Section 10 in THE CONSTITUTION (FORTY-THIRD AMENDMENT) ACT, 1977
10. Omission of article 228A.-
(1)Article 228A of the Constitution shall be omitted.(2)Any case pending before a High Court immediately before the commencement of this Act may be dealt with by the High Court as if the said article 228A had been omitted with effect on and from the 1st day of February, 1977.
