Section 4(2) in The North-Eastern Council Act, 1971
(2)While formulating the regional plans for the north-eastern area, the Council shall give priority to schemes and projects which will benefit two or more States:Provided that in case of Sikkim, the Council shall formulate specific projects and schemes for that State including the review of implementation of such projects and schemes.][Substituted by The North-Eastern Council (Amendment) Act, 2002(68 of 2002) ]
