Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 243M] [Entire Act] Union of India - Subsection Section 243M(2) in Constitution of India, 1950 (2)Nothing in this Part shall apply to-(a)the States of Nagaland, Meghalaya and Mizoram;(b)the Hill area in the State of Manipur for which District Councils exist under any law for the time being in force.
