Section 31(3) in The North-Eastern Areas (Reorganisation) Act, 1971
(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), the Judges and division courts of the common High Court may also sit at such other place or places in the State of [Assam, Arunachal Pradesh, Mizoram or Nagaland] [Substituted words for the "Assam, Manipur, Meghalaya, Nagaland or Tripura" of Act No. 26 of 2012] as the Chief Justice may, with the approval of the Governor of the State concerned, appoint.[Provided that on and from the commencement of the North-Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Act, 2012, the provisions of this section shall cease to have effect.] [Inserted by Act No. 26 of 2012 section 32]
