Section 20 in The State Of Arunachal Pradesh Act, 1986
20. Practice and procedure in the common High Court.
- Subject to the provisions of the part, the law in force immediately before the appointed day with respect to practice and procedure in the High Court Assam, Nagaland, Meghalaya, Manipur, Tripura, and Mizoram shall, with the necessary modifications apply in relation to the common High Court.
