(2)Any such law as is referred to in clause (1) may, in particular,--(a)specify the matters enumerated in the State List or the Concurrent List with respect to which the Legislature of the autonomous State shall have power to make laws for the whole or any part thereof, whether to the exclusion of the Legislature of the State of Assam or otherwise;(b)define the matters with respect to which the executive power of the autonomous State shall extend;(c)provide that any tax levied by the State of Assam shall be assigned to the autonomous State in so far as the proceeds thereof are attributable to the autonomous State;(d)provide that any reference to a Stale in any article of this Constitution shall be construed as including a reference to the autonomous State; and(e)make such supplemental, incidental and consequential provisions as may be deemed necessary.
