Section 33 in The North-Eastern Areas (Reorganisation) Act, 1971
33. Allocation of expenditure of the common High Court.
The expenditure in respect of salaries and allowances of the Judges of the common High Court shall be allocated amongst the States of [Arunachal Pradesh, Mizoram and Nagaland] [Substituted words for the "Manipur, Meghalaya, Nagaland and Tripura" of Act No. 26 of 2012] and the Union in such proportion as the President may, by order, determine.
