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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(f) in The State Of Mizoram Act, 1986

(f)in the Sixth Schedule,-
(i)in the heading, for the words "the State of Assam, Meghalaya and Tripura and in the Union territory of Mizoram", the words "the State of Assam, Meghalaya, Tripura and Mizoram" shall be substituted;
(ii)in paragraph 12B, for the words "Union territory", wherever they occur, the word "State" shall be substituted;
(iii)in paragraph 17, after the words "or Tripura", at both the places where they occur, the words "or Mizoram" shall be inserted;
(iv)in paragraph 20, in sub-paragraph (1), for the words "Union territory", the words "State" shall be substituted.