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[Cites 0, Cited by 0] [Article 20B(1)] [Article 20B] [Constitution]

Constitution Subarticle

Article 20B(1)(b) in Constitution of India

(b)every Regional Council of an autonomous region in the Union territory of Mizoramexisting immediately before the prescribed date (hereafter referred to as the existing Regional Council) shall, on and from that date and until a District Council is duly constituted for the corresponding new district, be deemed to be the District Council of that district (here after referred to as the corresponding new District Council).