Section 5 in The Meghalaya Adaptation of Laws Order (No. 3), 1973
5.
(1)Where in die Short title of any of the existing laws mentioned in the Schedule to this Order, the expression "Assam", "Bengal" or "Eastern Bengal and Assam" occurs, there shall be substituted therefor the word "Meghalaya", and the year of the Act occurring at the end of the Short title shall be omitted.(2)Reference by its Short title to any such law as is referred to in sub-paragraph (1) in any other law shall be construed as references to such law as amended by that sub-paragraph.
