- On and from the appointed day, in the North-Eastern Council Act, 1971,-(a)in section 2, for clauses (b) and (c), the following clauses shall be substituted, namely:-"(b) "north-eastern area" means the area comprising the State of Assam, Manipur, Meghalaya, Mizoram, Nagaland and Tripura and the Union territory of Arunachal Pradesh;(c)"State" includes the Union territory of Arunachal Pradesh;(b)for clause (b) of sub-section (1) of section 3, the following clause shall be substituted, namely:-"(b) the Chief Ministers of the States of Assam, Manipur, Meghalaya, Mizoram, Nagaland and Tripura and of the Union territory of Arunachal Pradesh;.
