unless such law specifically provides for exclusion of the Council area of such application.Explanation: - For the purpose of this section 'Law' shall, include any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instruments having the force of law.[Substituted by Assam Act no. 8 of 2001.]
