Section 7 in The Immigrants (Expulsion From Assam) Act, 1950
7. [ Construction of references to Assam. [Section 7 inserted by the State of Nagaland (Adaptation of Laws on Union Subjects) Order, 1965 (w.e.f. 1-12-1963). Former section 7 was repealed by Act 36 of 1957, s 2 and Sch. I. ]
In this Act, except in section 3, references to Assam shall be construed as including also a reference to [the States of Meghalaya and Nagaland and the Union territories of Arunachal Pradesh and Mizoram.] [ Substituted by the North-Eastern Areas (Reorganisation) Adaptation of Laws on Union Subjects) Order, 1974, for "the State of Nagaland" (w.e.f. 21-1-1972). ]]
