Section 3 in The Meghalaya Adaptation of Laws Order (No. 3), 1973
3.
As from the appointed day, the existing laws mentioned in the Schedule to this Order, with the amendments to which they have been subjected before the appointed day and which are for the time being applicable to Meghalaya or any part thereof, shall until altered, repealed or amended by a competent Legislature or other competent authority, have effect, subject to the adaptations or modifications directed by that Schedule, or if it is so directed shall stand repealed.
